Raj Sharma v. The State Of Uttar Pradesh And Ors

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.

Advocate List
Bench
  • HON'BLE JUSTICE KURIAN JOSEPH
  • HON'BLE JUSTICE MOHAN M. SHANTANAGOUDAR
  • HON'BLE JUSTICE NAVIN SINHA
Eq Citations
  • (2018) 9 SCC 662
  • LQ/SC/2018/518
Head Note

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