Supreme Court - Daily Orders
Ram Kripal Yadav @ Dhoda Yadav vs State Of Up on 4 January, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.38 COURT NO.3 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). 12945/2023
(Arising out of impugned final judgment and order dated 22-08-2023
in CRMWP No. 13151/2023 passed by the High Court of Judicature at
Allahabad)
RAM KRIPAL YADAV @ DHODA YADAV Petitioner(s)
VERSUS
STATE OF UP & ORS. Respondent(s)
(IA No. 207512/2023 - EXEMPTION FROM FILING O.T.
IA No. 207509/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 04-01-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s)
Mr. Rahul Kaushik, Adv.
Ms. Bhuvneshwari Pathak, AOR
Ms. Shilpi Satyapriya Satyam, Adv.
Mr. Varun Bhasin, Adv.
Mr. Dhanesh Kumar, Adv.
For Respondent(s) Mr. Anuvrat Sharma, AOR
Ms. Alka Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel appearing for the respondent/State states that the investigation is almost complete and would be completed within a period of four weeks from today.
2. In that view of the matter, list after four weeks.
(NARENDRA PRASAD) Signature Not Verified (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS Digitally signed by Narendra Prasad Date: 2024.01.05 COURT MASTER (NSH) 18:04:09 IST Reason: