Supreme Court - Daily Orders
Pramod Yadav vs The State Of Uttar Pradesh on 8 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.35 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5582/2017
(Arising out of impugned final judgment and order dated 11-05-2017
in CRLMT No. 14472/2017 in Criminal Appeal No. 419 of 2013 passed
by the High Court Of Judicature At Allahabad)
PRAMOD YADAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R.)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Manoj K. Mishra, AOR
Mr. Umesh Dubey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed. The petitioner can approach the High Court for early hearing and if the appeal is not heard within one year, the petitioner can renew its application.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) Signature Not Verified (MALA KUMARI SHARMA) COURT MASTER (SH) Digitally signed by COURT MASTER MADHU BALA Date: 2017.08.10 16:11:37 IST Reason: