Supreme Court - Daily Orders
State Of Nct Delhi vs S.B. Yadav on 28 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1280 of 2017
(Arising out of SLP(Crl.)No.3923 of 2017)
STATE OF NCT OF DELHI Appellant(s)
VERSUS
S.B. YADAV Respondent(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties. We are satisfied that the discharge of the respondent is not called for as there is sufficient material for proceeding against him in accordance with law.
Accordingly, we set aside the impugned order and allow this appeal.
The respondent is directed to appear before the trial court for further proceedings on August 22, 2017.
Pending applications, if any, shall also stand disposed of.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, Signature Not Verified July 28, 2017.
Digitally signed by MAHABIR SINGH Date: 2017.07.31 10:36:20 IST Reason: ITEM NO.52 COURT NO.11 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). 3923/2017
(Arising out of impugned final judgment and order dated 29-07-2016 in CRR No. 224/2014 passed by the High Court Of Delhi At New Delhi) STATE OF NCT OF DELHI Petitioner(s) VERSUS S.B. YADAV Respondent(s) Date : 28-07-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Ms. Kiran Suri,Sr.Adv.
Ms. Meenakshi Grover,Adv. Mr. Bharat Singh,Adv.
Mr. B.V. Balram Das,Adv. Mr. M. Grover,Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Avi Tandon,Adv.
Mr. Satyam Thareja,Adv. Mr. Anish Agarwal,Adv. Mr. T. Mahipal, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, the appeal is allowed.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER
(Signed order is placed on the file)