Supreme Court - Daily Orders
Dablu Kujur vs The State Of Jharkhand on 17 July, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
SLP(Crl.) No. 2874/2023
ITEM NO.7 COURT NO.3 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 2874/2023
(Arising out of impugned final judgment and order dated 17-01-2023
in BA No. 11895/2022 passed by the High Court of Jharkhand at
Ranchi)
DABLU KUJUR Petitioner(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
(IA No. 97443/2023 - EXEMPTION FROM FILING O.T., IA No. 44606/2023
- EXEMPTION FROM FILING O.T. and IA No. 75157/2023 - INTERVENTION APPLICATION) Date : 17-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Sudhanshu. S. Chaudhari, Adv. Mr. Kumar Shivam, Adv.
Mr. Mayank Sapre, Adv.
Mr. Vatsalya Vigya, AOR For Respondent(s) Mr. Vishnu Sharma, Adv.
Mr. Shantanu Sagar, AOR Mr. Puneet Singh Bindra, Adv.
Mr. Prabhat Ranjan Raj, Adv.
Mr. Sidharth Sarthi, Adv.
Mr. Anil Kumar, Adv.
Mr. Gunjesh Ranjan, Adv.
Mr. Rajesh Ranjan, Adv.
Mr. Attin Shankar Rastogi, Adv.
Ms. Anjali Kumari, Adv.
Mr. Prateek Yadav, AOR Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.07.20 UPON hearing the counsel the Court made the following 18:29:56 IST Reason: O R D E R The learned counsel for the State of Jharkhand states that Sections 34 and 120B of the Indian Penal Code, 1860 have been SLP(Crl.) No. 2874/2023 invoked against the petitioner - Dablu Kujur. Having gone through the chargesheet, we must observe that it is bereft of any details and particulars. The Director General of Police (DGP), State of Jharkhand will examine whether the said chargesheet is in accordance with law, and if such chargesheets are being filed, appropriate steps should be taken in compliance with the relevant provisions of the Code of Criminal Procedure, 1973. The DGP, State of Jharkhand will file an action report within a period of four weeks from today. We are told that similar chargesheets bereft of details and particulars are being filed in the States of Bihar and Uttar Pradesh. A copy of this order will also be sent to the relevant DGPs for the States of Bihar and Uttar Pradesh, who will submit their respective reports on the steps taken by them within four weeks from today.
Keeping in view the facts of the present case, we are inclined to direct the trial court to examine the public witnesses within a period of four months from today, without fail. Status report along with copy of the order sheets will be filed immediately upon completion of four months.
List for consideration and orders in the first half of December 2023.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR