Supreme Court - Daily Orders
Dimpal @ Akash Deep vs The State Of Uttar Pradesh on 8 June, 2017
Bench: Ashok Bhushan, Deepak Gupta
ITEM NO.15 COURT NO.4 Section II-A
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.4560/2017
(Arising out of impugned final judgment and order dated 25/04/2017
in Crl.Revision No.1354/2017 passed by the High Court of Judicature
at Allahabad)
DIMPAL @ AKASH DEEP AND ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH AND ORS. Respondent(s)
(For exemption from filing c/c of the impugned judgment
on IA 46070/2017)
Date : 08/06/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE DEEPAK GUPTA
(VACATION BENCH)
For Petitioner(s) Mr. Karpaga Vinayagam,Sr.Adv.
Mr. S.Syed Mehboob,Adv.
Mr. Syed Ahmad Naqvi,Adv.
Ms. Shilpi Gupta,Adv.
Mr. Priyanshu Maheshwari,Adv.
Ms. Sangeeta Joshi,Adv.
Mr. B.Ramana Murthy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Dasti service, in addition, is permitted. In the meantime, the operation and implementation of the impugned order dated 25th April, 2017, as also order dated 6th February, 2017 passed by the Additional Sessions Judge/Fast Track Court No.1, Moradabad, UP shall remain stayed.
Signature Not Verified Digitally signed by HEMALATHA MOHAN Date: 2017.06.08 17:46:59 IST Reason: (Anita Malhotra) (Madhu Narula) Court Master Court Master
(Copy of the order be given today.)