Supreme Court - Daily Orders
Shokat Ali vs State Of Haryana on 30 October, 2015
Bench: Ranjan Gogoi, Abhay Manohar Sapre
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ITEM NO.44 COURT NO.8 SECTION IIB
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 (CRL.) NO(S). 7585/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/07/2015
IN CRLM NO. 16872/2015 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
SHOKAT ALI PETITIONER(S)
VERSUS
STATE OF HARYANA AND ANR. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 30/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. M.Z. Chaudhary, Adv.
Mr. Altaf Hussain, Adv.
Mr. Aftab Ali Khan, Adv.
Mr. Syed Imityaz Ali, Adv.
Mr. Ali Safeer Farooqi, Adv.
For Respondent(s) Mr. Manish Kumar, Adv.
Mr. Nakul Jain, Adv.
Ms. Divya Roy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Leave granted.
The appeal is allowed in terms of the signed order. [VINOD LAKHINA] [RAJINDER KAUR] COURT MASTER COURT MASTER Signature Not Verified [SIGNED ORDER IS PLACED ON THE FILE] Digitally signed by Vinod Lakhina Date: 2015.11.03 11:18:15 IST Reason: 1 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1446 OF 2015 [ARISING OUT OF SPECIAL LEAVE PETITION (CRIMINAL) NO.7585/2015] SHOKAT ALI ...APPELLANT VERSUS STATE OF HARYANA AND ANR. ...RESPONDENTS ORDER
1. Exemption from filing O.T. is granted.
2. Issue notice.
3. As the respondent No.2 – complainant is represented, who is on caveat, we are of the view that no useful purpose will be served by keeping the present Special Leave Petition pending.
4. Leave granted.
5. Having regard to the totality of the facts of the case, we set aside the order of the High Court and request the High Court to decide the case on merits after hearing the learned counsels for the accused as well as the complainant. The High Court is also requested to decide the matter as expeditiously as possible. It is made clear that we have expressed no opinion on merits.
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6. The appeal is allowed in the above terms.
....................,J.
(RANJAN GOGOI) ....................,J. (ABHAY MANOHAR SAPRE) NEW DELHI OCTOBER 30, 2015