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Roop Narain Mishra vs State Of U.P. on 13 April, 2017

Bench: N.V. Ramana, Prafulla C. Pant

     ITEM NO.14                              COURT NO.11               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).
     6070/2017

     (Arising out of impugned final judgment and order dated 21/10/2016
     in CRLA No. 6708/2008 passed by the High Court Of Judicature at
     Allahabad)

     ROOP NARAIN MISHRA                                               Petitioner(s)

                                                  VERSUS

     STATE OF U.P.                                                    Respondent(s)

     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     slp)


     Date : 13/04/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)              Mr.   Amit Anand Tiwari,Adv.
                                    Mr.   Anil Kumar Sharma, Adv.
                                    Ms.   Vishakha, Adv.
                                    Mr.   Apoorv Kumar Sharma, Adv.


     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard.

Delay condoned.

We do not see any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

(Shashi Sareen) Reason:

(Madhu Narula) AR-cum-PS Court Master