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Rashid Alias Abdul Rashid vs State Of U.P on 14 December, 2015

Bench: Madan B. Lokur, S.A. Bobde

     ITEM NO.21                               COURT NO.8                   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).     10389/2015

     (Arising out of impugned final judgment and order dated 04/09/2015
     in CRLA No. 674/1980 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench)

     RASHID ALIAS ABDUL RASHID AND ORS.                                     Petitioner(s)

                                                     VERSUS

     STATE OF U.P                                   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)

     WITH
     SLP(Crl) No. 10426-10427/2015
     (With appln.(s) for exemption from filing c/c of the impugned
     judgment and appln.(s) for exemption from filing O.T. and Interim
     Relief and Office Report)

     Date : 14/12/2015                 These petitions were called on for hearing
                                       today.

     CORAM :                           HON'BLE MR. JUSTICE MADAN B. LOKUR
                                       HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)                 Mr.   S.C. Maheshwari, Sr. Adv.
                                       Mr.   Jabar Singh, Adv.
                                       Mr.   M.P.S. Tomar, Adv.
                                       Mr.   A. Klam, Adv.
                                       Ms.   Sandhya Goswami,Adv.

     For Respondent(s)                 Mr.   Pankaj Kumar Singh, Adv.
                                       Mr.   Pawan Kumar Shukla, Adv.
                                       Mr.   Vivek Tripathi, Adv.
                                       Mr.   Raj Singh Rana,Adv.

                            UPON hearing the counsel the Court made the following

                                                  O R D E R

Special Leave Petition (Crl.) No. 10389/2015 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.12.16 The special leave petition is dismissed.

Pending applications are disposed of.

SLP(Crl) Nos. 10426-10427/2015 List the matters after ten weeks.

(Meenakshi Kohli)                       (Jaswinder Kaur)
   Court Master                           Court Master




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