Supreme Court - Daily Orders
Vishnu Kumar Shukla vs The State Of Uttar Pradesh on 24 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.45 COURT NO.6 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).8658/2017
(Arising out of impugned final judgment and order dated 02-08-2017
in CN No. 4929/2017 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
VISHNU KUMAR SHUKLA & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.107236/2017-EXEMPTION FROM FILING
O.T.)
Date : 24-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr.Alok Kumar Mishra, Adv.
Mr.Ashutosh Lal, Adv.
Mr.Shobhnath Pandey, Adv.
Dr.Kailash Chand, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within six weeks.
In the meantime, further proceedings in Case No.3309176/2011 in Case Crime No.368/2011 pending before the learned Judicial Magistrate, Lucknow shall remain stayed.
(ASHOK RAJ SINGH) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.11.27
12:23:25 IST
Reason: