Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Satyender Srivastav vs State Of Nct Of Delhi on 12 December, 2022

Author: M.M. Sundresh

Bench: M.M. Sundresh

     ITEM NO.12                               COURT NO.8                   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). 32591/2022

     (Arising out of impugned final judgment and order dated 18-05-2022
     in BA No. 577/2022 passed by the High Court Of Delhi At New Delhi)

     SATYENDER SRIVASTAV                                                    PETITIONER(S)

                                                      VERSUS

     STATE OF NCT OF DELHI                                                  RESPONDENT(S)

     (IA No.185936/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.185935/2022-EXEMPTION FROM FILING O.T. and IA
     No.185934/2022-CONDONATION OF DELAY IN REFILING /     CURING THE
     DEFECTS )

     Date : 12-12-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE SANJIV KHANNA
                              HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)                  Mr. Ajit Kumar Thakur, Adv.
                                        Mr. Ram Nath, Adv.
                                        Ms. Ruma Pathak, Adv.
                                        Ms. Sudha Pal, Adv.
                                        Mr. Rahul Sharma, Adv.
                                        Dr. Sushil Balwada, AOR

     For Respondent(s)



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

Delay condoned.

We are not inclined to interfere with the impugned order and hence, the special leave petition is dismissed.

We request the trial court to take up the matter Digitally signed by NIRMALA NEGI Date: 2022.12.14 expeditiously, as it is stated that the petitioner has already 14:30:32 IST Reason:

suffered incarceration of over two years. We clarify that in case the trial is prolonged due to reasons not attributable to the petitioner and in case of change of circumstances, the petitioner would be entitled to file a fresh application for bail. If such an application is filed, the same would be considered on merits and in accordance with law.

Pending application(s), if any, shall stand disposed of.

    (POOJA SHARMA)                              (R.S. NARAYANAN)
   COURT MASTER (SH)                          COURT MASTER (NSH)




                                 2