Supreme Court - Daily Orders
Ganga Sirari vs The State Of Uttarakhand Principal ... on 28 February, 2023
Bench: Hrishikesh Roy, C.T. Ravikumar
ITEM NO.18 COURT NO.15 SECTION II-B
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. 549/2017
(Arising out of impugned judgment and order dated 22-09-2016 in
CRLMA No. 654/2016 passed by the High Court of Uttarakhand at
Nainital)
GANGA SIRARI Petitioner
VERSUS
THE STATE OF UTTARAKHAND THROUGH
PRINCIPAL SECRETARY & ORS. Respondents
Date : 28-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Vinay Garg, AOR
Mr. Upendra Mishra, Adv.
For Respondent(s) Ms. Vanshaja Shukla, AOR
Mr. Abhishek Chaterjee, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Vinay Garg, learned counsel for the petitioner. Also heard Ms. Vanshaja Shukla, learned counsel appearing for the State of Uttarakhand.
We have perused the impugned judgment of the High Court whereby the application for charge quashment, filed under Section 482 Cr.P.C. was not entertained by the Court. While the contentions made by the learned counsel may have a bearing in his defence in the trial court, the same cannot be the subject matter of consideration in a proceeding for quashment under Section 482 Signature Not Verified Digitally signed by NITIN TALREJA Cr.P.C.
Date: 2023.03.0216:56:48 IST Reason:
Consequently, the Special Leave Petition stands dismissed. Pending application(s), if any, shall stand disposed of.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)