Supreme Court - Daily Orders
Birbal Kumar Nishad vs The State Of Chhattisgarh on 30 June, 2021
Bench: Ashok Bhushan, Vineet Saran, M.R. Shah
ITEM NO.13 Court 6 (Video Conferencing) SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.7772/2021
(Arising out of impugned final judgment and order dated 13-12-2019
in CRA No.1138/2001 passed by the High Court of Chhatisgarh at
Bilaspur)
BIRBAL KUMAR NISHAD Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.67329/2021-CONDONATION OF DELAY
IN FILING and IA No.67328/2021-EXEMPTION FROM FILING O.T. and IA
No.67334/2021-EXEMPTION FROM FILING AFFIDAVIT )
Date : 30-06-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Sameer Shrivastava, AOR
Mr. Sourabh Sahu, Adv.
Mrs. Isha Jajodia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the facts of the case, we are not inclined to entertain this Special leave Petition. The Special Leave Petition is accordingly dismissed.
However, we take exception to the judgment of the Sessions Judge where the name of victim is mentioned. It is well established that in cases like the present one, the name of the victim is not to be mentioned in any proceeding. We are of the view that all the subordinate courts shall be careful in future Signature Not Verified while dealing with such cases.
Digitally signed by RASHI GUPTA Date: 2021.07.01 16:34:58 ISTReason: Pending applications, if any, also stand disposed of.
(RASHMI DHYANI) (RENU KAPOOR)
COURT MASTER BRANCH OFFICER