Supreme Court - Daily Orders
Rishi Kumar Alias Boby Sonkar vs The State Of Uttar Pradesh on 6 September, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.27 COURT NO.10 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). 8172/2019
(Arising out of impugned final judgment and order dated 18-11-2005
in CRLA No. 2941/2004 passed by the High Court Of Judicature At
Allahabad)
RISHI KUMAR ALIAS BOBY SONKAR Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.111902/2019-CONDONATION OF DELAY
IN FILING and IA No.111907/2019-EXEMPTION FROM FILING O.T. )
Date : 06-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Md. Irshad Hanif, Adv.
Mr. Rizwan Ahmad, Adv.
Mr. Mujahid Ahmad, Adv.
Mr. Naresh Kumar, AOR
Mr. Shishir Raj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending application stands disposed of.
Signature Not Verified(ASHA SUNDRIYAL) Digitally signed by ASHA SUNDRIYAL Date: 2019.09.07 (ANITA RANI AHUJA) COURT MASTER 13:24:35 IST Reason: COURT MASTER