Supreme Court - Daily Orders
State Of Uttar Pradesh vs Chaturbhuj on 10 April, 2017
Bench: Arun Mishra, Amitava Roy
1
ITEM NO.4 COURT NO.12 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.)...... CRLMP No(s).
9866/2016
(Arising out of impugned final judgment and order dated 17/08/2015
in GA No. 2161/1987 passed by the High Court Of Judicature at
Allahabad)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
CHATURBHUJ Respondent(s)
CRLMP. 9866/2016(with c/delay in filing SLP)
WITH
SLP(C) No. 31941/2015
(With APPLN. (S) FOR permission to file additional documents and
permission to submit additional document(s) and Interim Relief and
Office Report)
Date : 10/04/2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Ravi Prakash Mehrotra,Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. S.R. Singh, Sr. Adv.
Mr. Anuvrat Sharma,Adv.
Ms. Alka Sinha, Adv.
Mr. Gaurav Dhingra, Adv.
For Respondent(s) Mr. Dinesh Kumar Garg,Adv.
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, Adv.
Mr. Deepak Mishra, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
NEELAM GULATI
Date: 2017.04.12
O R D E R
13:56:40 IST Reason:
We have perused the status of 74 Government Appeals, placed on record by the learned senior counsel 2 appearing on behalf of the State of U.P. It is submitted that cases at Sl. No. 9,14,& 15 status is not ascertained and other cases have been decided for want of record they are in following chart as produced by the State of U.P.:
Sl.No Government District Under Section Position of the Case Appeal Nos.
9 009/1983 Ghaziabad Status not found 14 274/1983 Mizoram Status not found
15. 275/1983 Mizoram Status not found
3. 113/1982 Meerut 147,148,307- Decided on 23.9.2015 I.P.C.
4. 2053/1982 Badaun 302,307,149- Do I.P.C.
6. 2098/1982 Allahabad 3/7 E.C. Act Decided on 29.1.2016
8. 2760/1982 Aligarh 147,148,323, Disposed of 336 -I.P.C. 28.11.2016 18 485/1983 Etawah 307,34,323,324 Decided on 17.9.2013 ,325 I.P.C.
19. 819/1983 Ghazipur 147,148,149,30 Decided on 23.9.2015 2,452,504,506 I.P.C.
21 1197/1985 Mirzapur 302,34 IPC Decided on 23.9.2015
25. 1715/1985 Meerut 302 IPC Decided on 14.07.2015 28 1512/1986 Mainpuri 147,148,149, Decided on 14.07.2015 307,302 IPC
29. 1695/1986 Bareilly 307,34 IPC Decided on 29.9.2015 30 2111/1986 Mainpuri 147,148,149, Decided on 29.9.2015 307 IPC 33 1890/1987 Jaipur 302,149 IPC Decided on 24.9.2015 34 1893/1987 Jaipur 147,148,149, Decided on 23.9.2015 302 IPC 35 1929/1987 Shahjahanpur 302 IPC Decided on 29.9.2015 36 1931/1987 Bareilly 147,148,302 Decided on 10.8.2015 IPC 37 2161/1987 Hamirpur 302 IPC Decided on 17.8.2015
38. 2492/1987 Varanasi 302,34 IPC Decided on 29.9.2015 3 41 2528/1987 Shahjahanpur 302,307,323 IPC Decided on 29.4.2015 42 2611/1987 Jalaun 147,148,149,302 Decided on 29.4.2015 ,307 IPC 47 80/1989 Jhansi 302IPC Decided on 29.9.2015 48 857/1989 Etawah 302 IPC Decided on 29.9.2015 49 1391/1989 Mirzapur 376, 120B IPC Decided on 30.9.2015 50 1406/1989 Basti 302.34,498 IPC Decided on 29.9.2015 52 1447/1989 Famukhabad 147,148,149,302 Decided on 29.9.2015 ,307 IPC 53 1457/1989 Etah 452,302 IPC Decided on 29.9.2015 54 1629/1989 Shahjanpur 302,34 IPC Decided on 28.10.2015 55 1646/1989 Etwah 147,148,149,302 Decided on 28.09.2015 ,307 IPC 56 1653/1989 Hamirpur 302,34 IPC Decided on 30.09.2015 25 Arms Act 58 1839/1989 Bijnor 147,148,149,323 Decided on 30.09.2015 ,302,452 IPC 60 2172/1989 Deoria 302IPC Decided on 29.9.2015 61 2189/1989 Ghazipur 147,148,149,302 Decided on 29.9.2015 63 2285/1989 Basti 392,411 IPC Decided on 13.12.2016 64 2399/1989 Shahjahanpur 302,34 ipc Decided on 29.9.2015 67 463/1991 Fatehpur 147,148,149,302 Decided on 29.9.2015 IPC 70 752/1991 Maharajganj 302,34,323 IPC Decided on 29.9.2015 71 1595/1991 Mainpuri 302,34,307 IPC Decided on 23.9.2015 72 1598/1991 Muzaffar 302,34 IPC Decided on 29.9.2015 Nagar 73 1600/1991 Etawah 147,323,149,366 Decided on 29.9.2015 ,376,395 IPC 74 1617/1991 Azamgarh 147,148,149,302 Decided on 29.9.2015 IPC In the aforesaid circumstances, we direct the Chief Secretary of the State of U.P. to ensure that records of aforesaid cases are traced and/or reconstructed. The Chief Secretary is also directed to ensure that the orders passed in the aforesaid cases are placed before us and also to specify what steps are being taken by the State Government 4 to question these orders and how they propose to deal with the situation so created which is alarming. The administration of justice cannot be permitted to be dealt with in such a callous method and manner as is being projected in the status report, which has been submitted.
List after two months.
SLP(C) No. 31941 of 2015 De-link from SLP(Crl.)....CRLMP No. 9866 of 2016. Let the Chief Secretary of U.P. file an affidavit with respect to the action taken pursuant to the order passed by this court on 9.9.2016 and also state what action had been taken pursuant to the order which was impugned in the High Court, whether they have implemented the same or not.
List after fifteen days.
(NEELAM GULATI) (TAPAN KR. CHAKRABORTY)
COURT MASTER COURT MASTER