Digvijaya Singh v. State Of Madhya Pradesh & Others

Digvijaya Singh v. State Of Madhya Pradesh & Others

(Supreme Court Of India)

Interlocutory Application No. 5 & 6 In Wp (C) No. 417 Of 2015 With No. 418 Of 2015 | 20-07-2015

IAs Nos. 5 and 6 in WP (C) No. 417 of 2015

Reply to the applications be filed in three days time. Memo filed by Respondent 4, CBI is placed on record.

2. Keeping in view the urgency of the matter, we permit the SIT/STF to take appropriate proceedings against the persons mentioned in the memo at Sl. Nos. 1 to 245 in accordance with law and in accordance with the provisions of the Code of Criminal Procedure.

3. List on 24-7-2015.

Advocate List
Bench
  • HON'BLE CHIEF JUSTICE MR. H.L. DATTU
  • HON'BLE MR. JUSTICE ARUN MISHRA
  • HON'BLE MR. JUSTICE AMITAVA ROY
Eq Citations
  • (2015) 13 SCC 129
  • (2016) 1 SCC CRI 183
  • LQ/SC/2015/888
Head Note

Constitution of India — Arts. 32 and 226 — PIL — Illegal constructions in Delhi — SITSTF permitted to take appropriate proceedings against persons mentioned in memo at Sl Nos 1 to 245 in accordance with law and in accordance with provisions of CrPC — Supreme Court Rules, 1966, Or. 37 R. 1(1) — Time for filing reply to applications under Or. 37 R. 1(1) extended