Supreme Court - Daily Orders
State Of U.P vs Jangu . on 16 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.29 COURT NO.8 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).
10920/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 23/09/2014
IN CRLA NO. 976/1983 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
STATE OF U.P PETITIONER(S)
VERSUS
JANGU AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 16/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Gaurav Bhatia, AAG, UP
Mr. Adarsh Upadhyay, Adv.
Mr. Amit Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.07.16
16:51:05 IST
Reason: