Supreme Court - Daily Orders
Harikirtan @ Superfast vs The State Of Uttar Pradesh on 29 March, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
ITEM NO.33 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 35702/2018
(Arising out of impugned final judgment and order dated 14-02-2014
in CRLCA No. 4268/2012 passed by the High Court Of Judicature At
Allahabad)
HARIKIRTAN @ SUPERFAST Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No.34640/2019-CONDONATION OF DELAY IN FILING)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Shridhar Y. Chitale, Adv. (A.C.)
(Jail Petition)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard the learned counsel for the petitioner and perused the relevant material.
We are not inclined to interfere with the impugned Order. The Special Leave Petition is accordingly dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.03.29 17:04:51 IST Reason: (SUSHIL KUMAR RAKHEJA) (ANAND PRAKASH) AR CUM PS BRANCH OFFICER