Supreme Court - Daily Orders
Lalit Chaturvedi vs The State Of Uttar Pradesh on 18 October, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.29 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). 13485/2023
(Arising out of impugned final judgment and order dated 21-08-2023
in A482 No. 29424/2023 passed by the High Court of Judicature at
Allahabad)
LALIT CHATURVEDI & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No.215156/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.215157/2023-EXEMPTION FROM FILING O.T. )
Date : 18-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Atul Kumar, Adv.
Mr. Ebrahim Ahmed, Adv.
Mr. Abhimanyu Sharma, Adv.
Ms. Deepali, Adv.
Mr. Pulak Bagchi, Adv.
Mr. Tarun Gupta, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
It is stated that the allegations made in the First Information Report No. 287/2019 dated 30.08.2019 registered for the offence(s) punishable under Sections 406 and 506 of the Indian Penal Code, 1860 at Police Station Hapur Dehat, District – Hapur, Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.10.19 Uttar Pradesh does not disclose a criminal offence. Non-payment of 17:20:13 IST Reason:
money is not a criminal offence. It is also stated that the petitioners are residents of Mumbai, Maharashtra. 2 The impugned judgment/order does not go into the merits of the pleas raised.
Issue notice, returnable in the month of January 2024. Notice will be served by all modes, including dasti. In the meanwhile, there shall be a stay of further proceedings before the trial court.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR