Crl.A. No. 1017 of 2010 1

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 2

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) SR. P.A.

(VINOD KULVI) COURT MASTER