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Supreme Court - Daily Orders

In Re: Harassment &Amp Physical Abuse Of ... vs Supreme Court Bar Association on 31 March, 2015

Bench: Chief Justice, Arun Mishra

                                                  1

                ITEM NO.10                 COURT NO.1               SECTION PIL

                                S U P R E M E C O U R T O F     I N D I A
                                        RECORD OF PROCEEDINGS

                Writ Petition(Criminal)    No.   92/2014

                IN RE: HARASSMENT & PHYSICAL ABUSE OF
                AMBIKA DAS, ADVOCATE                                Petitioner(s)

                                                   VERSUS

                COMMISSIONER OF POLICE & ORS.                       Respondent(s)
                (With appln. for directions)

                Date :31/03/2015 This petition was called on for hearing today.

                CORAM :
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE ARUN MISHRA

                                      By Courts Motion

                                    Mr.   Vijay Hansaria, Sr. Adv. (A.C.)
                                    Ms.   Sneha Kalita, Adv. (A.C.)
                                    Ms.   Shobha, Adv.
                                    Mr.   Charuwali Khanna, Adv.
                                    Mr.   Avnish Pandey, Adv.
                                    Ms.   Debashree, Adv.
                                    Ms.   Lakshmi, Adv.
                                    Ms.   Akanksha Kaushik, Adv.
                                    Mr.   Radhav Pandey, Adv.

                For Petitioner(s)

                For Respondent(s)   Mr.Siddhath Luthra, Sr. Adv.
                                    Mr. Arjun Dewan, Adv.
                                    Mr. Nitin Saluja, Adv.
                                    Mr. P.K. Dey, Adv.
                                    Mr. R. Balasubramanian, Adv.
                                    Mr. Amarjeet Singh, Adv.
                                    Mr. Pranav Kumar, Adv.
                                    Mr. D.S. Mahra, Adv.
Signature Not Verified
                SCBA
Digitally signed by
                                    Ms.   Aishwarya Bhati,Adv.
Charanjeet Kaur
Date: 2015.03.31
17:24:50 IST
                                    Mr.   Adarsh K. Tiwari, Adv.
Reason:
                                    Mr.   T. Gopal, Adv.
                                    Dr.   Prithshoyat Singh, Adv.
                                         2

SCWLA                     Dr.   Laxmi Shastri, Adv.
                          Ms.   Sudha Pal, Adv.
                          Ms.   Bhawna Singh, Adv.
                          Mr.   Rajesh Singh Chauhan, Adv.

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

After hearing Shri Vijay Hansaria, learned Amicus Curiae, we are of the view that the statement of Mr. Rahul, s/o Mr. Puran Chauhan is necessary to find out the veracity of certain statements made by some of the independent witnesses. Therefore, we now direct Shri D.K. Gupta, Deputy Commissioner of Police, Crime (North) to record the statement of Mr. Rahul in the Supreme Court Mediation Centre at 4:30 p.m. on 01.04.2015. The said statement will also be video-recorded.

Smt. Sneha Kalita, learned Amicus Curiae will be present at the time of the recording of the statement of Mr. Rahul.

The statement so recorded shall be submitted by Shri D.K. Gupta, Deputy Commissioner of Police, Crime (North) in a sealed cover before this Court on the next date of hearing.

Call on 07.04.2015.

   [ Charanjeet Kaur ]                                 [ Vinod Kulvi ]
      Court Master                                     Asstt. Registrar