Supreme Court - Daily Orders
Shambhu Kharwar vs The State Of Uttar Pradesh on 1 July, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
ITEM NO.52 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).16925/2019
(Arising out of impugned final judgment and order dated 05-10-2018
in AN No. 33999/2018 passed by the High Court of Judicature at
Allahabad)
SHAMBHU KHARWAR Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(WITH I.R. and IA No.78531/2019-CONDONATION OF DELAY IN FILING and
IA No.78537/2019-EXEMPTION FROM FILING O.T.)
Date : 01-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Prabha Shankar Pandey, Adv.
Mr. Phool Singh, Adv.
Mr. Ramjee Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. granted. Issue notice on the application for condonation of delay and on the Special Leave Petition returnable in six weeks.
Liberty is granted to serve the Standing Counsel appearing on behalf of the State of Uttar Pradesh. In the meantime, there shall be a stay of arrest of the petitioner in connection with Case Crime No.11 of Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.01 2018 registered at P.S. Rasra, District Ballia.
14:31:29 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER