Supreme Court - Daily Orders
Dr.Jain Video On Wheels Ltd. vs State Of U.P. on 9 May, 2014
ØITEM NO.32 COURT NO.2 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).3750/2014
(From the judgement and order dated 06/02/2014 in CRLMA
No.29855/2013, of The HIGH COURT OF JUDICATURE AT ALLAHABAD)
DR.JAIN VIDEO ON WHEELS LTD. & ANR. Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(With appln(s) for ex-Parte stay,permission to file synopsis and
list of dates,exemption from filing O.T.)
Date: 09/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Vivek Chib, Adv.
Mr. Joby P. Varghese, Adv.
Ms. Ruchira Goel, Adv.
Mr. Kushal Gupta, Adv.
Mr. Asif Ahmad, Adv.
Mr. Mubashir Mushtaq, Adv.
Mr. Gautam Narayan,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Dismissed.
However, we reserve liberty to the petitioners, if they so desire, to make an appropriate application for discharge under Section 227 of the Code of Criminal Procedure, 1973. If and when such an application is filed, the Trial Court, will consider the same on merits without being influenced by any one of the observation(s) made by the High Court.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar