Supreme Court - Daily Orders
Sanjay Kumar Dubey vs The State Of Uttar Pradesh on 17 December, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
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ITEM NO.39 Court 5 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4049/2020
(Arising out of impugned final judgment and order dated 17-06-2020
in CRMBA No. 14186/2020 passed by the High Court Of Judicature At
Allahabad)
SANJAY KUMAR DUBEY Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75772/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.75771/2020-EXEMPTION FROM
FILING O.T. and IA No.75774/2020-APPLICATION FOR EXEMPTION FROM
FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )
Date : 17-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Prabhat Kumar Rai, Adv.
Ms. Smriti Singh, Adv.
Mr. Yagyawalkya Singh, Adv.
Mr. Christopher Dsouza, AOR
For Respondent(s) Mr. Garvesh Kabra, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Ashish Kumar Upadhyay, Adv.
Mr. Vivek Tripathi, Adv.
Ms. V. Keerthana, Adv.
Ms. Indira Bhakar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We dispose of this special leave petition as Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2020.12.18 18:46:05 IST requested by the counsel appearing for the Reason: petitioner and making it expressly clear that the trial court shall decide the proceedings on its own 2 merits uninfluenced by any observations made in the impugned judgment.
Pending application(s) shall stand disposed of accordingly.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER