Supreme Court - Daily Orders
Abdul Wahid vs State Of U. P. on 9 May, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.15 COURT NO.8 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. 3965/2017
(Arising out of impugned final judgment and order dated
22/02/2017 in CRLR No. 1258/2007 passed by the High Court Of
Judicature at Allahabad)
ABDUL WAHID Petitioner(s)
VERSUS
STATE OF U. P. Respondent(s)
(With appln. (s) for bail and exemption from filing O.T. and
office report)
Date : 09/05/2017 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. Andleeb Naqvi, Adv.
Mr. Ram Ekbal Roy, Adv.
Mr. Sunil Kr. Jha, Adv.
Mr. Binay Kumar Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing on behalf of the petitioner.
We do not find any reason to entertain this petition.
The special leave petition is, accordingly, dismissed.
Signature Not VerifiedAs a sequel to the above, pending applications Digitally signed by stand disposed of.
CHARANJEET KAUR Date: 2017.05.09 16:34:53 IST Reason:
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master