Supreme Court - Daily Orders
Nanha@ Rais vs The State Of Uttar Pradesh on 11 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.48 COURT NO.9 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).4412/2019
(Arising out of impugned final judgment and order dated 24-08-2018
in CRLA No. 3676/2006 passed by the High Court of Judicature at
Allahabad)
NANHA@ RAIS Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(WITH I.R. and IA No.20989/2019-CONDONATION OF DELAY IN FILING and
IA No.20992/2019-EXEMPTION FROM FILING O.T.)
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Subodh Kr. Pathak, Adv.
Mr. Pawan Kr. Sharma, Adv.
Ms. Pranita Shekhar, Adv.
Mr. Shashi Ranjan, Adv.
Mr. B. Patniak, Adv.
Mr. Dharmendra Kumar Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Signature Not Verified Pending applications, if any, are disposed of.
Digitally signed by SANJAY KUMAR Date: 2019.02.13 17:49:15 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER