Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Brij Pal Singh on 28 April, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
CRIMINAL APPEAL NO. 2938/2025
ITEM NO.1 COURT NO.11 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO. 2938/2025
THE STATE OF UTTAR PRADESH & ANR. APPELLANT(S)
VERSUS
BRIJ PAL SINGH & ANR. RESPONDENT(S)
IA No. 140918/2025 - EX-PARTE STAY
IA No. 140917/2025 - EXEMPTION FROM FILING O.T.
Date : 28-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Appellant(s) : Mr. Divyesh Pratap Singh, Adv.
Mr. Vishwa Pal Singh, Adv.
Mr. Sarvesh Singh Baghel, AOR
Mr. Dev Pratap Shahi, Adv.
Ms. Nikita Opal, Adv.
Mr. Pratik Kumar Singh, Adv.
For Respondent(s) :Mr. Kamal Kumar Pandey, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Pawan Kumar Shukla, Adv.
Mr. Sk Warish Ali, Adv.
Mr. Raj Singh Rana, AOR
Mr. Pratham Arora, Adv.
Mr. Vikramjit Banerjee, A.S.G. (NP)
Mr. A.K.Srivastava, Adv.
Ms. Seema Bengani, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Amit Sharma-B, Adv.
Mr. Prashant Singh-a, Adv.
Signature Not Verified Mr. Sanjay Kumar Dubey, Adv.
Digitally signed by
POOJA SHARMA
Ms. Madhulika Upadhyay, AOR
Date: 2026.04.29
19:14:14 IST
Reason:
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CRIMINAL APPEAL NO. 2938/2025
UPON hearing the counsel, the Court made the following
O R D E R
1. Heard learned counsel for the parties.
2. Considering the question which this Court is called upon to answer in terms of the certificate issued by the High Court under Article 134A read with Article 134(1)(c) of the Constitution of India, as also the importance of the matter, we request and appoint Ms. Mukta Gupta, learned Senior Advocate to assist the Court as Amicus Curiae, probono, and also request Mr. Nitin Saluja, learned Advocate-on-Record (email ID:
[email protected]) to assist along with the learned Amicus Curiae.
3. The questions framed by the High Court are reproduced hereunder for ready reference:
(A) Whether, for the offences under the PC & PNDT Act, the registration of FIR at the Police Station is permissible, merely because the offences under the PC & PNDT Act have been made cognizable and non-bailable?
(B) Whether the Police investigation is permissible for the offences under the PC & PNDT Act? AND Who can investigate the complaints, received for violation of the provisions of the PC & PNDT Act?
(C) Whether on the charge sheet submitted after the investigation by the Police, the 2 CRIMINAL APPEAL NO. 2938/2025 competent magistrate can take cognizance of the offence under the PC & PNDT Act?
4. The Registry is directed to supply the complete paper book in digital form to the learned Amicus Curiae by tomorrow, i.e., 29.04.2026.
5. Written submissions be filed by all the parties within one week from today.
6. We keep it open for any member of the Bar to assist the Court. They may file written submissions on the email ID: [email protected].
7. Registry to send a copy of this order to the President of SCBA for information and necessary action, along with digital copy of the paperbooks forthwith.
8. List on 12.05.2026.
(POOJA SHARMA) (ANU BHALLA)
AR-CUM-PS COURT MASTER (NSH)
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