Supreme Court - Daily Orders
Shivendra Narayan Pandey vs State Of U.P. on 25 October, 2021
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.43 Court 15 (Video Conferencing) 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(s). 7092/2021
(Arising out of impugned final judgment and order dated 26-08-2021
in MB No. 18230/2021 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
SHIVENDRA NARAYAN PANDEY Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(IA No. 118294/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 118295/2021 - EXEMPTION FROM FILING O.T.) Date : 25-10-2021 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Ms. Sneha Rani, Adv.
Mr. Anup Kumar, AOR Ms. Neha Jaiswal, Adv.
Mr. Shivam Kumar, Adv.
Mr. Shivam Kumar, Adv.
Ms. Shruti Singh, Adv.
Mr. N.B.V. Srinivasa Reddy, Adv.
For Respondent(s) Mr. S.R. Singh, Sr. Adv.
Mr. Adarsh Upadhyay, AOR Mr. Nitish Shekhar, Adv.
Mr. Manoj K. Mishra, AOR Mr. Umesh Dubey, Adv.
Mr. Alok Pandey, Adv.
Mr. Prateek Som, Adv.
Dr. Bheem Pratap Singh, Adv.
Mr. Sudhir S. Rawat, Adv.
UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by NEETU KHAJURIA Date: 2021.10.25 18:25:21 IST Reason: Mr. S.R. Singh, learned senior counsel appears on behalf of the respondent-State. As regards a query regarding the stage of 1 investigation in the FIR in question, Mr. Singh prays for time to take instructions.
Mr. Manoj Kumar Mishra, learned counsel appearing on behalf of the respondent No. 4 submits that as per his instructions, not much of progress has taken place in the investigation and only the statement of complainant (respondent No. 4) has been recorded.
Having regard to the nature of the offence and overall circumstances, it does appear appropriate that the investigation should be proceeded expeditiously and for that matter, the petitioner should also extend cooperation.
We are also of the view that looking to the nature of offence and the relation of the parties as also submissions sought to be made by the petitioner, it would be in the interest of justice to grant protection to the petitioner against coercive proceedings for the time being.
Accordingly, while the matter stands adjourned today, it is expected that the investigation shall be proceeded expeditiously; and the petitioner shall extend complete cooperation in the investigation and shall make himself available as and when called upon to do so.
Until further orders in this matter, no coercive proceedings shall be taken against the petitioner and he shall not be arrested.
List the matter on 26.11.2021.
(POOJA SHARMA) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER 2