Supreme Court - Daily Orders
Smt. Urmila Devi vs The State Of Uttar Pradesh on 10 September, 2020
Bench: Uday Umesh Lalit, Ajay Rastogi
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ITEM NO.13 COURT NO.4 SECTION II
(HEARING THROUGH VIDEO CONFERENCING)
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.2646/2020
(Arising out of impugned final judgment and order dated 04-03-2020
in CRMBA No.8239/2020 passed by the High Court Of Judicature At
Allahabad)
SMT. URMILA DEVI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No.72159/2020 - FOR PERMISSION; IA No.46657/2020 – FOR
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; and, IA
No.46659/2020 – FOR EXEMPTION FROM FILING O.T.)
WITH
SLP(Crl) No.2901/2020 (II)
(IA No.53108/2020 – FOR EXEMPTION FROM FILING AFFIDAVIT; IA
No.53105/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No.53106/2020 – FOR EXEMPTION FROM FILING O.T.; IA
No.53109/2020 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 10-09-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
Counsel for the Parties:
Mr. P.K. Mittal, Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Mr. Santosh Kumar, Adv.
Mr. Ronak Karanpuria, Adv.
Mr. Vishwa Pal Singh, AOR
Signature Not Verified
Mr. D.K. Garg, Adv.
Digitally signed by Dr.
Mukesh Nasa
Date: 2020.09.11
16:11:15 IST
Reason: Mr. Dhananjay Garg, AOR
Mr. Abhishek Garg, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. P.K. Mittal, learned counsel for the petitioner and Mr. D.K. Garg, learned counsel for Sunny Saini [respondent no.2 in SLP (Crl.) No.2646 of 2020] and Suraj Saini [respondent no.2 in SLP (Crl.) No.2901 of 2020], whose release on bail is under challenge. With the assistance of the learned counsel for both the sides, we have gone through the record.
We find no reason to exercise our jurisdiction under Article 136 of the Constitution of India in these matters. The Special Leave Petitions are, accordingly, dismissed. Pending applications, if any, also stand disposed of.
(MUKESH NASA) (PRADEEP KUMAR)
COURT MASTER BRANCH OFFICER