Supreme Court - Daily Orders
Azmat Ejaz Siddiqui vs The State Of Uttar Pradesh on 21 May, 2018
Bench: A.M. Khanwilkar, Navin Sinha
SLP(Crl.) 4321/2018 etc.
1
ITEM NO.36 COURT NO.4 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. 4321/2018
(Arising out of impugned final judgment and order dated 10-04-2018
in CRLMC No. 3458/2014 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
AZMAT EJAZ SIDDIQUI & ANR. Petitioners
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondents
(FOR ADMISSION and I.R. and IA No.72321/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.72322/2018-EXEMPTION FROM
FILING O.T.)
WITH
SLP(Crl) No. 4417/2018 (II)
Date : 21-05-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE NAVIN SINHA
(Vacation Bench)
For Petitioners
Mr. Vimlesh Kumar Shukla, Adv.
Ms. Parul Shukla, AOR
For Respondents
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No. 4321/2018 It is asserted in the petition that none of the petitioner(s) has been named in the FIR or any Signature Not Verified chargesheet in respect of predicate offence and yet Digitally signed by DEEPAK GUGLANI Date: 2018.05.22 15:41:26 IST they are being prosecuted for offence under the Reason: Prevention of Money Laundering Act, 2002.
Issue notice on the special leave petition and SLP(Crl.) 4321/2018 etc. 2 the stay application, returnable on 9.7.2018.
Dasti in addition is permitted.
SLP(Crl) No. 4417/2018 Since the petitioners have been named in the chargesheet filed before the concerned Court for predicate offence, the special leave petition is dismissed.
Liberty to the petitioners is granted to pursue remedy for discharge or bail, if so advised.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Kailash Chander)
Court Master Court Master