Supreme Court - Daily Orders
Reena Devi vs Union Of India on 1 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.13 COURT NO.14 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). 6561/2014
(Arising out of impugned final judgment and order dated 07/02/2014
in CRMBA No. 23145/2013 passed by the High Court of Judicature at
Allahabad)
REENA DEVI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With appln. (s) for bail and office report)
Date : 01/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Bijender Singh, Adv.
Ms. Nikita Jain, Adv.
Mr. Ambar Qamaruddin,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(S.K. RAKHEJA) Signature Not Verified (SUMAN JAIN) COURT MASTER Digitally signed by COURT MASTER Sushil Kumar Rakheja Date: 2014.09.02 14:33:09 IST Reason: