Supreme Court - Daily Orders
Radha Kishan Bind vs State Of U.P. on 13 December, 2019
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
ITEM NO.27 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.30879/2019
RADHA KISHAN BIND & ANR. Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
Date : 13-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
[IN CHAMBERS]
For Petitioner(s) Mr. Pankaj Kumar Singh, Adv.
Mr. Sanjeet Paliwal, Adv.
Mr. Deepak Parashar, Adv.
Dr. Vinod Kumar Tewari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner(s) submits that Interlocutory Application No.149944 of 2019 seeking exemption from surrendering is in relation to petitioner No.2, as the petitioner No.1 had already surrendered before filing of this petition.
So far as petitioner No.2 viz. Saral Bind s/o Shiv Muni is concerned, learned counsel frankly submits that despite time granted by this Court, he has not surrendered.
Having regard to the circumstances of this case, there appears no reason to grant further indulgence to petitioner No.2. This special leave petition is required to be, and is, dismissed qua the petitioner No.2 viz., Saral Bind s/o Shiv Muni.
The Superintendent of Police Balia, Uttar Pradesh shall ensure that the petitioner No.2 is arrested without further delay to serve out the sentence awarded to him; and shall report compliance within four weeks.
A copy of this order be forwarded to The Superintendent of Police Balia, Uttar Pradesh.
In the meantime, this petition may be processed and be listed before the Court.
Signature Not Verified Digitally signed by(RASHMI DHYANI) (V. M. BHATNAGAR) MUKESH KUMAR Date: 2019.12.16 18:08:15 IST Reason: SENIOR PERSONAL ASSISTANT BRANCH OFFICER