Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Raghuvir Singh on 23 November, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.68 COURT NO.12 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). 8667/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in CRLAC No. 3291/2014 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
RAGHUVIR SINGH Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Ratnakar Dash, Sr. Adv.
Mr. Vaibhav Yadav, Adv.
Mr. Abhisth Kumar, Adv.
For Respondent(s) Mr. Shree Pal Singh, Adv.
Mr. K. Sita Rama Rao, Adv.
Mr. Rahul Singh, Adv.
Mr. Ranjit Kumar Jha, Adv.
Mr. Sparsh Kumar Nayak, Adv.
UPON hearing counsel the Court made the following
O R D E R
Application for exemption from filing O.T. is allowed. Leave granted.
Hearing expedited.
We are informed that the respondent is already in jail in connection with the murder of uncle of the deceased.
We make it clear that he shall not be released from jail Signature Not Verified without obtaining permission from this Court in this case.
Digitally signed by Jayant Kumar Arora Date: 2015.11.26 13:22:56 IST Reason: (Jayant Kumar Arora) (Tapan Kumar Chakraborty) Sr. P.A. Court Master