Supreme Court - Daily Orders
Ashutosh Dixit Alias Ramji Dixit vs The State Of Uttar Pradesh on 12 September, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
1
ITEM NO.27 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
SPECIAL LEAVE PETITION (CRIMINAL)……………………….. Diary No. 16051/2023
(Arising out of impugned interim judgment and order dated 03-01-
2023 in CRMSBA No. 04/2018 passed by the High Court Of Judicature
At Allahabad)
ASHUTOSH DIXIT ALIAS RAMJI DIXIT Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No. 84821/2023 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
CUSTODY CERTIFICATE and IA No. 84818/2023 - EXEMPTION FROM FILING
O.T.)
Date : 12-09-2023 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) M/S. V. Maheshwari & Co., AOR
Mr. Nagendra Singh, Adv.
Ms. Akansha, Adv.
Dr. Sanjay Gupta, Adv.
Mr. Ashish Pandey, Adv.
Mr. Naman Raj Singh, Adv.
Mr. Akash Choudhary, Adv.
For Respondent(s) Mr. Vikas Bansal, Adv.
Ms. Shweta Yadav, Adv.
Mr. Ankit Goel, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and the State.
Signature Not Verified
At this stage, we are not inclined to Digitally signed by SNEHA DAS Date: 2023.09.12 17:50:51 IST Reason: entertain this petition as the appeal is pending before the High Court. In the event the appeal is not 2 disposed of within a period of six months, it shall be open to the petitioner to bring his prayer for suspension of sentence and bail.
The present petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR