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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1795  OF 2012 (@ SPECIAL LEAVE PETITION (CRL.)NO.960 OF 2011)  

PAWAN GUPTA & ORS.      APPELLANTS

                VERSUS

STATE OF DELHI & ORS.                 RESPONDENTS

O R D E R

1. Leave granted.

2. We  have  heard  learned  counsel  for  the  

parties to the lis.

3. This  appeal  is  directed  against  the  

judgment and order passed by the High Court of  

Delhi  in  Criminal  Revision  Petition  No.643  of  

2009, dated 24.01.2011.  By the impugned judgment  

and  order,  the  High  Court,  while  allowing  the  

Criminal Revision Petition filed by the private-

respondents,  has  not  only  set  aside  the  order  

passed by the learned Additional Sessions Judge  

in an application filed under Section 311 of the  

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Criminal  Procedure  Code  as  also  the  order  of  

acquittal passed in Sessions Case No.73 of 2008,  

dated 19.12.2009.

4. Since we intend to grant permission to  

the private-respondents as well as to the State  

of NCT of Delhi to prefer appropriate appeal(s)  

against  the  judgment  and  order  passed  by  the  

Sessions Court, which course is not opposed by  

the learned counsel, we are not going into the  

merits or demerits of the contentions canvassed  

by  the  learned  counsel  for  both  the  parties,  

though  we  have  some  reservations  on  certain  

conclusions  reached  by  the  High  Court  in  its  

order dated 24.01.2011.

5. Accordingly, we allow this appeal and set  

aside the impugned judgment and order passed by  

the  High  Court  in  Criminal  Revision  Petition  

No.643  of  2009,  dated  24.01.2011.  However,  we  

reserve  liberty  to  the  private-respondents  as  

well as to the NCT of Delhi, if they so desire,  

to  prefer  appropriate  appeal(s)  against  the  

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judgment and order passed by the learned Sessions  

Judge  in  S.C.No.73  of  2008,  dated  19.12.2009  

within 30 days' time from today.  If such an  

appeal(s)  is  filed  within  the  time  granted  by  

this Court, we hope and trust that the High Court  

will  dispose  of  the  same  on  merits,  without  

reference  to  the  period  of  limitation.  All  

contentions of both the parties are left open to  

be agitated in the appeals(s).

Ordered accordingly.  

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; NOVEMBER 06, 2012  

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