Supreme Court - Daily Orders
State Of U.P vs Jageshwar . on 26 August, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.24 COURT NO.9 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.)...... CRLMP
No(s). 6725/2016
(Arising out of impugned final judgment and order dated 06/07/2015
in GOVTA No. 2598/2015 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P Petitioner(s)
VERSUS
JAGESHWAR AND ORS. Respondent(s)
CRLMP. 6725/2016(with c/delay in filing SLP)
Date: 26/08/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. P.N. Misra, Sr. Adv.
Mr. Abhishek Kumar Singh, Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
Heard the learned Senior counsel appearing for the petitioner – State of U.P. We do not find any reason to interfere with the impugned order passed by the High Court of Judicature at Allahabad.
Accordingly, the Special Leave Petition stands dismissed. Consequent upon the dismissal of the Special Leave Petition, pending applications filed in the matter are also disposed of.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.08.26 17:06:02 IST Reason: (VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER