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Anjani Kumari Rai vs The State Of Uttar Pradesh on 24 August, 2018

Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph

     ITEM NO.39                             COURT NO.2                   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). 1845/2017
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18-01-2017
     IN AN NO. 1638/2017 PASSED BY THE HIGH COURT OF JUDICATURE AT
     ALLAHABAD)

     ANJANI KUMARI RAI & ORS.                                             PETITIONER(S)
                                     VERSUS
     THE STATE OF UTTAR PRADESH & ANR.                                    RESPONDENT(S)

     Date : 24-08-2018 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE NAVIN SINHA
                          HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                      Ms. Chitrangda Rastravara, Adv.
                                            Gp. Capt. Karan Singh Bhati, AOR
                                            Ms. V. Mishra, Adv.

     For Respondent(s)
                                            Mr. Pallav Mongia, AOR

                                            Mr.   T.N. Singh, Adv.
                                            Mr.   Upendra Mishra, Adv.
                                            Mr.   Sameer Singh, Adv.
                                            Mr.   Tanmay Agrawal, AOR

                                            Mr. Anuvrat Sharma, AOR

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

Having perused the charge-sheet we are of the view that the High Court was fully justified in refusing quashing of the criminal proceedings against the accused petitioners. We, therefore, decline to interfere. However, whatever we have observed above should not be taken to be an expression of opinion on merits, which will, naturally, be decided in the trial.

The Special Leave Petition is dismissed in the above terms.

                          [VINOD LAKHINA]                         [ASHA SONI]
Reason:
                             AR-cum-PS                           BRANCH OFFICER