Supreme Court - Daily Orders
Yograj Singh vs State Of Uttar Pradesh on 10 February, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.1 COURT NO.4 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) No(s). 66/2023
YOGRAJ SINGH Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and IA No.19600/2023-STAY APPLICATION and IA
No.19602/2023-EXEMPTION FROM FILING O.T.)
Date : 10-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Radhakrishna S Hegde, Adv.
Mr. Farhat Jahan Rehmani, AOR
Mr. Krishna Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Considering the fact that the trial is pending since the last 19 years and the fact that the evidence is already over and the trial is at the stage of final arguments, we see no reason to transfer the proceedings at this stage now.
However, we direct the learned trial Court to see to it that the trial is conducted in a peaceful and fair manner as it is apprehended on behalf of the petitioner that the accused are given a special treatment.
It should be the endeavour of the trial Court to conclude the trial at the earliest and, preferably, within a period of 6 months from today.
With this, the present Transfer Petition stands dismissed. Pending applications stand disposed of.
Signature Not Verified (R. NATARAJAN) Digitally signed by R Natarajan Date: 2023.02.10 (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS 16:41:47 IST Reason: ASSISTANT REGISTRAR