Supreme Court - Daily Orders
Jagjeet Singh vs Ashish Mishra @ Monu on 16 March, 2022
Bench: Chief Justice, Surya Kant, Hima Kohli
SLP(Crl.)…...D.No.5499/22 1
ITEM NO.301 Court 1 (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).5499/2022
(Arising out of impugned final judgment and order dated 10-02-2022
in CRMBA No.13762/2021 passed by the High Court of Judicature at
Allahabad, Lucknow Bench, Lucknow)
JAGJEET SINGH & ORS. Petitioner(s)
VERSUS
ASHISH MISHRA @ MONU & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.31523/2022-EXEMPTION FROM FILING
O.T. and IA No.31520/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.31522/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 16-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Dushyant Dave, Sr.Adv.
Mr. Prashant Bhushan, AOR
Mr. Rahul Gupta, Adv.
Mohd. Amaan, Adv.
Mr. Shashank Singh, Adv.
Ms. Alice Raj, Adv.
Ms. Neha Sangwan, Adv.
For Respondent(s) Ms. Ruchira Goel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel appearing on behalf of the petitioners.
The application for permission to file the special leave Signature Not Verified petition is allowed.
Digitally signed by SATISH KUMAR YADAV Date: 2022.03.16 17:17:24 IST Reason:Issue notice.
Dasti, in addition, is permitted.
……….2/-
SLP(Crl.)…...D.No.5499/22 2Ms. Ruchira Goel, learned counsel, appears and accepts notice on behalf of respondent No.2 – State of Uttar Pradesh.
Respondent No.2 - State of Uttar Pradesh is directed to file a detailed counter affidavit.
List on 24.03.2022.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)