Supreme Court - Daily Orders
Ajay Kumar Gupta @ Jai Prakash Gupta vs The State Of Uttar Pradesh Principal ... on 13 September, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1384/2019
[@ SLP [CRL] NO.3009/2018]
AJAY KUMAR GUPTA @ JAI PRAKASH GUPTA Appellant (s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
O R D E R
Leave granted.
Learned counsel for the appellant has drawn our attention to the affidavit filed on behalf of the IO dated 10.01.2019 before the High Court. It shows that the appellant has cooperated with the investigation and has even gone through the Narco test.
In view thereof, at present it cannot be said that custodial interrogation of the appellant is necessary.
The appeal is thus disposed of in terms of the orders already passed on 13.04.2018.
……………………………………...J. [SANJAY KISHAN KAUL] …………………………………....J. [K.M. JOSEPH] NEW DELHI Signature Not Verified Digitally signed by ASHA SUNDRIYAL SEPTEMBER 13, 2019.
Date: 2019.09.14 13:27:02 IST Reason: 2 ITEM NO.31 COURT NO.10 SECTION II 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). 3009/2018
(Arising out of impugned final judgment and order dated 19-03-2018 in CRMWP No. 6636/2018 passed by the High Court Of Judicature At Allahabad) AJAY KUMAR GUPTA @ JAI PRAKASH GUPTA Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ORS. Respondent(s) Date : 13-09-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Anurag Tomar, Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Mr. Garvesh Kabra, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
Learned counsel for the appellant has drawn our attention to the affidavit filed on behalf of the IO dated 10.01.2019 before the High Court. It shows that the appellant has cooperated with the investigation and has even gone through the Narco test. In view thereof, at present it cannot be said that custodial interrogation of the appellant is necessary. The appeal is thus disposed of in terms of the orders already passed on 13.04.2018.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER
[Signed order is placed on the file]