Supreme Court - Daily Orders
State Of U.P vs Nanhau @ Amit Kumar And Anr. Etc on 1 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.23 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.)...... CRLMP
No(s). 5135-5136/2016
(Arising out of impugned final judgment and order dated 02/07/2015
in CRLA No. 344/1999 and CRLA No. 351/1999 passed by the High Court
of Judicature at Allahabad, Lucknow Bench)
STATE OF U.P Petitioner(s)
VERSUS
NANHAU @ AMIT KUMAR AND ANR. ETC Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date: 01/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Piyush Kumar, Adv.
Mr. Samir Ali Khan,Adv.
Mr. Aditya Narayan Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petitions are dismissed.
Pending applications filed in the matters are also disposed of.
(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.04.01 17:06:02 IST Reason: