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Mustafa Kamal vs The State Of Uttar Pradesh on 9 May, 2019

Bench: R. Banumathi, R. Subhash Reddy

                                                             1

     ITEM NO.27                                    COURT NO.7                       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). 10878/2019
     (Arising out of impugned final judgment and order dated 29-11-2018
     in Application U/s 482 No. 42755/2018 passed by the High Court Of
     Judicature At Allahabad)

     MUSTAFA KAMAL                                                                   Petitioner(s)

                                                          VERSUS

     THE STATE OF UTTAR PRADESH & ANR.                                               Respondent(s)

     (IA No.75735/2019-CONDONATION OF DELAY IN FILING and
     IA No.75734/2019-EXEMPTION FROM FILING O.T. and
     IA No.75736/2019-CONDONATION OF DELAY IN REFILING)

     Date : 09-05-2019 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MRS. JUSTICE R. BANUMATHI
                              HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)                   Mr.   Aditya Kr. Choudhary,Adv.
                                         Mr.   Gurmeher Vaan Singh,Adv.
                                         Mr.   Ajit Kr. Pathak,Adv.
                                         Mr.   Rajesh Singh Chauhan, AOR

     For Respondent(s)

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

Delay condoned.

We have heard Mr. Aditya Kr. Choudhary, learned counsel appearing for the petitioner, who has submitted that the petitioner has married with the victim girl and that they are blessed with a child and are living together happily.

Having regard to the submission made at the Bar, issue notice Signature Not Verified to the first respondent-State of Uttar Pradesh for the present, Digitally signed by MAHABIR SINGH Date: 2019.05.09 16:53:47 IST Reason: returnable on 23th July, 2019.

Learned counsel for the petitioner is also permitted to serve the standing counsel for the State of Uttar Pradesh. There shall be an interim stay of all the proceedings in connection with the S.T.No.337 of 2018 (relating to Case Crime NO.349 of 2017) pending before the Additional District and Sessions Judge, Court NO.10, Moradabad, till the next date of hearing.

(MAHABIR SINGH)                           (PARVEEN KUMARI PASRICHA)
 COURT MASTER                                   BRANCH OFFICER