Supreme Court - Daily Orders
In Re: Right To Privacy Of Adolescents vs Respondent(S) on 23 February, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.69 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMW (C) No(s). 3/2023
IN RE: RIGHT TO PRIVACY OF ADOLESCENTS Petitioner(s)
VERSUS
Respondent(s)
(FOR ADMISSION)
WITH
SLP(Crl) No. 16712/2023 (II-B)
(IA No.267602/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 23-02-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
By Courts Motion
Ms. Madhavi Goradia Divan, Sr. Adv.(A.C.)
Ms. Liz Mathew, Sr. Adv. (A.C.)
Ms. Nidhi Khanna, AOR
Ms. Aandrita Deb, Adv.
Ms. Aishani Narain, Adv.
Mr. Sameer Chaudhary, Adv.
Ms. Mallika Agarwal, Adv.
Mr. Nisarg Bhardwaj, Adv.
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
(SLP (Crl.) Ms. Astha Sharma, AOR
No.16712/2023) Mr. Sanjeev Kaushik, Adv.
Mr. Shreyas Awasthi, Adv.
Ms. Rashmi Singh, Adv.
Ms. Anvita Dwivedi, Adv.
For Respondent(s) Mr. Huzefa Ahmadi, Sr. Adv.
Ms. Astha Sharma, AOR
Mr. Sanjeev Kaushik, Adv.
Mr. Shreyas Awasthi, Adv.
Signature Not Verified
Ms. Rashmi Singh, Adv.
Digitally signed by
ASHISH KONDLE
Date: 2024.02.24
Ms. Anvita Dwivedi, Adv.
13:15:37 IST
Reason:
(For resp. no.1 in Mr. D. Jyoti, Adv.
SLP (Crl.) No. Mr. Malay Bhattacharya, Adv.
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16712/2023) Mr. Abhijit Sengupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned Advocate-on-Record, appears on behalf of the respondent no.1/accused in SLP (Crl.) No.16712/2023.
Leave granted in SLP (Crl.) No. 16712/2023.
The Suo Motu Writ and the Appeal are admitted and shall be listed for final hearing on 2nd May, 2024 on the top of the Board.
We permit the learned senior counsel appearing for the State and the learned senior counsel appointed as Amicus Curiae to file the written submissions. The same liberty is also available to the learned counsel appearing for the respondent no.1/accused.
Only for the purposes of procuring the presence of the victim, the matters shall be listed for directions on 7th March, 2024.
As Ms. Liz Mathew has been designated as a Senior Advocate, we appoint Ms. Nidhi Khanna, learned Advocate-on-Record to assist Ms. Madhavi Goradia Divan, Senior Advocate and Ms. Liz Mathew, Senior Advocate, who have been appointed as Amicus Curiae.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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