Supreme Court - Daily Orders
Aishwarya Chaudhary @ Mausam vs The State Of Uttar Pradesh on 29 January, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.37 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) No.D42179/2017
(Arising out of impugned final judgment and order dated 18-05-2017
and 25-05-2017 and also order dated 11.08.2017 (all three) in
CRLMB No.14057/2017 and order dated 06-02-2017 in CRLMB
No.2510/2017 passed by the High Court Of Judicature At Allahabad)
AISHWARYA CHAUDHARY @ MAUSAM Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(IA No.3359/2018-CONDONATION OF DELAY IN FILING and IA
No.3361/2018-EXEMPTION FROM FILING O.T. and IA
No.3363/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 29-01-2018 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. B.P. Singh Dhakray, Adv.
Mr. Shakti Singh Dhakray, Adv.
For Dr. Kailash Chand, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner prays for withdrawal of these petitions with liberty to approach the High Court by filing additional material for grant of bail after a period of six months from today.
Prayer is allowed.
Liberty is also granted to the petitioner to apply for the medical treatment before the appropriate court.
Signature Not VerifiedAccordingly, the special leave petition is dismissed as withdrawn with the aforesaid liberties.
Digitally signed by SANJAY KUMAR Date: 2018.01.29 17:16:53 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR