Supreme Court - Daily Orders
Dr. Ghanshyam Das Bhaskar vs The State Of Uttar Pradesh on 23 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.34 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 10247/2018
(Arising out of impugned final judgment and order dated 04-08-2017
in APPLI No. 24545/2017 passed by the High Court of Judicature at
Allahabad)
DR. GHANSHYAM DAS BHASKAR Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.110091/2018-CONDONATION OF DELAY
IN FILING and IA No.110099/2018-EXEMPTION FROM FILING O.T. and IA
No.110096/2018-CONDONATION OF DELAY IN REFILING)
Date : 23-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Sushil Kumar Jain, Sr. Adv.
Mr. Yogesh Verma, Adv.
Mr. Puneet Jain, Adv.
Mr. Harsh Jain, Adv.
Ms. Pratibha Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Mr. Sushil Kumar Jain, learned senior counsel, submits that there is now an amendment in the Prevention of Corruption Act, 1988 vide the Prevention of Corruption (Amendment) Act, 2018 and which is applicable even to pending cases. Signature Not Verified
We are not entertaining this Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.23 plea in this Court as this was not raised before the High Court. 17:30:11 IST Reason:
In that view of the matter, we permit the petitioner to approach the High Court once again taking this plea. 2 With the aforesaid liberty, the Special Leave Petition stands disposed of.
Pending applications, if any, shall also stands disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER