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Shashi Jain vs State Of Uttarakhand on 5 August, 2016

Bench: V. Gopala Gowda, Adarsh Kumar Goel

  ITEM NO.11                                COURT NO.6                         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).        268/2016

  SHASHI JAIN AND ANR.                                                          Petitioner(s)

                                                     VERSUS

  STATE OF UTTARAKHAND                                                          Respondent(s)

  (With appln.(s) for exemption from filing O.T. and stay)

  Date : 05/08/2016 This petition was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE V. GOPALA GOWDA
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

  For Petitioner(s)                    Mr. Fakhruddin, Sr. Adv.
                                       Mr. Raj Kishor Choudhary,Adv.
                                       Ms. Richa Pandey, Adv.

  For Respondent(s)

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

Complainant shall be impleaded as respondent No.2. Cause title be amended accordingly. Issue notice.

There shall be stay of further proceedings in Complaint Case No.4412 of 2013 titled State of Uttarakhand v. Shashi Jain & Anr., pending in the Court of Additional Chief Judicial Magistrate, Roorkee, District-Haridwar (Uttarakhand) during the pendency of Signature Not Verified the petition.

                         (VINOD KUMAR JHA)                                  (SUMAN JAIN)
                            COURT MASTER                                    COURT MASTER