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Supreme Court - Daily Orders

Ram Kripal Yadav @ Dhoda Yadav vs State Of Up on 7 October, 2025

Author: Pankaj Mithal

Bench: Pankaj Mithal

     ITEM NO.33                                 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).    12945/2023

     [Arising out of impugned final judgment and order dated 22-08-2023
     in CRMWP No. 13151/2023 passed by the High Court of Judicature at
     Allahabad]

     RAM KRIPAL YADAV @ DHODA YADAV                                               PETITIONER(S)
                                                           VERSUS
     STATE OF UP & ORS.                                                           RESPONDENT(S)

     (IA No. 207512/2023 - EXEMPTION FROM FILING O.T.
     IA No. 207509/2023 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 07-10-2025 This matter was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE PANKAJ MITHAL
                               HON'BLE MR. JUSTICE PRASANNA B. VARALE

     For Petitioner(s)                   Mr. Rahul Kaushik, Sr. Adv.
                                         Ms. Bhuvneshwari Pathak, AOR
                                         Mr. Shivam Parashar, Adv.
                                         Mr. Garv Vikas, Adv.

     For Respondent(s)                   Ms. Tulika Mukherjee, AOR
                                         Beenu Sharma, Adv.
                                         Mr. Venkat Narayan, Adv.


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

1. In the facts and circumstances of the case, we are of the opinion that no case for interference under Article 136 of the Constitution of India is made out.

2. The present petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed Signature Not Verified of.

Digitally signed by

geeta ahuja Date: 2025.10.08 13:42:44 IST Reason: 

        (Nidhi Mathur)                                                     (Geeta Ahuja)
     Court Master (NSH)                                              Assistant Registrar-cum-PS