Supreme Court - Daily Orders
Rameshchandra Dwarkaprasad Gupta vs State Of Maharashtra on 15 July, 2016
Bench: Dipak Misra, C. Nagappan
Crl.M.P.10995/2016
1
ITEM NO.33 COURT NO.4 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.)............
CRL.M.P. 10995/2016
(Arising out of impugned final judgment and order dated 05/12/2012
in CRLA No. 964/2005 passed by the High Court of Bombay)
RAMESHCHANDRA DWARKAPRASAD GUPTA Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 15/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mrs. Rachana Joshi Issar, AOR
Ms. Vandana Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mrs. Rachana Joshi Issar, learned counsel for the petitioner.
Though the matter has been filed quite belatedly, Signature Not Verified yet the learned counsel has submitted that there are certain Digitally signed by CHETAN KUMAR Date: 2016.07.16 points involved which require consideration. She has pointed 11:17:54 IST Reason:
out to us that the child witness could not have been believed. Learned counsel would submit that the learned trial Judge, as well as the High Court, have not taken into Crl.M.P.10995/2016 2 consideration the statement recorded under Section 313 Cr.P.C. properly.
Having heard the learned counsel at length, we do not find any merit in this special leave petition and it is, accordingly, dismissed.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master