Supreme Court - Daily Orders
Ved Prakash Vidrohi vs Union Of India on 15 December, 2023
1
ITEM NO.22 COURT NO.2 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 642/2023
VED PRAKASH VIDROHI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.256514/2023-EX-PARTE STAY )
Date : 15-12-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Kaushal Yadav, AOR
Mr. Ram Kishor Singh Yadav, Adv.
Dr. Ajay Kumar, Adv.
Mr. Abhishek Yadav, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Mrs. Anila Bharti, Adv.
Mr. Ritul Tandon, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to entertain the present writ petition under Article 32 of the Constitution of India.
The petitioner – Ved Prakash Vidrohi, if advised and so chooses, may move the jurisdictional High Court challenging the parole and furlough guidelines and repeated exercise of powers in Signature Not Verified some cases, by way of a writ petition under Article 226 of the Digitally signed by SWETA BALODI Date: 2023.12.16 13:42:35 IST Reason: Constitution of India.
2We have passed the aforesaid order despite the earlier order of the High Court dated 07.04.2022 passed in Writ Petition No. 3008 of 2022. The said order was passed by the Single Judge and was situation specific.
Recording the aforesaid, the writ petition is dismissed as not entertained.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR