Supreme Court - Daily Orders
Jai Prakash Yadav vs State Of Bihar on 4 January, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
WRIT PETITION (CRL.) NO. 28 OF 2021
JAI PRAKASH YADAV Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
O R D E R
In view of the reply filed by the State and the attending circumstances pointed out therein including the objection of the co-accused in the concerned cases, we decline to interfere in exercise of writ jurisdiction under Article 32 of the Constitution of India at the instance of the petitioner.
During the course of argument, an apprehension has been expressed by the learned counsel for the petitioner about threats given to the petitioner. That grievance can be made by the petitioner before the appropriate forum, which can be looked into by the concerned authority.
Signature Not Verified
All interim orders passed in this matter stand Digitally signed by NEETU KHAJURIA disposed of in terms of this order. Date: 2022.01.15 12:44:16 IST Reason:
The writ petition is disposed of accordingly.2
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 04, 2022.
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ITEM NO.17 Court 3 (Video Conferencing) SECTION X
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). 28/2021
JAI PRAKASH YADAV Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(IA No. 158562/2021 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 158560/2021 - APPLICATION FOR PERMISSION IA No. 5590/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No. 151731/2021 - EXEMPTION FROM FILING O.T.) Date : 04-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mrs. Anjana Prakash Sr. Adv Mr. Anuj Prakaash Adv Ms. Apurva Jain Adv Mr. Kumar Mihir, AOR For Respondent(s) Mr. Devashish Bharuka, AOR Ms. Sarvshree, Adv Mr. Justine George Adv.
Mr. Manas Syal Adv.
UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]