Supreme Court - Daily Orders
Netrapal Singh vs State Of U.P on 19 May, 2025
ITEM NO.28 COURT NO.6 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). 480/2025
[Arising out of impugned final judgment and order dated 09-07-2024
in A482 No. 10622/2024 passed by the High Court of Judicature at
Allahabad]
NETRAPAL SINGH Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(IA No. 124633/2025 - CONDONATION OF DELAY IN FILING
IA No. 124636/2025 - CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS
IA No. 124635/2025 - EXEMPTION FROM FILING O.T.)
Date : 19-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Uday Prakash Yadav, Adv.
Mr. Nakul Dev, Adv.
Mr. Yogendra Singh, Adv.
Mr. Mananjay Kumar Mishra, Adv.
Mr. Ramjee Pandey, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice to the respondents, returnable on 28.07.2025.
There shall be stay of further proceeding in ST No.164/2018 (State vs. Brajesh Kumar) arising out of Crime Signature Not Verified No.605/2017 registered at Police Station Jasrana, District Digitally signed by RADHA SHARMA Date: 2025.05.20 17:52:48 IST Reason: Firozabad, Uttar Pradesh.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)