Rahul Gandhi vs State Of U.P on 4 August, 2025

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Rahul Gandhi vs State Of U.P on 4 August, 2025

Bench: Dipankar Datta

                                                 1

     ITEM NO.19                          COURT NO.9                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). 31445/2025

     [Arising out of impugned final judgment and order dated 29-05-2025
     in A482 No. 4623/2025 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench]

     RAHUL GANDHI                                                   Petitioner(s)

                                              VERSUS

     STATE OF U.P. & ANR.                                           Respondent(s)

     IA No. 170279/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS
     IA No. 170281/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 170284/2025 - EXEMPTION FROM FILING O.T. IA No. 180114/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES Date : 04-08-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Dr. Abhishek Manu Singhvi, Sr. Adv.

Mr. R.S. Cheema (vc), Sr. Adv.

Mr. P. C. Sen, Sr. Adv.

Mr. Prasanna S., AOR Mr. Amit Bhandari, Adv.

Ms. Tarannum Cheema, Adv.

Mr. Kanishka Singh, Adv.

Mr. Nikhil Bhalla, Adv.

Mr. Akash Singh, Adv.

Mr. Akshay Nagarajan, Adv.

Ms. Injila Zaidi, Adv.

Mr. Prasanna B, Adv.

Mr. Sumit Siddharth, Adv.

Mr. Pranshu Agarwal (vc), Adv.

Mr. Mohd. Yasir Abbasi (vc), Adv. Mr. M Samar Ansari (vc), Adv.

Signature Not Verified

For Respondent(s) :Mr. Gaurav Bhatia, Sr. Adv.

Digitally signed by JATINDER KAUR Date: 2025.08.05 18:57:58 IST

Reason: Mr. Neelmani Guha, Adv.

Mr. Vaibhav Dabas, Adv.

Mr. Vikas Tiwari, Adv.

Mr. Ankur Singh, Adv.

Mr. Shamim Yaser, Adv.

Ms. Anasuya Choudhury, AOR UPON hearing the counsel the Court made the following O R D E R

1. Delay condoned.

2. Dr. Singhvi, learned senior counsel for the petitioner submits that Section 223, BNSS, has been observed in the breach.

3. Prima facie, the contention appears to be correct.

4. Issue notice, returnable in three weeks.

5. Mr. Gaurav Bhatia, learned senior counsel duly assisted by Ms. Anasuya Choudhury, learned Advocate-on-Record accepts notice on behalf of the respondent no.2-complainant.

6. Hence, formal service of notice on respondent no.2 is dispensed with.

7. There shall be stay of further proceedings in Complaint Case No. 109161 of 2023 pending before the learned Additional Chief Judicial Magistrate, Court No. 27, Lucknow, Uttar Pradesh, till the next date of hearing.

(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)

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