Supreme Court - Daily Orders
State Of Uttar Pradesh vs Manoj Kumar Tiwari on 12 August, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.16 COURT NO.11 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 for Special Leave to Appeal (Crl.) No. 6084/2016
(Arising out of impugned final judgment and order dated
20/04/2016 in BN No. 11350/2015 passed by the High Court Of
Judicature at Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
MANOJ KUMAR TIWARI Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief)
Date :12/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranjit Kumar, S.G.
Mr. Ardhendumauli Kumar Prasad,AOR
Mr. Kunal Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition on the apprehension expressed by learned Solicitor General that the grant of bail in this case will have a cascading effect. Undoubtedly, the other matters will be decided on their own merits.
The special leave petition is accordingly, dismissed.
In the circumstances, we direct that the trial Signature Not Verified be expedited.
Digitally signed by CHARANJEET KAUR Date: 2016.08.12 17:21:19 IST Reason: [ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master