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Ramesh Kumar Sharma vs The State Of Nct Of Delhi on 5 February, 2021

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     SLP(Crl.)…….D.No.4685/20                     1

     ITEM NO.6                Court 2 (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

     SPECIAL LEAVE PETITION (CRIMINAL) …………...Diary No(s).4685/2020

     (Arising out of impugned final judgment and order dated 24-12-2019
     in BA No.3204/2019 passed by the High Court of Delhi at New Delhi)

     RAMESH KUMAR SHARMA                                                     Petitioner(s)
                                                       VERSUS

     THE STATE OF NCT OF DELHI & ANR.                                        Respondent(s)

     (IA No.7701/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.7703/2021-EXEMPTION FROM FILING O.T. and IA No.7700/2021-
     PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.7704/2021-
     CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS and IA
     No.7702/2021-PERMISSION TO FILE LENGTHY LIST OF DATES)

     Date : 05-02-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)              Mr. Girish Kumar, Adv.
                                    Mr. Bimlesh Kumar Singh, AOR
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. The application for permission to file the special leave petition is allowed.

Delay condoned.

Having heard learned counsel for the petitioner – complainant and perusing the material placed before us, we are not inclined to entertain this petition under Article 136 of the Constitution.

The special leave petition is, accordingly, dismissed.

As a sequel to the above, pending interlocutory applications also stand disposed of.

……...2/-

However, taking into consideration the facts and circumstances of the instant case, we are of the considered view that the observations made by the High Court in paragraph 11 of the impugned order dated 24.12.2019 are un-necessary and unwarranted, and the same were not required to be made while passing the impugned order.

Accordingly, the observations made by the High Court in paragraph 11 of its order dated 24.12.2019 stand deleted.

(SATISH KUMAR YADAV)                                               (RAJ RANI NEGI)
  DEPUTY REGISTRAR                                                DEPUTY REGISTRAR