Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S Graphite India Ltd vs State Of Odisha . on 8 May, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

                                                                  1

                                             IN THE SUPREME COURT OF INDIA

                                             CRIMINAL ORIGINAL JURISDICTION

                                              CRL.M.P.NO.5903 OF 2017
                                                         IN
                                      WRIT PETITION (CRIMINAL) NO.17 of 2016

     M/S GRAPHITE INDIA LTD                                                                     Petitioner(s)

                                                                 VERSUS
     STATE OF ODISHA AND ORS.                                                                   Respondent(s)



                                                           O R D E R

Heard learned counsel for the parties.

Without expressing any opinion on the merit of the case, we transfer the proceedings pending before the Additional Sessions Judge, Titilagarh, Bolangir, Orissa, to the District and Sessions Judge, Sambalpur, Orissa. The trial may be conducted as far as possible on day-to-day basis, having regard to the fact that some of the accused are in custody for about six years. The trial may be concluded as far as possible within a period of one year.

We make it clear that the trial will be proceeded against the accused who are available and will be separated qua those who are not available. However, steps be taken to apprehend those who are not available so that they can be tried.

It will be open to the parties to seek appropriate direction before the trial court about protection of witnesses, if there is any such grievance and the trial court Signature Not Verified may deal with the matter on merits.

Writ Petition (Crl.) NO.17 of 2016 and also Crl.M.P.No.5903 of 2017 stand disposed of accordingly.

Pending applications, if any, shall also stand disposed of.

..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, May 8, 2017.

ITEM NO.2                   COURT NO.13                SECTION X

                S U P R E M E C O U R T O F       I N D I A
                        RECORD OF PROCEEDINGS

CRL.M.P.No.5903/2017 in Writ Petition(s)(Criminal) No(s).     17/2016

M/S GRAPHITE INDIA LTD                                Petitioner(s)

                                  VERSUS

STATE OF ODISHA AND ORS.                              Respondent(s)

(for bail and office report)

Date : 08/05/2017 This application 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. K.V. Vishwanathan,Sr.Adv.

Mr. S.K. Padhi,Sr.Adv.

Mr. Avijit Patnaik,Adv.

Mr. Srisatya Mohanty,Adv. Mr. Amarjit Singh Bedi,Adv.

For Respondent(s) Mr. Krishnayan Sen,Adv.

Mr. Uddyam Mukherjee,Adv.

Mr. Arun Monga,Adv.(A.C.) Mr. Kudrat Sandhu,Adv.

UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, Writ Petition (Crl.) NO.17 of 2016 and also Crl.M.P.No.5903 of 2017 are disposed of.

(MAHABIR SINGH)                                (MADHU NARULA)
 COURT MASTER                                   COURT MASTER

(Signed order is placed on the file)