Supreme Court - Daily Orders
Girdhar Gopal Sharma vs State Of Chhattisgarh on 9 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.49 COURT NO.5 SECTION IIA
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).6018/2014
(Arising out of impugned final judgment and order dated 15/05/2014
in MCRA No. 399/2014 passed by the High Court of Chhatisgarh at
Bilaspur)
GIRDHAR GOPAL SHARMA & ANR. Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(with office report)
Date : 09/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Abhinav Shrivastava, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Ajay Sharma, AOR
For Respondent(s) Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Abhinav Shrivastava, learned counsel for the petitioners and Mr. Atul Jha, learned counsel for the respondent.
This Court, while issuing notice, had passed the following order :
Signature Not Verified“Issue notice returnable within four weeks.Digitally signed by Gulshan Kumar Arora Date: 2015.10.09 17:35:23 IST
Reason: Dasti, in addition, is permitted.
In the meantime, petitioners may not be arrested in connection with Crime No.389 of 2013 registered at Police Station Charghoda, District 2 Raigarh (C.G.) for the offence punishable under Sections 420, 467, 477, 120(B) of the IPC. However, the petitioners will cooperate with the police in the matter of investigation.
Having heard learned counsel of the parties, the said order is made absolute.
The special leave petition is accordingly dispose of.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master