Supreme Court - Daily Orders
Lalit Raj vs Union Of India on 4 April, 2022
Bench: D.Y. Chandrachud, Surya Kant
SLP(Crl) 3080/2022
1
ITEM NO.17 COURT NO.4 SECTION II-C
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.3080/2022
(Arising out of impugned final judgment and order dated 16-03-2022
in WPCRL No.580/2022 passed by the High Court of Delhi at New
Delhi)
LALIT RAJ Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for I.R. and IA No.48237/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.48238/2022-EXEMPTION FROM
FILING O.T.)
Date : 04-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Ms. Geeta Luthra, Sr. Adv.
Mr. Nischal Kumar Neeraj, AOR
Mr. Manas Agrawal, Adv.
Mr. Anirban Chanda, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1 The recourse taken to the jurisdiction of the High Court under Article 226 as Digitally signed by Chetan Kumar well of this Court under Article 136 of the Constitution is evidently Date: 2022.04.05 14:14:28 IST Reason:
SLP(Crl) 3080/2022 2 premature. The High Court recorded that the investigation was in progress and was likely to be completed in the near future after which charge-sheet would be filed.
2 In this view of the matter, no case for interference is made out at this stage.
3 The Special Leave Petition is dismissed.
4 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master