Supreme Court - Daily Orders
Raju vs State Of Up And Another on 4 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.10 COURT NO.13 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). 3600/2017
(Arising out of impugned final judgment and order dated 24/03/2017
in CRPC No. 24/2017 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
RAJU Petitioner(s)
VERSUS
STATE OF UP AND ANOTHER Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 04/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anoop Kr. Srivastav,Adv.
Mr. Ajit Kulshreshtha,Adv.
Mr. R.N. Paneek,Adv.
Mr. Vipin Kr. Saxena,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed. However, the cost imposed by the High Court is waived.
Pending application(s), if any, shall also stand disposed o.
(Madhu Bala) (Veena Khera)
Signature Not Verified
Court Master Court Master
Digitally signed by
MADHU BALA
Date: 2017.05.04
16:36:39 IST
Reason: