Supreme Court - Daily Orders
Nitya Nand Mani Tripathi vs The State Of Uttar Pradesh on 4 July, 2019
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.41 COURT NO.8 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). 9769/2018
(Arising out of impugned final judgment and order dated 07-08-2018
in APPl. No. 26606/2018 passed by the High Court Of Judicature At
Allahabad)
NITYA NAND MANI TRIPATHI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. U.M. Tripathi, Adv.
Mr. U.S. Tripathi, Adv.
Mr. Balraj Dewan, AOR
For Respondent(s) Mr. Pradeep Kr.Sharma, Adv.
Mr. Anuvrat Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
While dismissing the application preferred under Section 482 Cr.P.C., the High Court had granted 45 days to the petitioner to appear before the Court below with prayer for bail and had passed the following direction:
“For a period of 45 days from today or till the applicant surrenders whichever is earlier, no coercive action shall be taken against the applicant. However, in case, the Signature Not Verified applicant does not appear before the Court below within the aforesaid period, coercive action shall be taken Digitally signed by INDU MARWAH Date: 2019.07.06 13:40:44 IST Reason: against him.” We see no reason to take a different view in the matter.2
We, therefore, dismiss the special leave petition. Since the time of 45 days granted by the High Court has expired, we extend the period by three more weeks on the same conditions.
Pending applications, if any, shall also stands disposed of.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER