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Rajesh Kumar Rathore vs The State Of Chhattisgarh on 11 June, 2021

Bench: Hemant Gupta, V. Ramasubramanian

                                                    1

     ITEM NO.22                   Court 14 (Video Conferencing)           SECTION II-C

                                  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).   4116/2021

     (Arising out of impugned final judgment and order dated 12-04-2021
     in MCRC No. 8384/2020 passed by the High Court Of Chhattisgarh At
     Bilaspur)

     RAJESH KUMAR RATHORE                                              Petitioner(s)

                                                   VERSUS

     THE STATE OF CHHATTISGARH                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.66315/2021-EXEMPTION FROM FILING
     O.T. and IA No.66314/2021-EXEMPTION FROM FILING AFFIDAVIT)

     Date : 11-06-2021 This petition was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE HEMANT GUPTA
                            HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
                                  (VACATION BENCH)

     For Petitioner(s)                Mr. Devershi Thakur, Adv.
                                      Mr. Sameer Shrivastava, AOR
     For Respondent(s)

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

Learned counsel for the petitioner states that the charge- sheet has been filed on 23.12.2020 but the charges have not been framed.

We do not find any reason to entertain the present Special Leave Petition but we give liberty to the petitioner to renew his request for bail after the framing of charges. The learned trial Court shall decide the application on merits in accordance with Signature Not Verified law. The Special Leave Petition stands disposed of. Pending Digitally signed by R Natarajan Date: 2021.06.11 17:12:26 IST Reason: applications disposed of.

The problem of impersonation of sureties is rampant in at least some States. We understand that there is a surety module software prepared by National Informatics Center in the Case Information Module for the Sub-ordinate Courts in India. But there is still no mechanism with the courts to verify the genuineness of the surety. Therefore, we deem it appropriate to issue notice to the Central Government and to the Unique Identification Authority of India (UIDAI) Bangla Sahib Road, behind Kali Mandir, Gole Market, New Delhi 110001 as to find out possibility of mechanism for verification of the surety by the judicial officers for its authentication as part of good governance. The desirability of issuing notice to the States and Union Territories shall be decided on the basis of response from the Union/ UIDAI. The matter regarding verification of the surety be placed before the Hon'ble Chief Justice for constitution of an appropriate Bench as deemed appropriate.

(R. NATARAJAN)                                                       (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS                                                BRANCH OFFICER