Supreme Court - Daily Orders
Sripal Singh vs The State Of Uttar Pradesh on 16 September, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.18 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). 7670/2022
(Arising out of impugned final judgment and order dated 07-03-2022
in CRLR No. 3562/2021 passed by the High Court Of Judicature At
Allahabad)
SRIPAL SINGH Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 16-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s)
Mr. Pramit Saxena, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment/order which in fact is merely an interim order and hence, the petition for special leave to appeal is dismissed. It is clarified that we have not made any comments on merits of the case.
Pending application(s), if any, shall stand disposed Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.09.17 of.
15:37:34 IST Reason:(SONIA BHASIN) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)