Supreme Court - Daily Orders
State Of Up vs Dev Bux Yadav @ Pujari (Tantrik) on 10 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.12 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.)...... CRLMP No(s).
5890/2017
(Arising out of impugned final judgment and order dated 27/05/2016
in CRLA No. 924/2013 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE OF UP Petitioner(s)
VERSUS
DEV BUX YADAV @ PUJARI (TANTRIK) Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 10/04/2017 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. Samir Ali Khan,Adv.
Mr. Sohab Alam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order of the High Court.
The special leave petition is, accordingly, dismissed. Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (VEENA KHERA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2017.04.10
23:10:47 IST
Reason: