Supreme Court - Daily Orders
State Of Chhattisgarh vs Sonu Sardar on 12 January, 2017
Bench: Dipak Misra, R. Banumathi
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO.297 OF 2016
STATE OF CHHATTISGARH PETITIONER(S)
VERSUS
SONU SARDAR AND ANR. RESPONDENT(S)
O R D E R
Heard Mr. Atul Jha, learned counsel for the State of Chhattisgarh, Mr.Ashok Desai, learned senior counsel along with Mr.Dipak Anand, learned counsel for respondent No.1. Be it stated that regard being had to the grievance agitated in the transfer petition, we had sought assistance of Mr.Mukul Rohatagi, learned Attorney General for Union of India and accordingly he has assisted us.
In the course of hearing of the transfer petition a consensus was arrived at that regard being had to the nature of the litigation pending at Delhi High Court the matter need not be transferred to the High Court of Chhattisgarh and the Delhi High Court should be allowed to decide the Writ Petition (Crl.) No.441/2015 in Sonu Sardar Vs. Union of India and Anr. on merits keeping the Signature Not Verified question of law open that has been raised in this transfer Digitally signed by ASHOK RAJ SINGH Date: 2017.01.19 16:02:03 IST Reason: petition.
2
Having heard learned counsel for the parties we request the High Court to decide the Writ Petition (Crl.) No.441/2015 on its own merits within two months hence.
We reiterate that the question of law that has arisen in this case is kept open to be addressed in an appropriate case.
The transfer petition stands disposed of accordingly.
.......................J. [DIPAK MISRA] ........................J. [R. BANUMATHI] NEW DELHI, JANUARY 12, 2017.
3
ITEM NO.5 COURT NO.2 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) No(s).297/2016 STATE OF CHHATTISGARH Petitioner(s) VERSUS SONU SARDAR AND ANR. Respondent(s) Date : 12/01/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) (State of Chhat- Mr. Atul Jha, Adv. tisgarh Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, Adv.
For Respondent(s) Mr. Mukul Rohtagi, AG Mr. K. Radhakrishnan, Sr. Adv. (Union of India) Mr. Abhinav Mukerji, Adv.
Mr. B.K. Prasad, Adv.
Mr. T.A. Khan, Adv.
Mr. Deepak Anand, Adv.
UPON hearing the counsel the Court made the following O R D E R The transfer petition is disposed of in terms of the signed order.
(Ashok Raj Singh) (H.S. Parasher)
Court Master Court Master
(Signed Order is placed in the file)