Supreme Court - Daily Orders
Anurag Kumar Gupta @ Santosh Gupta vs Union Of India on 15 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.10 COURT NO.12 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 217/2014
ANURAG KUMAR GUPTA @ SANTOSH GUPTA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Rajiv Ranjan Dwivedi,Adv.
Mr. Amitabh Singh, Adv.
Mr. Ashish Kr. Singh, Adv.
Mr. Nagender Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The petition is disposed of with the liberty to the petitioner to approach the High Court seeking the remedy which has been prayed in this petition. If the petitioner or the girl (wife of the petitioner) has any apprehension/threat to their life, it is open for them to make an application to the jurisdictional police seeking protection. On such an application, the jurisdictional police is directed to deal with the matter in accordance with law.
The petition is disposed of in the aforesaid terms.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2014.12.16 17:51:49 IST (VINOD KR.JHA) (MALA KUMARI SHARMA) Reason: COURT MASTER COURT MASTER