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Supreme Court - Daily Orders

The State Of Uttar Pradesh vs Mohd. Afzal on 26 August, 2022

Bench: B.R. Gavai, Pamidighantam Sri Narasimha

     ITEM NO.27                               COURT NO.13                 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).    6740/2022

     (Arising out of impugned final judgment and order dated 12-05-2022
     in CRMABA No. 3999/2022 passed by the High Court Of Judicature At
     Allahabad)
     THE STATE OF UTTAR PRADESH                         Petitioner(s)

                                                     VERSUS

     MOHD. AFZAL & ORS.                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.100479/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.100480/2022-EXEMPTION FROM
     FILING O.T. )

     WITH
     SLP(Crl) No. 7035/2022 (II)
     (FOR ADMISSION and I.R. and IA No.107467/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.107469/2022-EXEMPTION FROM
     FILING O.T.)

     Date : 26-08-2022 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE B.R. GAVAI
              HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)                 Mr.   R.K. Raizada,Addl. AG
                                       Mr.   Vishwa Pal Singh, AOR
                                       Mr.   Adesh Kumar Gill
                                       Mr.   Nitin Narang,Adv.
                                       Mr.   Y.P. Singh,Adv.
                                       Mr.   Ashish Pandey,Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

SLP(Crl.) No(s). 6740/2022 Issue notice, returnable in two weeks.

The petitioner is directed to serve the respondent through the Signature Not Verified concerned police station.

Digitally signed by GEETA AHUJA Date: 2022.08.29 15:44:14 IST Reason: SLP(Crl) No. 7035/2022

De-tag.

Issue notice, returnable in two weeks.

The petitioner is directed to serve the respondent through the concerned police station.

(PRADEEP KUMAR) (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)