Supreme Court - Daily Orders
Bal Ram Bali vs Union Of India on 16 January, 2017
Author: Chief Justice
Bench: Chief Justice, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
CRIMINAL MISCELLANEOUS PETITION NO.18743 OF 2016
(For appeal against Registrar's order)
IN
WRIT PETITION (CRL.) NO. OF 2017
(Diary No.28320/2016)
BAL RAM BALI ... PETITIONER(S)
VS.
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
1. Writ petition is taken on board, for hearing.
2. We have heard the petitioner, who has entered appearance in person.
3. He does not dispute the factual position, that this is the 10th petition, in the series of petitions filed by him, in this Court. He also does not dispute, that earlier 9 petitions were dismissed.
4. Having heard the petitioner at some length, we are of the view, that the prayer made by the petitioner was fully adjudicated upon, when he approached this Court by filing Writ Petition (C)No.478 of 2006 (the first petition filed by the petitioner). It is, therefore, that we find no justification in entertaining the instant petition.
5. In a situation, like the one in hand, we would have Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.01.18 imposed exemplary costs. During the course of hearing, 16:58:07 IST Reason: however, we observed the demeanor of the petitioner. We are 1 of the view, that the petitioner is an innocent individual, pursuing the cause, which is close to his heart. It is on his own personal belief that he has been filing repeated petitions. It is in the above view of the matter, that we refrain ourselves from imposing costs on the petitioner. The instant petition is dismissed in view of the position expressed hereinabove.
6. While dismissing the petition, we restrain the petitioner from filing any other petition in this Court on the same cause of action. In case the petitioner wishes to file any fresh petition, he shall have liberty to so, subject to his enclosing therewith a Demand Draft in a sum of Rs.50,000/- (Rupees Fifty Thousand only), in the name of the Registrar of this Court, with the clear understanding, that in case the prayer made by the petitioner to this Court is not accepted, the aforesaid amount will be forfeited as costs.
7. The writ petition is disposed of in the above terms. Pending application, if any, shall stand disposed of.
......................CJI.
[JAGDISH SINGH KHEHAR] ........................J. [D.Y. CHANDRACHUD] New Delhi;
16th January, 2017.
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ITEM NO.20 COURT NO.1 SECTION PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRL.M.P.No.18743/2016 in Writ Petition (Crl.)No........./2017 (D.No.28320/2016) BAL RAM BALI Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (For appeal against Registrar's order and office report) Date : 16/01/2017 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) In-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Writ petition is taken on board, for hearing. The writ petition is disposed of in terms of the signed order.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file) 3