Supreme Court - Daily Orders
Mukesh Bansal vs The State Of Uttar Pradesh on 29 March, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
1
ITEM NO.38 COURT NO.8 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). 9714/2018
(Arising out of impugned final judgment and order dated 02-11-2018
in CRMWP No. 31131/2018 passed by the High Court Of Judicature At
Allahabad)
MUKESH BANSAL & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(IA No.162349/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS )
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Rajan Rai Dua, Adv.
Mr. yudhister Bhardwaj, Adv.
Mr. Amod Biduri, Adv.
Mr. Harinder Basaya, Adv.
Md. Saquib Siddiqui, Adv.
Mr. M.P. Parthiban, AOR
For Respondent(s)
Mr. Siddharth Luthra, Sr. Adv.
Mr. Sudarshan Rajan, AOR
Mr. Mahesh Kumar, Adv.
Mr. Vijay Kumar Sharma, Adv.
Mr. Sarvesh Singh Baghel, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified We are not inclined to interfere in this Special Leave Digitally signed by DEEPAK SINGH Date: 2019.04.01 Petition which is directed against order passed by the High Court 10:10:15 IST Reason:
declining to quash the FIR. The Special Leave Petition is dismissed accordingly.2
However, no coercive action be taken against the petitioners in connection with Case Crime No. 567 of 2018 dated 22.10.2018 P.S. Pilakhwa, District Hapur, Uttar Pradesh for a period of four weeks from today.
We have granted four weeks’ time to the petitioners to surrender before the Trial Court and apply for regular bail, if so advised. If regular bail application is moved, the concerned Court shall decide the same on its own merits and in accordance with law.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)