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Praveen vs State Of U.P. on 7 January, 2022

Bench: Chief Justice, Surya Kant, Hima Kohli

     ITEM NOS.24+32                       Court 1 (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

                           SPECIAL LEAVE PETITION (CRIMINAL) Diary No.31550/2021

     (Arising out of impugned final judgment and order dated 06­12­2021
     in CRMBA No. 32758/2021 passed by the High Court of Judicature at
     Allahabad)

     PRAVEEN                                                                      Petitioner(s)

                                                           VERSUS

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

     (IA No.168394/2021­EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.168396/2021­EXEMPTION FROM FILING O.T. and IA
     No.168397/2021­PERMISSION TO FILE SPECIAL LEAVE PETITION)

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 31580/2021

     (FOR ADMISSION and I.R. and IA No.168783/2021­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.168784/2021­EXEMPTION FROM
     FILING O.T. and IA No.168782/2021­PERMISSION TO FILE SPECIAL LEAVE
     PETITION)

     Date : 07­01­2022 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                           Mr. Rishi Malhotra, AOR
     For Respondent(s)


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

The Court is convened through Video Conferencing.

Applications seeking permission to file the Special Leave Petitions are granted.

Exemptions are allowed.

Having heard learned Advocate­on­Record appearing for the petitioner – complainant and carefully perusing the material  ­2­ available on record, we are not inclined to interfere with the impugned Orders passed by the High Court of Judicature at Allahabad granting bail to Respondent No. 2 – Nitte in Special Leave Petition(Crl.) Diary No.31550/2021 and Respondent No.2 – Chandrapal in Special Leave Petition(Crl.) Diary No.31580/2021. The Special Leave Petitions are, accordingly, dismissed.

  (VISHAL ANAND)                                           (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                    COURT MASTER (NSH)