Supreme Court - Daily Orders
Rajendra Prasad Singh vs The State Of Uttar Pradesh on 3 December, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.34 COURT NO.9 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). 10002/2018
(Arising out of impugned final judgment and order dated 24-09-2018
in CRLMA No. 31898/2018 passed by the High Court Of Judicature At
Allahabad)
RAJENDRA PRASAD SINGH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.167093/2018-EXEMPTION FROM FILING
O.T. )
Date : 03-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mrs. Mona K. Rajvanshi, AOR
Mr. Anurag Kashyap,Adv.
Mr. Ashwani Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly,dismissed.
However, the petitioner is at liberty to make an application before the concerned Court for requesting to refer the matter to the mediation centre where other connected matters are also stated to be pending for exploring possibility of settlement . Signature Not Verified Digitally signed by MADHU BALA Date: 2018.12.04
Pending application(s), if any, shall also stand disposed 11:21:33 IST Reason: of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH) BRANCH OFFICER