Supreme Court - Daily Orders
Shriram Urav vs The State Of Chhattisgarh on 12 October, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.20 Court 14 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 20454/2020
SHRIRAM URAV Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.100760/2020-CONDONATION OF DELAY
IN FILING and IA No.100759/2020-EXEMPTION FROM FILING O.T. and IA
No.100758/2020-EXEMPTION FROM SURRENDERING WITHIN TIME and IA
No.100761/2020-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS and
IA No.100762/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 12-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Petitioner(s) Mr. Arvind Kumar, AOR
For Respondent(s) Mr. Bharat Bhushan, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Mr.Arvind Kumar, learned counsel for the petitioner as well as Mr.Bharat Bhushan, learned counsel appearing for the prosecutrix that both have got married and are having children out of the wedlock. Therefore, it is the submission of the accused Signature Not Verified as well as the prosecutrix that the application for Digitally signed by Rachna Date: 2020.10.14 exemption from surrendering be considered under these factors. 11:15:03 IST Reason:
...2/- : 2 :
Considering the circumstances in the matter, notice be served on the Standing Counsel for the State of Chhattisgarh. The matter be listed after three weeks’. The Counsel for the petitioner will serve necessary documents to the Government Advocate.
(NIRMALA NEGI) (POONAM VAID) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)