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Netrapal Singh vs State Of U.P on 28 July, 2025

     ITEM NO.28                          COURT NO.5                 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). 8145/2025
     [ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09-07-2024
     IN A482 NO. 10622/2024 PASSED BY THE HIGH COURT OF JUDICATURE AT
     ALLAHABAD]

     NETRAPAL SINGH                                                  PETITIONER(S)

                                                VERSUS

     STATE OF U.P. & ANR.                                            RESPONDENT(S)

IA NO. 124633/2025 - CONDONATION OF DELAY IN FILING IA NO. 124636/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA NO. 124635/2025 - EXEMPTION FROM FILING O.T. Date : 28-07-2025 This matter was called on for hearing today.

CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) : Mr. Uday Prakash Yadav, Adv.

Mr. Sudhakar Dwivedi, Adv. Mr. Nakul Dev, Adv.

Mr. Shireesh Kumar Singh, Adv. Mr. Ramjee Pandey, AOR For Respondent(s) : Mr. Sarvesh Singh Baghel, AOR Ms. Sthavi Asthana, Adv.

Mr. Chand Qureshi, AOR Mr. Mohit Yadav, Adv.

Mr. Anurag Parashar, Adv.

Mr. Vivek Sharma, Adv.

Mr. Jitender Khurana, Adv. Ms. Gunjan Khurana, Adv.

Mr. Vijay Kumar, Adv.

Mr. Md Imran Siddiqui, Adv. Mrs. Arpana Soni, Adv.

UPON hearing the counsel the Court made the following 11:30:09 IST Reason: O R D E R 1  Learned counsel for respondent No.2 seeks time to file counter-affidavit.

Hence, list adjourned by three weeks.

(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2