Supreme Court - Daily Orders
Durgesh Pratap Singh vs The State Of U.P. on 27 October, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.2 COURT NO.12 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 for Special Leave to Appeal (Crl.) No. 7884/2021
(Arising out of impugned final judgment and order dated 16-09-2021
in CRMABA No. 8019/2021 passed by the High Court of Judicature at
Allahabad)
DURGESH PRATAP SINGH & ANR. Petitioner(s)
VERSUS
THE STATE OF U.P. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.132924/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.132925/2021-EXEMPTION FROM
FILING O.T. and IA No.132926/2021-APPLICATION FOR EXEMPTION FROM
FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )
Date : 27-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Pradeep Kumar Dwivedi, Adv.
Mr. Anupam Dwivedi, Adv.
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Satyam Pandey, Adv.
Mr. Vishweshwar Mishra, Adv.
Mr. Vikash Kumar Sinha, Adv.
Mr. Rakesh Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground to interfere with the judgment and order passed by the High Court. The Special Leave Petition is dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.10.27 17:01:57 IST Reason: (RAJNI MUKHI) (RAM SUBHAG SINGH)
COURT MASTER (SH) COURT MASTER (NSH)