Supreme Court - Daily Orders
Balwant Kaur vs Jaswant Singh on 1 July, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
1
ITEM NO.49 COURT NO.7 SECTION IIB
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).
3578-3579/2014
(Arising out of impugned final judgment and order dated 21/02/2014
in CRM No. 5031/2014 and CRR No. 510/2014 passed by the High Court
of Punjab & Haryana at Chandigarh)
BALWANT KAUR Petitioner(s)
VERSUS
JASWANT SINGH & ORS Respondent(s)
(With appln. (s) for ex-parte stay and vacating stay and office
report)
Date : 01/07/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Gobind Rai Sharma, Adv.
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s) Mr. Anis Ahmed Khan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having regard to the nature of the offence alleged against the respondents under Sections 419, 420, 467, 468, 471 and 120-B of the Indian Penal Code and the previous conviction which is the subject matter of appeal before the Court of Sessions, the learned Signature Not Verified counsel for the respondents fairly states that the respondents are Digitally signed by Sushil Kumar Rakheja Date: 2015.07.02 14:06:26 IST willing to face the trial before the same Court of Sessions. Reason:
In the abovestated background, the issue can be sorted out by 2 directing the trial Magistrate to transfer the case to the Court of Sessions by committing the same. On such committal, the learned Sessions Judge shall proceed with the trial and conclude the same as expeditiously as possible within an outer limit of six months. With the aforesaid observation and direction, the special leave petitions are disposed of.
(S. K. RAKHEJA) (SHARDA KAPOOR)
COURT MASTER COURT MASTER