Supreme Court - Daily Orders
Nandakumar @ Chhotu Vasudev Samant vs The State Of Maharashtra on 25 February, 2022
Author: Abhay S. Oka
Bench: Abhay S. Oka
1
ITEM NO.1720 COURT NO. 13 SECTION II-A
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 3943/2022
NANDAKUMAR @ CHHOTU VASUDEV SAMANT Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent
(IA No.23013/2022-FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT ; IA No.23014/2022-FOR EXEMPTION FROM FILING O.T. and IA
No.23012/2022-FOR EXEMPTION FROM SURRENDERING WITHIN TIME )
Date : 25-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
[IN CHAMBERS]
For Petitioner(s) Mr. Sandeep Singh, AOR
Mr. Sushil Karanjkar, Adv.
Mr. Dhawesh Pahuja, Adv.
For Respondent(s) Mr. Prabhudha Singh, Adv.
Ms. Somya Chaturvedi, Adv.
Ms. Divyanshi Goyal, Adv.
Mr. Syed Jafar Husain, Adv.
Ms. Archana Sharma, Adv.
Mr. Praveen Swarup, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the Learned counsel appearing for petitioner in support of the application for grant of exemption from surrendering. With the assistance of the learned counsel appearing for the petitioner, Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.03.02 I 17:30:20 IST Reason: have perused the findings in the impugned judgment. The conviction of the appellant is for the offence punishable under Section 304 Part II of the Indian Penal Code. The substantive 2 sentence is of seven years. The petitioner has undergone incarceration for about six months.
No case is made out to grant exemption. Application is rejected. Time of one month from today is granted to the petitioner to surrender.
In the meanwhile, the registry shall expeditiously process the petition for listing before the appropriate bench.
(SNEHA) (V M BHATNAGAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER