Supreme Court - Daily Orders
Ganga Prasad Bajpai vs State Of Up Through Cbi Acb Lucknow on 1 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
1
ITEM NO.22 COURT NO.13 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.)...... CRLMP No(s).
7498/2017
(Arising out of impugned final judgment and order dated 01/12/2016
in CRLMC No. 7471/2016 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
GANGA PRASAD BAJPAI Petitioner(s)
VERSUS
STATE OF UP THROUGH CBI ACB LUCKNOW AND ANR Respondent(s)
(With appln. (s) for c/delay in filing SLP & Exmeption from filing
O.T.)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Rana Mukherjee,Sr.Adv.
Mr. Amit A.Pai,Adv.
Mr. Kuldeep Srivastava,Adv.
Mr. Anish R. Shah,Adv.
Mr. Sarvesh Kumar Singh,Adv.
Ms. Ekta Pradhan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
The special leave petition is disposed of with the direction that if the petitioner surrenders before the Signature Not Verified trial Court within a period of two weeks from today and Digitally signed by MADHU BALA Date: 2017.05.02 15:34:09 IST Reason: moves an application for bail with one day advance notice to the public prosecutor, the trial court may consider and decide the application for bail as far as possible on the 2 same date, in accordance with law.
Pending application(s), if any, shall also stand disposed of.
(Madhu Bala) (Veena Khera) Court Master Court Master