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Supreme Court finds High Court's order unreasoned: Direction issued for recording reasons [Read the Order]


J Indu Malhotra, J Ajay Rastogi.jpg
01 Mar 2020
Categories: Latest News

Supreme Court recently has set aside an order of the High Court whereby quashing of case was declined. It found the order to be unreasoned. The case is titled as ANKUR MANGLA vs THE STATE OF RAJASTHAN decided on 14.02.2020.

Supreme Court observed and held as under:

"We find that the order dated 13.12.2019 rejecting the quashing petition is unreasoned.

We set aside the said Order for this reason and direct the High Court to decide the petition afresh, and record reasons for its findings. S.B.Criminal Misc. Petition No.4909/2019 is restored to the file of the High Court.

We request the High Court to decide the case afresh as expeditiously as possible. We are however, not expressing any opinion on the merits of the case. The Special Leave Petition is disposed of accordingly".

Read the Order here:



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