Supreme Court - Daily Orders
Ghanshyam @ Raju vs State (Govt. Of Nct Of Delhi) on 22 November, 2019
Bench: R. Banumathi, A.S. Bopanna
1
ITEM NO.35 COURT NO.5 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 38210/2019
(Arising out of impugned final judgment and order dated 29-05-2017
in CRLA No. 52/2016 passed by the High Court Of Delhi At New Delhi)
GHANSHYAM @ RAJU Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.174958/2019-CONDONATION OF DELAY
IN FILING )
Date : 22-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Praveen Chaturvedi, AOR
(SCLSC)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Praveen Chaturvedi, learned counsel appearing on behalf of the petitioner who has been nominated through the Supreme Court Legal Services Committee.
Since the petitioner is undergoing the sentence of imprisonment, the delay of 781 days in filing the special leave petition is condoned.
Signature Not Verified
We do not find any good ground warranting interference with Digitally signed by MADHU BALA Date: 2019.11.23 the impugned order in exercise of our jurisdiction under Article 13:16:42 IST Reason:
136 of the Constitution of India. The special leave petition is, accordingly, dismissed.2
By perusal of the certificate of imprisonment, it is seen that the petitioner has already undergone about 11 years of sentence of imprisonment. The petitioner is at liberty to move the concerned authority for pre-mature release. As and when such application is filed by the petitioner, the concerned authority shall consider the same in accordance with law and pass orders. Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (BEENA JOLLY) COURT MASTER (SH) BRANCH OFFICER