Supreme Court - Daily Orders
Vivek Sharma vs The State Of Uttarakhand on 16 December, 2019
Bench: Arun Mishra, Indira Banerjee
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ITEM NO.63 COURT NO.3 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(s). 42841/2019
(Arising out of impugned final judgment and order dated 14-08-2019
in FBA No. 1476/2019 passed by the High Court Of Uttarakhand At
Nainital)
VIVEK SHARMA Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.185288/2019-CONDONATION OF DELAY
IN FILING and IA No.185291/2019-EXEMPTION FROM FILING O.T.)
Date : 16-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Ms. Aishwarya Bhati, Sr. Adv.
Mr. Varun Mishra, Adv.
Mr. Manoj Dwivedi, Adv.
Ms. Manju Jeitley, Adv.
Ms. Meera Mathur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by the learned senior counsel appearing for the petitioner that after passing of the impugned order, some of the accused have been released by the High Court. She is praying for bail on the ground of parity.
In our opinion, that ground should be raised before the High Court at the first instance.
Signature Not Verified
Hence, the Special Leave Petition is Digitally signed by JAYANT KUMAR ARORA Date: 2019.12.17 17:16:32 IST disposed of with liberty to raise the question before the High Reason:
Court.2
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER