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Sachin Garg vs State Of U.P. on 1 August, 2023

Bench: Aniruddha Bose, Bela M. Trivedi

     ITEM NO.26                              COURT NO.6                 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).    4415/2023

     (Arising out of impugned final judgment and order dated 23-03-2023
     in A482 No. 18603/2021 passed by the High Court Of Judicature At
     Allahabad)

     SACHIN GARG                                                         Petitioner(s)

                                                    VERSUS

     STATE OF U.P. & ANR.                                                Respondent(s)

     (IA No. 70414/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 70415/2023 - EXEMPTION FROM FILING O.T.) Date : 01-08-2023 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.

Mr. Guru Krishna Kumar, Sr. Adv. Ms. Misha Rohatgi, AOR Mr. Sushil Suhkla, Adv.

Mr. Nakul Mohta, Adv.

Mrs. Alina Merin Mathew, Adv. Mr. Muthu Thangathurai, Adv. Mr. Aakash Kumar, Adv.

For Respondent(s) Mr. Sarvesh Singh Baghel, AOR Mr. Aviral Saxena, Adv.

Mr. Arun Pratap Singh Rajawat, Adv.

Ms. Vanshaja Shukla, Adv.

Ms. Divya Jyoti Singh, AOR Ms. Ankeeta Appanna, Adv.

Mr. Manish, Adv.

UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Accommodation is asked for on behalf of the petitioner.

Reason: List the matter on 08.08.2023.

(POOJA SHARMA) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR