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Supreme Court - Daily Orders

State Of U.P vs Sonu Kumar . on 7 October, 2016

Bench: Chief Justice, A.M. Khanwilkar

                                                  1



     ITEM NO.601                           COURT NO.1                 SECTION XI

                               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 (C)               No(s).   29877/2016

     (Arising out of impugned final judgment and order dated 30/09/2016
     in PIL No. 29115/2016 passed by the High Court Of Judicature at
     Allahabad)

     STATE OF U.P                                                     Petitioner(s)

                                                 VERSUS

     SONU KUMAR AND ORS.                                              Respondent(s)

     (with appln. For exem. From filing c/c of the impugned judgment and
     exem. From filing O.T. and permission to file lengthy list of dates
     and interim relief)

     WITH

     SLP(C) No. 29950-29951/2016
     (With appln.(s) for exemption from filing O.T. and appln.(s) for
     permission to file lengthy list of dates and Interim Relief and
     Office Report)


     Date : 07/10/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR

     For Petitioner(s)              Mr.   Anil Divan, Sr. Adv.
                                    Mr.   M. R. Shamshad,Adv.
                                    Mr.   Rajat Singh, Adv.
                                    Mr.   Aditya Samaddar, Adv.
                                    Mr.   Vaibhav Yadav, Adv.
                                    Mr.   Abhisth Kumar,Adv.

     For Respondent(s)              Mr. Jayant Bhushan, Sr. Adv.
                                    Mr. Suraj Prakash Singh, Adv.
Signature Not Verified
                                    Mr. Sudhansu Palo,Adv.
Digitally signed by
SHASHI SAREEN
Date: 2016.10.08
11:44:45 IST
Reason:                             MS.   Kamini Jaiswal, Adv.
                                    Mr.   Prashant Bhushan, Adv.
                                    Mr.   Akhilesh Kalra, Adv.
                                    Mr.   Rohit Kumar Singh, Adv.
                                    Mr.   Jatinder Pal Singh Grewal, Adv.
                                      2



           UPON hearing the counsel the Court made the following
                              O R D E R

Issue notice.

The impugned order shall remain stayed to the extent the same directs the CBI to register criminal cases and to continue investigation in the same. We, however, make it clear that this order shall not prevent the High Court from examining the preliminary investigation/inquiry reports submitted by the CBI and kept in a sealed cover in the High Court and passing a fresh order after due and proper application of mind and after hearing the State against the same in accordance with law.

(Shashi Sareen)                                             (Veena Khera)
  AR-cum-PS                                                 Court Master