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State Of U.P vs Tufail Ansari on 7 September, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit

     ITEM NO.29                             COURT NO.7                     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........./2015
                                        CRLMP No. 14882/2015
     (Arising out of impugned final judgment and order dated 20/02/2015
     in CCN No. 929/2014 passed by the High Court of Judicature at
     Allahabad)

     STATE OF U.P                                                           Petitioner(s)

                                                    VERSUS

     TUFAIL ANSARI                                                          Respondent(s)

     (With application for condonation of delay in filing SLP and office
     report)


     Date : 07/09/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                Ms.   Reena Singh, A.A.G.
                                      Mr.   Rajat Singh, Adv.
                                      Mr.   Aditya Samaddar, Adv.
                                      Mr.   M. R. Shamshad, A.O.R.

     For Respondent(s)

                            UPON hearing counsel the Court made the following
                                              O R D E R

Delay condoned.

We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.

Kalyani Gupta COURT MASTER COURT MASTER Date: 2015.09.07 16:56:28 IST Reason: