Supreme Court - Daily Orders
Suneetha Narreddy vs Y. S Avinash Reddy on 23 May, 2023
Bench: J.K. Maheshwari, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 1301 OF 2023
IN
CRIMINAL APPEAL NO. 1251 OF 2023
SUNEETHA NARREDDY Appellant (s)
VERSUS
Y. S. AVINASH REDDY & ANR. Respondent(s)
O R D E R
An application, being Miscellaneous Application No. 1301 of 2023 has been moved by respondent No. 1 in Criminal Appeal No. 1251 of 2023 making an alternative prayer as follows:
“c) Pass an Order directing that CRLP No. 3798/2023 titled “Y.S. Avinash Reddy vs. The State of Telangana” pending before the High Court for the State of Telangana at Hyderabad is listed in the next available Vacation Bench, i.e., on 18.05.2023 or 25.05.2023 an till such time, the Applicant be granted an interim protection of pre arrest bail” We are inclined to accept the prayer, only to the extent that the Anticipatory Bail Application, which was taken up and heard by the High Court on 27th and 28th April, 2023, but no orders passed, will now be placed before the next Vacation Bench on 25th May, 2023.
The Vacation Bench will take up the Anticipatory Bail Signature Not Verified Application and pass necessary orders after hearing all the Digitally signed by Nidhi Ahuja Date: 2023.05.23 18:59:43 IST Reason: parties. The fact that the earlier Bench heard the same Criminal Petition No. 3798/2023 will not come in the way of 1 the Vacation Bench hearing the matter.
The miscellaneous application stands disposed of.
………………….…………………………………………………………., J. [ J.K. MAHESHWARI ] ………………….…………………………………………………………., J. [ PAMIDIGHANTAM SRI NARASIMHA ] New Delhi;
May 23, 2023.
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ITEM NO.36 COURT NO.5 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1285/2023 in Crl.A. No. 1251/2023 (Arising out of impugned final judgment and order dated 24-04-2023 in Crl.A. No. 1251/2023 passed by the Supreme Court of India) SUNEETHA NARREDDY Appellant (s) VERSUS Y. S AVINASH REDDY & ANR. Respondent(s) [ ONLY M.A. NO.1301/2023 IN CRL.APPEAL NO.1251/2023 IS LISTED UNDER THIS ITEM. ] (FOR ADMISSION and IA No.100224/2023-CLARIFICATION/DIRECTION) WITH MA 1301/2023 in Crl.A. No. 1251/2023 (II) (IA No. 105113/2023 - CLARIFICATION/DIRECTION) Date : 23-05-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Ms. Jesal Wahi, AOR Mr. Anmol Kheta, Adv.
Mr. Kumar Kashyap, Adv.
For Respondent(s) Mr. Mukund P. Unny , AOR Mr. V. Giri, Sr. Adv.
Mr. Anupam Lal Das, Sr. Adv.
Ms. Devahuti Tamuli, Adv.
Mr. Vatsal Anand, Adv.
Ms. Ankita Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R MA 1301/2023 in Crl.A. No. 1251/2023 The miscellaneous application stands disposed of in terms of the signed order.
Pending application stands disposed of.
(NIDHI AHUJA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER
[Signed order is placed on the file.] 3