Supreme Court - Daily Orders
State Of U.P. vs Hotilal Rajput on 16 August, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.26 Court 7 (Video Conferencing) 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.) No(s). 5846/2021
(Arising out of impugned final judgment and order dated 20-01-2021
in CRLA No. 7291/2019 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
HOTILAL RAJPUT & ANR. Respondent(s)
(FOR ADMISSION and IA No.95732/2021-EXEMPTION FROM FILING O.T.)
Date : 16-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Ankit Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner-State. We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed.
Pending application also stands disposed of. Signature Not Verified (ANITA MALHOTRA) (KAMLESH RAWAT) Digitally signed by NEETU KHAJURIA Date: 2021.08.17 COURT MASTER COURT MASTER 15:41:59 IST Reason: