Supreme Court - Daily Orders
Ganta Naresh Kumar vs State Of Jharkhand on 22 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
ITEM NO.38 COURT NO.14 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.)...... CRLMP No(s).
18493/2014
(Arising out of impugned final judgment and order dated 10/03/2014
in ABA No. 5130/2014 passed by the High Court Of Jharkhand At
Ranchi)
GANTA NARESH KUMAR Petitioner(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 22/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Sudeep Dey, Adv.
Mr. Nikilesh Ramachandran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. On receiving instructions, the learned counsel submits that the petitioner is willing to pay interim maintenance to the complainant at the rate Signature Not Verified of Rs.20,000/- (Rupees Twenty Thousand Only) per month, from 1 st Digitally signed by Vinod Kumar Date: 2014.09.22 17:49:39 IST October, 2014 and he will not dispossess the complainant from the Reason: residence, which is in her occupation.
2Without expressing any opinion on the merits of the case, we permit the petitioner to approach the concerned learned Judicial Magistrate for bail by making an appropriate application in this regard and the application shall be considered on merits within two weeks from today. Till then, the petitioner shall not be arrested.
The special leave petition is disposed of in the aforesaid terms.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER