Supreme Court - Daily Orders
Lal Singh Arya vs Ranveer Jatav on 24 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
R E V I S E D
ITEM NO.50 COURT NO.11 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4816/2017
(Arising out of impugned final judgment and order dated 29-05-2017
in CRR No. 00508/2017 passed by the High Court of M.P. at Gwalior)
LAL SINGH ARYA Petitioner(s)
VERSUS
RANVEER JATAV & ORS. Respondent(s)
(IA No.50259/2017-EXEMPTION FROM FILING O.T.)
Date : 24-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Shekhar Naphde, Sr. Adv.
Mr. Nidhesh Gupta, Sr. Adv.
Mr. Puneet Varshnay, Adv.
Mr. Mishra Saurabh, Adv.
Ms. Vriti Gujral, Adv.
Mr. Ankit Kumar Lal, Adv.
Ms. Vanshaja Shukla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. We do not find any ground to interfere with the impugned order. However, the observations made in paragraph 10 of the impugned order requiring the petitioner – accused, who is yet to be added as a party, to be heard, will stand deleted. Any observations in the impugned order on merits will be read only in the context of Section 319 Cr.P.C.
The special leave petition is disposed of in above terms.
Signature Not VerifiedPending applications, if any, are also stand disposed of.
Digitally signed by SWETA DHYANI Date: 2017.07.31 10:36:55 IST Reason: (SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT COURT MASTER ITEM NO.50 COURT NO.11 SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.) No(s). 4816/2017
(Arising out of impugned final judgment and order dated 29-05-2017 in CRR No. 00508/2017 passed by the High Court of M.P. at Gwalior) LAL SINGH ARYA Petitioner(s) VERSUS RANVEER JATAV & ORS. Respondent(s) (IA No.50259/2017-EXEMPTION FROM FILING O.T.) Date : 24-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Shekhar Naphde, Sr. Adv.
Mr. Nidhesh Gupta, Sr. Adv.
Mr. Puneet Varshnay, Adv.
Mr. Mishra Saurabh, Adv.
Ms. Vriti Gujral, Adv.
Mr. Ankit Kumar Lal, Adv.
Ms. Vanshaja Shukla, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned senior counsel for the petitioner. We do not find any ground to interfere with the impugned order. However, the observations made in paragraph 10 of the impugned order requiring the petitioner – accused, who is yet to be added as a party, to be heard, will stand deleted.
The special leave petition is disposed of in above terms. Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT COURT MASTER