G N VERMA Vs. STATE OF JHARKHAND
LAWS(SC)-2014-3-81
SUPREME COURT OF INDIA
Decided on
March 06,2014
G N Verma
Appellant
VERSUS
STATE OF JHARKHAND
Respondents
Cited Judgements :-
SUDESH KEDIA VS. UNION OF INDIA [LAWS(JHAR)-2020-6-27] [REFERRED TO]PARENTERAL DRUGS (INDIA) LTD VS. MADHYA PRADESH PASHCHIM [LAWS(MPH)-2020-5-266] [REFERRED TO]
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SANJAY KUMAR GUPTA VS. STATE OF BIHAR [LAWS(PAT)-2022-11-10] [REFERRED TO]
AVVA SITA RAM RAO ALIAS SEETHA RAM & OTHERS VS. THE STATE OF ANDHRA PRADESH & ANOTHER [LAWS(APH)-2017-10-81] [REFERRED TO]
PHOOL CHAND SOOD VS. STATE OF JHARKHAND [LAWS(JHAR)-2021-8-34] [REFERRED TO]
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MOHAN TUKARAM PATIL VS. UNION OF INDIA [LAWS(BOM)-2021-2-167] [REFERRED TO]
GAGAN AERO SPACE LTD VS. STATE OF TELANGANA [LAWS(TLNG)-2019-4-129] [REFERRED TO]
CONFIDENT PROJECTS (INDIA) PVT. LTD. VS. INCOME TAX DEPARTMENT, BENGALURU [LAWS(KAR)-2021-1-70] [REFERRED TO]
BINOY KUMAR MISHRA VS. STATE OF JHARKHAND AND ANOTHER [LAWS(SC)-2017-3-99] [REFERRED TO]
BALKRISHAN GOPIRAM GOENKA VS. STATE OF GUJARAT AND ORS. [LAWS(GJH)-2015-4-17] [REFERRED TO]
B. KUMAR @ BRIJENDRA KUMAR VS. STATE OF JHARKHAND AND ANOTHER [LAWS(JHAR)-2015-8-108] [REFERRED TO]
SUN PHARMACEUTICALS LIMITED VS. STATE OF TELANGANA [LAWS(APH)-2016-4-47] [REFERRED TO]
JAMES SAMUAL VS. STATE OF GUJARAT [LAWS(GJH)-2016-12-71] [REFERRED TO]
SANJAY PANDEY VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2022-12-10] [REFERRED TO]
JUDGEMENT
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(1.)Apart from the questions of law, this appeal raises a serious issue of process re-engineering and case management, a concern that we need to address.
(2.)A criminal complaint was filed against the Appellant G.N. Verma on 30th August 2000. He sought quashing of the complaint which the High Court declined on 19th September 2002. Special leave to appeal against the said order was granted by this Court on 27th January 2004.
(3.)Despite the fact that this Court did not pass any interim order staying the proceedings before the Trial Judge, we were informed that the criminal complaint has made absolutely no progress over the last more than thirteen years. We were understandably disturbed with this state of affairs. However, we were later informed that the trial could not progress since the original records of the case had been transmitted to this Court. In the absence of the original records, the Chief Judicial Magistrate obviously could not proceed with the trial.
(2.)A criminal complaint was filed against the Appellant G.N. Verma on 30th August 2000. He sought quashing of the complaint which the High Court declined on 19th September 2002. Special leave to appeal against the said order was granted by this Court on 27th January 2004.
(3.)Despite the fact that this Court did not pass any interim order staying the proceedings before the Trial Judge, we were informed that the criminal complaint has made absolutely no progress over the last more than thirteen years. We were understandably disturbed with this state of affairs. However, we were later informed that the trial could not progress since the original records of the case had been transmitted to this Court. In the absence of the original records, the Chief Judicial Magistrate obviously could not proceed with the trial.
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