Supreme Court - Daily Orders
Prabhat Kumar Mishra @ Prabhat Mishra vs The State Of U.P. on 7 November, 2022
Bench: B.R. Gavai, B.V. Nagarathna
ITEM NO.34 COURT NO.11 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). 9591/2022
(Arising out of impugned final judgment and order dated 26-07-2022
in A482 No. 12691/2015 passed by the High Court Of Judicature At
Allahabad)
PRABHAT KUMAR MISHRA @ PRABHAT MISHRA Petitioner(s)
VERSUS
THE STATE OF U.P. & ANR. Respondent(s)
(FOR ADMISSION and IA No.153696/2022-EXEMPTION FROM FILING O.T. )
Date : 07-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Mr. Pallav Shishodia, Sr. Adv.
Mr. Danish Zubair Khan, AOR
Dr. Lokendra Malik, Adv.
Mr. Mushtaque Ahmad, Adv.
Mr. Inam Ahmad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four weeks.
In addition to normal mode of service, liberty is granted to serve the Standing Counsel for the State of Uttar Pradesh.
In the meantime, there shall be stay of further proceedings of Criminal Case No. 6476 of 2005 pending in the Court of learned Signature Not Verified C.J.M. Faruukhabad.
Digitally signed by Deepak Singh Date: 2022.11.09 10:49:35 IST Reason: (DEEPAK SINGH) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)