Supreme Court - Daily Orders
Fareed Ahmad @ Sharif Ahmad vs State Of U.P. on 21 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.8 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. 8477/2023
(Arising out of impugned final judgment and order dated 16-05-2023
in CRLA No. 2681/2023 passed by the High Court of Judicature at
Allahabad)
FAREED AHMAD @ SHARIF AHMAD Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.133069/2023-EXEMPTION FROM FILING
O.T.)
Date : 21-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Satish Kumar, 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 and hence, the Special Leave Petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2023.07.21
17:28:58 IST
Reason: