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State Of U.P. vs Amarnath Kewat on 7 January, 2021

Bench: A.M. Khanwilkar, Krishna Murari

     ITEM NO.27                  Court 4 (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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 19009/2020

     (Arising out of impugned final judgment and order dated 01-10-2019
     in JA No. 1312/2013 passed by the High Court Of Judicature At
     Allahabad)

     STATE OF U.P.                                                         Petitioner(s)

                                                      VERSUS

     AMARNATH KEWAT                                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.124389/2020-CONDONATION OF DELAY
     IN FILING and IA No.124391/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.124390/2020-EXEMPTION FROM FILING
     O.T. )

     Date : 07-01-2021 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                *Mr. S.R. Singh, Sr. Adv.
                                      Mr. Ankur Prakash, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

We decline to interfere in this Special Leave Petition. The Special Leave Petition is accordingly dismissed.

In view of the above, pending application(s) shall stand disposed of.

Digitally signed by NEETU KHAJURIA Date: 2021.01.07 16:57:17 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER *Appearance not received.