Supreme Court - Daily Orders
State Of U.P. vs Rakesh Kumar Alias Rinku on 27 October, 2020
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.17 Court 2 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) …………..Diary No(s).13978/2020
(Arising out of impugned final judgment and order dated 15-05-2019
in CRLA No.7689/2008 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
RAKESH KUMAR ALIAS RINKU Respondent(s)
(FOR ADMISSION and I.R. and IA No.69835/2020-CONDONATION OF DELAY
IN FILING and IA No.69833/2020-EXEMPTION FROM FILING O.T.)
Date : 27-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Vinod Diwakar, AAG
Mrs. Rachna Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. No proper explanation has been given by the learned Additional Advocate General appearing on behalf of the petitioner to condone the delay of 303 days in filing the special leave petition. The application for condonation of delay is, accordingly, dismissed.
Even on merits, we find no ground to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed on the ground of delay as also on merits.
As a sequel to the above, pending interlocutory Signature Not Verified application also stands disposed of.
Digitally signed by SATISH KUMAR YADAV Date: 2020.10.27 16:38:50 IST Reason: (SATISH KUMAR YADAV) (RAJ RANI NEGI)
DEPUTY REGISTRAR DEPUTY REGISTRAR