Supreme Court - Daily Orders
Hanumant Pandey vs State Of U.P. on 8 August, 2014
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ITEM NO.25 COURT NO.3 SECTION II
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). 3392/2014
(Arising out of impugned final judgment and order dated 06/02/2014
in CRMBA No. 3437/2014 passed by the High Court Of Judicature At
Allahabad)
HANUMANT PANDEY Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(with appln. (s) for bail and exemption from filing O.T.)
Date : 08/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R.K.Shukla, Adv.
Mr. Dinesh S.Badiar, Adv
Mr. Ravi Kumar Tomar ,Adv.
Mr.Raj Kishore Chaudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The High Court by the order impugned in this petition directed the Trial Court to frame charges within a fortnight of the receipt of the order passed by Signature Not Verified the High Court. Learned counsel for the petitioner Digitally signed by Shashi Sareen Date: 2014.08.09 06:17:51 ALMT further states that despite the said direction charges Reason: have not so far been filed. There is nothing on record to explain the delay in compliance with the order passed by the High Court or the impediment being faced by the 2 Trial Court in framing of charges.
In the circumstances we deem it fit to direct the Trial Court to submit a status report as to the stage of the case and the reasons for delay in framing of the charges. The report may be sent by the Trial Court by either by FAX or by post..
Needful shall be done within four weeks. Post immediately after the report is received.
(Shashi Sareen) (Veena Khera) Court Master Court Master