Supreme Court - Daily Orders
Putai vs The State Of Uttar Pradesh on 21 March, 2023
Bench: Sanjay Kishan Kaul, Aravind Kumar
ITEM NO.3.1 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 36-37/2019
PUTAI Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
([THREE JUDGES BENCH MATTER ][ DEATH CASE ][ONLY I.A. NO.
191428/2022 IN CONNECTED SLP(CRL.)NO. 202/2020 IS LISTED AGAINST
THIS ITEM] )
WITH
ITEM NO. 3.1
SLP(Crl) No. 202/2020 (II)
IA No. 191428/2022 - GRANT OF BAIL)
Date : 21-03-2023 This matter was called on for haring today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Appellant(s) Mr. Varinder Kumar Sharma, AOR
Mr. R.D. Rathore. Adv.
Mr. Shantanu Shane, Adv.
Ms. Deekasha Gaur, Adv.
For Respondent(s) Mr. Adarsh Upadhyay, AOR
Mr. Aman Pathak, Adv.
Ms. Pallavi Kumari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 191428/2022 IN SLP(Crl) No. 202/2020 We are not inclined to entertain this application.
IA No. 191428/2022 for grant of bail is Signature Not Verified dismissed accordingly.
Digitally signed by Charanjeet Kaur Date: 2023.03.21 17:52:51 IST Reason:[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)