Supreme Court - Daily Orders
Sukhada vs The State Of Maharashtra on 10 January, 2020
Bench: L. Nageswara Rao, Hemant Gupta
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 57 of 2020
(Arising out of Special Leave Petition (Crl.)No.3459 OF 2016)
SUKHADA Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
O R D E R
Leave granted.
FIR has been registered against the appellant under Sections 381, 411 read with Section 34 alleging that the appellant was handed over a part of Rs.2,00,000/- by her sister.
The petition filed for quashing the proceedings was not entertained by the High Court, aggrieved by which this appeal by way of Special Leave Petition is filed. Learned counsel for the appellant submits that an amount of Rs.1,50,000/- has already been paid to respondent No.2. We are also informed that the offences punishable under Sections 381, 411 of the IPC are compoundable.
In the facts and circumstances of the case, we see no reason for the prosecution to be continued against Signature Not Verified the appellant. Hence, the proceedings are quashed. Digitally signed by BALA PARVATHI Date: 2020.01.13 17:11:46 IST Reason: 2 The appeal stands disposed of, accordingly. Pending application, if any stand disposed of.
....................J (L. NAGESWARA RAO) ....................J (HEMANT GUPTA) NEW DELHI;
10th January, 2020
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ITEM NO.16 COURT NO.11 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(s) for Special Leave to Appeal (Crl.) No(s).3459/2016
(Arising out of impugned final judgment and order dated 01-02-2016 in CRLWP No. 83/2016 passed by the High Court Of Judicature At Bombay At Aurangabad) SUKHADA Petitioner(s) VERSUS THE STATE OF MAHARASHTRA & ANR. Respondent(s) Date : 10-01-2020 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Subodh S. Patil, AOR For Respondent(s) Mr. Rahul Chitnis, Adv.
Mr. Aditya A Pande, Adv.
Mr. Sachin Patil,Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR Mr. Vivek Narayan Sharma, AOR Mr. Ajay Singh, Adv.
Mr. Shubham Singh, Adv.
Mr. Jasdeep Singh, Adv.
Mr. Priyansh Sharma, Adv. Dr. Shesh Mani Pandey, Adv.
Mr. Ajay Singh, Adv.
Mr. Debasish Mukherjee, Adv. Mr. Ajay Rathi, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal stands disposed of in terms of the signed order. Pending application, if any stand disposed of.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
(Signed order is placed on the file)