Supreme Court - Daily Orders
Sanjay Kumar Barai vs State Of M.P.(Now Chhatisgarh) on 30 June, 2014
´ ITEM NO.22 COURT NO.2 SECTION IIA
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 (Criminal)....../2013
CRLMP No(s). 15152/2013
(Arising out of impugned final judgment and order dated 21/03/2013
in CRLA 1882/1997 passed by the HIGH COURT OF CHHATISGARH AT
BILASPUR)
SANJAY KUMAR BARAI Petitioner(s)
VERSUS
STATE OF M.P.(NOW CHHATISGARH) Respondents(s)
( WITH Appl. (S) for exemption from filing proof of surrender and
Office Report)
Date : 30/06/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S. A. BOBDE
For Petitioner(s) Dr.Rajesh Pandey, Adv.
Ms.Priyanka Pandey, Adv.
For Ms. Mridula Ray Bharadwaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite granting sufficient opportunity, the accused persons have not surrendered before jurisdictional police authorities. Therefore, we decline to entertain this petition. Accordingly, it is rejected. We now direct the jurisdictional police authorities to make all efforts to take the accused persons into custody forthwith.
Ordered accordingly.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.06.30 15:34:17 IST(G V RAMANA) Reason:
(VINOD KULVI) COURT MASTER ASSTT.REGISTRAR