Supreme Court - Daily Orders
Champion R. Sangama vs State Of Meghalaya on 7 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.22 COURT NO.8 SECTION II
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. 2693/2017
(Arising out of impugned final judgment and order dated 01/03/2017
in WPCRL No. 1/2017 passed by the High Court of Meghalaya at
Shilong)
CHAMPION R. SANGMA Petitioner(s)
VERSUS
STATE OF MEGHALAYA AND ORS. Respondent(s)
(with interim relief and office report)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
Ms. Shahrukh Alam, Adv.
Ms. Liz Mathew, Adv.
Mr. M. F. Philip, Adv.
For Respondent(s) Mr. Ranjan Mukherjee, Adv.
Mr. S. C. Ghosh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Since non-bailable warrants are issued against the petitioner in some other cases, we are not inclined to interfere with the impugned order of the High Court. The special leave petition is dismissed.
However, it would always be open to the petitioner to seek cancellation of those non-bailable warrants and whenever such steps are taken, the concerned Court shall deal with that application without being influenced by any observations made by the High Court in the impugned order and such application shall be dealt with on its own merits.
We also direct the respondents to inform the petitioner, within one week, about all the cases which are Signature Not Verified Digitally signed by pending against the petitioner and the stage of each of the NIDHI AHUJA Date: 2017.04.07 17:13:52 IST Reason: case. (Nidhi Ahuja) (Saroj Kumari Gaur) Court Master Court Master