Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Awadhesh Prasad Singh vs Union Of India on 16 September, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

                                                     1


     ITEM NO.9                              COURT NO.3                  SECTION XVI-A

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Transfer Petition(s)(Criminal)                 No(s).   272/2022

     AWADHESH PRASAD SINGH                                                Petitioner(s)

                                                    VERSUS

     UNION OF INDIA                                                       Respondent(s)

     (FOR ADMISSION and IA No.55214/2022-EX-PARTE STAY )

     Date : 16-09-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)                Mr.   R. Basant, Sr. Adv.
                                      Mr.   Amit Pawan, AOR
                                      Mr.   Anand Nandan, Adv.
                                      Ms.   Shivangi, Adv.
                                      Mr.   Suchit Singh Rawat, Adv.
                                      Mr.   Hassan Zubair Waris, Adv.
                                      Mr.   Aakarsh, Adv.
     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                                O R D E R

Learned counsel for the petitioner submits that in terms of the pronouncement in the case of Vijay Madanlal Choudhary and Ors. vs. Union of India and Ors., 2022 SCC OnLine SC 929, para 472 deals with the scenario like that of the present case and Signature Not Verified have been detagged.

BALA PARVATHI Date: 2022.09.16 16:46:32 IST Reason: It is his submission that the present matter which is sought to be transferred from the High Court is similar to Criminal Appeal No. 1269/2017  2 and connected matters.

Issue notice.

Though we are at this stage we are not inclined to grant stay of proceedings, in view of the age of the petitioner which is stated to be 75 years, the petitioner is exempted from personal appearance as long as he is represented by a counsel who would continue to defend his case.

Dasti service in addition through standing counsel.

[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)