Supreme Court - Daily Orders
Raghvendra Patel@ Ramlala vs The State Of Uttar Pradesh on 13 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.29 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(s). 16318/2018
(Arising out of impugned final judgment and order dated 24-11-2017
in CRLMB No.152344/2017 in Criminal Appeal No.2329 of 2017 passed
by the High Court Of Judicature At Allahabad)
RAGHVENDRA PATEL@ RAMLALA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.77928/2018-CONDONATION OF DELAY
IN FILING SLP and IA No.77929/2018-EXEMPTION FROM FILING O.T.)
Date : 13-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Ravindra Singh, Sr. Adv.
Mr. Raman Yadav, Adv.
Mr. Syed Mehdi Imam, AOR
Mr. Sharad Chauhan, Adv.
Ms. Varnita Rastogi, Adv.
Mr. Pati Raj Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned Senior Counsel appearing for the petitioner and upon perusal of the record, we direct that in case the pending appeal is not decided by the High Court within a period of one year from today, the petitioner may apply for bail thereafter.
With the aforesaid direction, the special leave petition is disposed of.
Pending interlocutory applications, if any, stand disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.07.13 17:14:21 IST Reason:(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR