Supreme Court - Daily Orders
State Of Gnct Of Delhi vs Praveen Kumar @ Prashant on 26 February, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.14 Court 5 (Video Conferencing) SECTION II-C
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). 3998/2020
(Arising out of impugned final judgment and order dated 28-04-2020
in CRLA No. 667/2018 passed by the High Court Of Delhi At New
Delhi)
STATE OF GNCT OF DELHI & ORS. Petitioner(s)
VERSUS
PRAVEEN KUMAR @ PRASHANT Respondent(s)
(FOR ADMISSION and I.R. and IA No.83054/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.93167/2020-EXEMPTION FROM
FILING AFFIDAVIT and IA No.12247/2021-EXEMPTION FROM FILING
AFFIDAVIT and IA No.12240/2021-CALLING RECORD OF HIGH COURT and IA
No.12243/2021-APPROPRIATE ORDERS/DIRECTIONS and IA No.93151/2020-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
[INTERACTION DONE] )
Date : 26-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. B. V. Balaram Das, AOR
Mr. D.L. Chidanand, Adv.
Ms. Aakanksha Kaul, Adv.
For Respondent(s) Mr. Praveen Kumar @ Prashant
In-person
UPON hearing the counsel the Court made the following
O R D E R
List this matter along with Special Leave Petition (Crl.) No.2711 of 2020 after two weeks.
There shall be stay of operation of the impugned judgment dated 28.04.2020 passed by the Signature Not Verified High Court of Delhi in Criminal Appeal No.667/2018 Digitally signed by NEETU KHAJURIA Date: 2021.02.27 13:30:58 IST till the next date of hearing.
Reason:
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER