Supreme Court - Daily Orders
Akhtar Ali @ Ali Akhtar @ Shamim @ Raja ... vs The State Of Uttarakhand on 10 January, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.31 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.) Nos. 14-15/2020
(Arising out of impugned final judgment and order dated
18-10-2019 in CRLR No. 1/2016 and CRLR No. 104/2016 passed by
the High Court Of Uttarakhand At Nainital)
AKHTAR ALI @ ALI AKHTAR @ SHAMIM @ RAJA USTAD Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.654/2020-EXEMPTION FROM
FILING O.T.)
Date : 10-01-2020 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Ms. Manisha Bhandari, Adv.
Mr. Omkar Shrivastava, Adv.
Mr. Rishabh Khandelwal, Adv.
Mr. Shashwat Sidhant, Adv.
Mr. Dhruv Chandra, Adv.
Mr. Divyadeep Chaturvedi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Until further orders, there shall be stay of execution of the death sentence.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.10[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] 18:22:18 IST Reason: A.R.-CUM-P.S. ASSTT. REGISTRAR