Supreme Court - Daily Orders
Ram Kripal Yadav @ Dhoda Yadav vs State Of Up on 25 March, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.16 COURT NO.15 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). 12945/2023
[Arising out of impugned final judgment and order dated 22-08-2023
in CRMWP No. 13151/2023 passed by the High Court of Judicature at
Allahabad]
RAM KRIPAL YADAV @ DHODA YADAV PETITIONER(S)
VERSUS
STATE OF UP & ORS. RESPONDENT(S)
(IA No. 207512/2023 - EXEMPTION FROM FILING O.T.
IA No. 207509/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 25-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) :Mr. Rahul Kaushik, Sr. Adv.
Ms. Bhuvneshwari Pathak, AOR
For Respondent(s) :Ms. Tulika Mukherjee, AOR
Mr. Beenu Sharma, Adv.
Mr. Venkat Narayan, Adv.
UPON hearing the counsel the court made the following
O R D E R
Learned counsel appearing for the State of Uttar Pradesh prays for and is allowed three weeks’ time to file additional documents.
(Nidhi Mathur) Signature Not Verified (Geeta Ahuja) Court Master (NSH) Assistant Registrar-cum-PS Digitally signed by geeta ahuja Date: 2025.03.26 14:36:45 IST Reason: