Supreme Court - Daily Orders
Bhanu @ Abhay Pratap Singh vs State Of Uttar Pradesh on 12 May, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.5 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). 783/2016
(Arising out of impugned final judgment and order dated 12/04/2012
in CRLA No. 1618/2011 passed by the High Court Of Judicature at
Allahabad)
BHANU @ ABHAY PRATAP SINGH Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 12/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Praveen Agrawal,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.
Delay condoned.
We decline to interfere with the impugned order. Accordingly, the special leave petition is dismissed.
However, we grant liberty to the petitioner to approach the High Court for early hearing of the appeal.
Signature Not Verified Digitally signed by (Neetu Khajuria) (Asha Soni) NEETU KHAJURIA Date: 2016.05.12 17:10:29 IST Sr.P.A. Court Master Reason: