Supreme Court - Daily Orders
Vimla Singh vs State Of Nct Of Delhi on 14 September, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP(Crl.) 2559-61/15
1
ITEM NO.63 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
Petition(s) for Special Leave to Appeal (Crl.) Nos.2559-2561/2015
(Arising out of impugned final judgment and order dated 05/02/2015
in CRLMC No. 433/2015,05/02/2015 in CRLMA No. 1711/2015,
05/02/2015 in CRLMA No. 1712/2015 passed by the High Court of
Delhi at New Delhi)
VIMLA SINGH Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(With appln. (s) for permission to file additional documents and
interim relief and office report)
Date: 14/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. P.B. Singh, Adv.
For Respondent(s) Ms. Pinky Anand, ASG
Mr. Rana Mukherjee, Sr. Adv.
Mr. Neeraj Sharma, Adv.
Mr. D. S. Mahra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Heard Ms. Meenakshi Arora, learned senior counsel Digitally signed by Chetan Kumar Date: 2015.09.19 12:57:15 IST Reason: for the petitioner and Ms. Pinky Anand, learned Additional Solicitor General for the respondent-State. SLP(Crl.) 2559-61/15 2 Having heard learned counsel for the parties, we are of the considered opinion that unless the genuineness of the caste certificate is properly dealt with by the Caste Scrutiny Committee, no criminal proceedings should be initiated, for in the present case the caste certificate has been granted by the competent authority and if any dispute is to be raised, it has to be raised before the Caste Scrutiny Committee. Therefore, no prosecution shall continue unless there is a verification order from the Caste Scrutiny Committee.
With the aforesaid observation and direction, the special leave petitions stand disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master