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iDraf
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Decision
Raj Sharma
v.
The State Of Uttar Pradesh And Ors
(Supreme Court Of India)
Special Leave Petition (Criminal) Diary No. 11906/2018 | 17-04-2018
1. Delay condoned.
2. Applications seeking exemption from filing Official Translation and Certified Copy of the impugned order are allowed. The Petitioner is directed to deposit an amount of Rs. 1,50,000/- with the Registry of this Court within a period of two weeks from today. Subject to such deposit being made, let notice be issued, returnable on Thursday, the 10th May, 2018. The amount be kept in a short term Fixed Deposit in any nationalized bank.
3. There shall be stay of further proceedings in the F.I.R.
4. However, it is made clear that in case the deposit is not made within the said period, the Special Leave Petition shall stand dismissed without further reference to the Court.
5. Post on Thursday, the 10th May, 2018.
Advocates List
For Appellant/Petitioner/Plaintiff: Saroj Kumar Singh, Rajesh Sharma, Rajeev Kumar Gupta, Advs. and Bimlesh Kumar Singh, AOR
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE KURIAN JOSEPH
HON'BLE JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE JUSTICE NAVIN SINHA
Eq Citation
(2018) 9 SCC 662
LQ/SC/2018/518
HeadNote
Constitution of India — Art. 136 — Exemption from filing Official Translation and Certified Copy of impugned order — Applications seeking exemption allowed — Petitioner directed to deposit an amount of Rs 150000 with Registry of Supreme Court within two weeks — Subject to such deposit, notice issued — Stay of further proceedings in FIR granted — However, in case deposit not made within said period, SLP to stand dismissed without further reference to Court
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