Supreme Court - Daily Orders
Guddoo vs The State Of Uttar Pradesh on 24 September, 2018
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.37 COURT NO.2 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.31756/2018
(Arising out of impugned final judgment and order dated 22-08-2017
in CRLA No.477/1996 and CRLA No. 500/1996 passed by the High Court
of Judicature at Allahabad, Lucknow Bench)
GUDDOO & ORS. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.132633/2018-CONDONATION OF DELAY
IN FILING and IA No.132634/2018-EXEMPTION FROM FILING O.T. )
Date : 24-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Siddhartha Dave, Adv.
Mr. Gautam Talukdar, AOR
Mr. Neeraj Chaudhari, Adv.
Mr. Srikaanth S. Iyyer, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Exemption from filing official translation is granted.
We are not inclined to interfere with the impugned judgment. The Special Leave Petitions are accordingly dismissed.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.09.24 17:40:02 IST Reason: (POOJA ARORA) (ASHA SONI)
COURT MASTER ASSISTANT REGISTRAR