Supreme Court - Daily Orders
Mohd. Amjad vs State Of U.P . on 25 November, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.16 COURT NO.5 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). 8865/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01/08/2016
IN CRMWP NO. 17387/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
MOHD. AMJAD PETITIONER(S)
VERSUS
STATE OF U.P AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND EXEMPTION FROM FILING O.T. AND INTERIM RELIEF AND
OFFICE REPORT)
Date : 25/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s)
Mr. K. S. Rana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing certified copy of the impugned judgment and O.T. is granted.
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: 2016.11.26
11:37:30 IST
Reason: