Full Judgment Text
Crl.A. No. 1017 of 2010
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ITEM NO.104 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(s). 1017 OF 2010
S.K.JHA COMMODRE Appellant (s)
VERSUS
STATE OF KERALA & ANR. Respondent(s)
(With appln(s) for stay and office report)
Date: 14/12/2010 This Appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HARJIT SINGH BEDI
HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
For Appellant(s) Mr. P.P. Malhotra, ASG.
Ms. Sonia Malhotra, Adv.
Mr. Rajiv Nanda, Adv.
Mr. Sachit Kumar Sahijpal, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s)
Mr. G. Prakash, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the respondent-State has
brought to our notice Constitution Bench judgment
of this court in Somdatt Datta v. Union of India &
Ors. AIR 1969 SC 414 to the effect that the choice
Crl.A. No. 1017 of 2010
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as to whether Court Marshall initiated or criminal
proceedings are to be initiated will be exercised
After the charge sheet has been filed and
submitted before the Magistrate. Mr. P.P.
Malhotra, the learned Additional Solicitor
General seeks time to go through the judgment
cited herein.
List the matter after the ensuing Christmas
vacation.
(KALYANI GUPTA)
(VINOD KULVI)
SR. P.A.
COURT MASTER