Supreme Court - Daily Orders
Lalji Yadav vs The State Of Uttar Pradesh on 16 September, 2019
Bench: Indira Banerjee, B.R. Gavai
ITEM NO.30 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). 8142/2019
(Arising out of impugned final judgment and order dated 24-07-2019
in CRMWP No. 16780/2019 passed by the High Court of Judicature at
Allahabad)
LALJI YADAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.137203/2019-EXEMPTION FROM FILING
O.T. and IA No.137202/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 16-09-2019 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Raghwendra Tiwari, Adv.
Ms. Mamta Tiwari, Adv.
Mr. Ajay Kumar, Adv.
Mr. Awadhesh Kumar, Adv.
Mr. Pankaj Kumar Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the post mortem report which indicates that the death was due to natural causes, we are not inclined to interfere with the impugned order of the High Court quashing the impugned F.I.R.
The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of. In the event anything adverse is found in the viscera report which is awaited, it will be open to the prosecution to reopen the Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.09.17 case.
17:08:45 ISTReason:
(MANISH SETHI) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER