Supreme Court - Daily Orders
Subhash Khard Alias Subhash Chandra ... vs State Of Up on 25 August, 2023
Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra
1
ITEM NO.44 COURT NO.4 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). 10267/2023
(Arising out of impugned final judgment and order dated 31-05-2023
in CRLMWP No. 5868/2023 passed by the High Court Of Judicature At
Allahabad)
SUBHASH KHARD ALIAS SUBHASH CHANDRA GUPTA Petitioner(s)
VERSUS
STATE OF UP & ORS. Respondent(s)
(IA No.165652/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.165655/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 25-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s)
Mr. R. Basant, Sr. Adv.
Mr. Arunav Patnaik, Adv.
Mr. B. Badrinath, AOR
Mr. Dhruv Bhardwaj, Adv.
Mr. Manu Krishnan G, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Issue notice only in so far as the provision under the U.P. Gangster Signature Not Verified and Anti Social Activities (Prevention) Act, 1986 is Digitally signed by Deepak Singh Date: 2023.08.28 concerned, 17:27:04 IST Reason: returnable in four weeks.
2. Dasti, in addition, is permitted. 2
3. In addition to the usual mode, liberty is granted to the petitioner to serve notice through the Standing Counsel for the respondent/State.
4. Until further order(s), no coercive steps shall be taken against the petitioner in relation to the aforementioned provision.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)