Supreme Court - Daily Orders
State Of U.P vs Shahabuddin on 11 April, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.29 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s).
5980/2016
(Arising out of impugned final judgment and order dated 08/09/2015
in CRLA No.8014/2006 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P Petitioner(s)
VERSUS
SHAHABUDDIN Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 11/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.R.K.Dash, Sr.Adv.
Mr.Abhishek Kumar Singh, Adv.
Mr. Abhisth Kumar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by SATISH KUMAR YADAV Date: 2016.04.11 17:15:03 TLT Reason: