Supreme Court - Daily Orders
Shiv Charan vs The State Of Uttar Pradesh on 5 January, 2021
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
REVISED
ITEM NO.11 Court 8 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6643/2020
(Arising out of impugned final judgment and order dated 01-03-2019
in CRLA No. 4649/2010 passed by the High Court Of Judicature At
Allahabad)
SHIV CHARAN Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No.133120/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 05-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Kiran Mahato, Adv.
Mr. Praveen Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing c/c of the impugned judgment is allowed.
Issue notice on the special leave petition as well as on the prayer for bail returnable in four weeks.
Signature Not Verified(ASHA SUNDRIYAL) Digitally signed by ASHA SUNDRIYAL (ANITA RANI AHUJA) Date: 2021.01.06 ASTT. REGISTRAR-cum-PS 18:09:55 IST Reason: ASSISTANT REGISTRAR ITEM NO.11 Court 8 (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 Petition(s) for Special Leave to Appeal (Crl.) No(s). 6643/2020 (Arising out of impugned final judgment and order dated 01-03-2019 in CRLA No. 4649/2010 passed by the High Court Of Judicature At Allahabad) SHIV CHARAN Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) (IA No.133120/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 05-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Praveen Agrawal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Application for exemption from filing c/c of the impugned judgment is allowed.
Issue notice on the special leave petition as well as on the prayer for bail returnable in four weeks.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR