Supreme Court - Daily Orders
Manoj Kumar vs State Of U.P. And Anr Etc Etc on 2 May, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.26 COURT NO.3 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.)...... CRLMP No(s).
7478-7480/2016
(Arising out of impugned final judgment and order dated 27/11/2013
in CRLMBA No. 11629/2013 27/11/2013 in CRLMBA No. 19755/2013
22/07/2014 in CRLMBA No. 37927/2013 passed by the High Court Of
Judicature at Allahabad)
MANOJ KUMAR Petitioner(s)
VERSUS
STATE OF U.P. AND ANR ETC ETC Respondent(s)
(with appln. (s) for permission to file SLP and office report)
Date : 02/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Vinod Kaushik, Adv.
Mr. Ashish Kumar Mishra, Adv.
for Mr. Abhishek Sharma,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is permitted to file the instant special leave petitions.
There is an inordinate delay of 783 and 546 days qua impugned orders dated 27.11.2013 and 22.07.2014 respectively. Sufficient cause has not been shown to condone the delay. The applications for condonation of delay are rejected.
Even on merits, we find no justification whatsoever to interfere with the impugned orders, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed on the ground of delay, as well as, on merits.
Signature Not Verified Digitally signed by PARVEEN KUMAR (Renuka Sadana) Date: 2016.05.02 17:18:32 IST (Parveen Kumar) Court Master AR-cum-PS Reason: