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Ajwar vs Nazim on 17 February, 2023

Bench: A.S. Bopanna, Hima Kohli

     ITEM NO.58                              COURT NO.12                 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). 6853/2023

     (Arising out of impugned final judgment and order dated 13-02-2023
     in CRMBA No. 26864/2022 passed by the High Court of Judicature at
     Allahabad)

     AJWAR                                                               Petitioner(s)

                                                    VERSUS

     NAZIM & ANR.                                                        Respondent(s)

     (IA No.36057/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.36060/2023-EXEMPTION FROM FILING O.T. and IA
     No.36054/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )

     Date : 17-02-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI


     For Petitioner(s)                  Mr. Ansar Ahmad Chaudhary, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Permission to file special leave petition is granted.

Issue notice to the respondents.

Petitioner is permitted to serve the Standing Counsel for the State of Uttar Pradesh.

Tag with SLP (Crl.) No. 513 of 2023.

Reason: (RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR