Supreme Court - Daily Orders
The State Of Uttarakhand vs Rajkumar on 3 October, 2023
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.1610 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CRIMINAL) Diary No(s).22293/2023
THE STATE OF UTTARAKHAND Petitioner(s)
VERSUS
RAJKUMAR Respondent(s)
(FOR ADMISSION and IA No.191713/2023-STAY APPLICATION and IA
No.191714/2023-EXEMPTION FROM FILING O.T. and IA No.191715/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 03-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Ms. Namita Choudhary, AOR
Ms. Srishti Choudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Prayer made in the present petition filed by the petitioner is for transfer of the proceedings in Session Trial No.112 of 2021 titled as “State of Uttarakhand Vs. Rajkumar” pending before the Court of Additional Session Judge/F.T.C., Udham Singh Nagar, Uttarakhand to the District and sessions Judge, Rampur, Uttar Pradesh.
Issue notice to the respondent, returnable in four weeks.
Let notice to the respondent be served through the Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.10.09 Superintendent, District Jail, Haldwani, Uttarakhand, 10:11:54 IST Reason: where he is stated to be lodged.
1 In the meantime, there shall be stay of further proceedings in Session Trial No.112 of 2021 titled as “State of Uttarakhand Vs. Rajkumar” pending before the Court of Additional Session Judge/F.T.C., Udham Singh Nagar, Uttarakhand.
(RAVI ARORA) (GURCHARAN SINGH KUKAL) COURT MASTER (SH) COURT MASTER (NSH) 2