Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Harbhan @ Harvansh on 31 January, 2020
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.27 COURT NO.9 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).1531/2020
(Arising out of impugned final judgment and order dated 06-05-
2019 in CRA No.3434/2007 06-05-2019 in CRA No. 3750/2007 passed
by the High Court Of Judicature At Allahabad)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
HARBHAN @ HARVANSH ETC. Respondent(s)
(With applns for c/delay in filing SLP and exemption from filing
O.T)
Date : 31-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Vinod Diwakar,AAG
Mr. B.N.Dubey,Adv.
Mr. Sanjay Kumar Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order(s) of the High Court.
The Special Leave Petitions are, accordingly, dismissed.
Pending Application(s) shall stand Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.02.01 disposed of.
11:39:49 IST Reason:(Geeta Ahuja) (Anand Prakash) Court Master Court Master