Supreme Court - Daily Orders
Poonam Shukla vs State Of U.P on 9 May, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
SLP (CRL.) NO. 3845/2025
ITEM NO.6 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). 3845/2025
[Arising out of impugned final judgment and order dated 05-02-2025
in CRMABA No. 228/2025 passed by the High Court of Judicature at
Allahabad]
POONAM SHUKLA PETITIONER(S)
VERSUS
STATE OF U.P. & ANR. RESPONDENT(S)
(IA No. 63577/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 63578/2025 - EXEMPTION FROM FILING O.T.)
Date : 09-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Prashant Kumar Umrao, AOR
Mr. Samant Singh, Adv.
Mr. V. Ramasubbu, Adv.
For Respondent(s) Mr. Adarsh Upadhyay, AOR
Ms. Pallavi Kumari, Adv.
Mr. Shashank Pachauri, Adv.
UPON hearing the counsel the court made the following
O R D E R
1. Heard learned counsel for the parties.
2. The facts and circumstances of the case, do not impel us to grant anticipatory bail to the petitioner. Signature Not Verified There is no error or infirmity in the order passed by the Digitally signed by geeta ahuja Date: 2025.05.09 18:32:03 IST Reason: High Court refusing anticipatory bail to the petitioner. 1 SLP (CRL.) NO. 3845/2025
3. Accordingly, the Special Leave Petition is dismissed with the observation that if the petitioner surrenders within a period of two weeks as directed by the High Court and applies for bail, the same shall be considered on the same day or most expeditiously.
4. Pending application(s), if any, shall stand disposed of.
(Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS
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