Supreme Court - Daily Orders
Narvada Prasad @ Narvada Singh Yadav vs State Of U.P on 6 December, 2024
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.7 COURT NO.4 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). 16629/2024
[Arising out of impugned judgment and order dated 29-08-2024 in
CRMABA u/s 438 Cr.P.C. No. 6620/2024 passed by the High Court of
Judicature at Allahabad]
NARVADA PRASAD @ NARVADA SINGH YADAV & ORS. Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(FOR ADMISSION and I.R. and IA No.275213/2024-EXEMPTION FROM FILING
O.T. and IA No.275212/2024-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 06-12-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Vishal Vishwadheesh, Adv.
Mr. Prashant Kumar Umrao, AOR
Mr. Shailendra Kumar Singh, Adv.
Ms. Nupur Sharma, Adv.
Mr. V. Ramasubbu, Adv.
Mr. Upendra Narayan Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Vishal Vishwadheesh, learned counsel appearing for the petitioners.
The counsel after raising few contentions submit that the petitioners will not press this anticipatory bail application.
Noting the above submission, the Special Leave Petition is Signature Not Verified dismissed, as not pressed.
Digitally signed by NITIN TALREJA Date: 2024.12.09 11:35:08 IST Reason: (NITIN TALREJA) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR