Supreme Court - Daily Orders
Dr.P.S.Keshava Murthy vs State Of A.P.,& Anr By ... on 11 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
1
ITEM NO.55 COURT NO.8 SECTION II/XVIA
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). 10009/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28/10/2013
IN CRLP NO. 8753/2013 PASSED BY THE HIGH COURT OF A.P. AT
HYDERABAD)
DR.P.S.KESHAVA MURTHY PETITIONER(S)
VERSUS
STATE OF A.P.& ANR BY SHO,
DISTT.KURNOOL,A.PR. NR. RESPONDENT(S)
(WITH APPLN. (S) FOR ANTICIPATORY BAIL AND OFFICE REPORT)
WITH
T.P.(C) NO. 1057/2014
(WITH APPLN.(S) FOR EXEMPTION FROM FILING O.T. AND STAY AND OFFICE
REPORT)
Date : 11/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Parties (s) Mr. G. N. Reddy, Adv.
Mr. M. Balashivadu, Adv.
Mr. Guntur Prabhakar, Adv.
Mr. Rajesh Mahale, Adv.
Mr. Krutin R. Joshi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(CRL.) NO.10009/2013
Leave granted.
The appeal is disposed of in terms of the signed Signature Not Verified order. Digitally signed by Vinod Lakhina Date: 2015.05.11 18:32:58 IST Reason: 2 T.P.(CIVIL) NO.1057 OF 2014 The transfer petition is allowed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE] 1 IN THE SUPREME COURT OF INDIA CRIMINAL/CIVIL APPELLATE/ORIGINAL JURISDICTION CRIMINAL APPEAL NO.770 OF 2015 [Arising out of Special Leave Petition (Criminal) No.10009 of 2013] P.S.KESHAVA MURTHY ...APPELLANT VERSUS STATE OF A.P.& ANR. ...RESPONDENTS WITH TRANSFER PETITION (CIVIL) NO.1057 OF 2014 [G. SAPTHA JYOTHI VS. P.S. KESHVAMURTHY] ORDER CRIMINAL APPEAL NO.770 OF 2015 [@ SLP(CRL.) NO.10009/2013] Heard learned counsel for the parties.
Leave granted.
Interim protection was granted by this Court on 10th December, 2013. There is no allegation of misuse of the liberty granted by this Court. After going into all the materials placed and the grievance expressed, we are inclined to consider the claim of the appellant. Therefore, we direct that in the event of arrest of the appellant in connection with F.I.R. No.46/2013 dated 8th May, 2013, registered at P.S. Adoni III Town, District Kurnool, A.P., he shall be released on bail to the satisfaction of the Arresting Authority. The accused appellant shall cooperate with the investigation at all further stages as may be required and in the event there 2 is any failure on the part of the appellant to so cooperate, it will be open for the prosecution to seek cancellation of the anticipatory bail granted by the present order. We also make it clear that it will be open to the Arresting Officer to impose such condition(s) as may be considered fit and appropriate.
The appeal is disposed of.
T.P.(CIVIL) NO.1057 OF 2014 Heard learned counsel for the parties.
We are satisfied with the grievance expressed by the petitioner and we accept the same.
Therefore, M.C. No. 91 of 2013, titled as Dr. P.S. Keshavamurthy S/o late Siddappa Vs. Dr. G. Saptha Jyothi w/o Dr. P.S. Keshavamurthy”, pending in the Court of Hon'ble Judge of Family Court at Mysore, Karnataka is ordered to be transferred to the Court of Hon'ble Senior Civil Judge (Sub-Court), Adoni in the State of Andhra Pradesh. .
The transfer petition is accordingly allowed.
3After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the main matter without unnecessary adjournments.
....................,J.
(RANJAN GOGOI) ....................,J.
(N.V. RAMANA) NEW DELHI MAY 11, 2015