Supreme Court - Daily Orders
Shivam Tyagi @ Kalu vs The State Of Uttar Pradesh on 17 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
1
ITEM NO.1 COURT NO.6 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. 16396/2023
(Arising out of impugned final judgment and order dated 01-12-2022
in CRMBA No. 13085/2021 passed by the High Court Of Judicature At
Allahabad)
SHIVAM TYAGI @ KALU Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No. 95987/2023 - CONDONATION OF DELAY IN FILING)
Date : 17-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Rishi Malhotra, AOR
For Respondent(s) Mr. Yusuf, AOR
Dr. Ram Sankar, Adv.
Mr. Amit Arora, Adv.
Mr. Amarjeet Singh Girsa, Adv.
Ms. Ritu Solanki, Adv.
Mr. Ajay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the parties. On behalf of the complainant it is submitted that prosecution witnesses have already been Signature Not Verified examined. As the trial has progressed substantially, Digitally signed by SNEHA DAS Date: 2023.10.17 16:54:54 IST Reason: we do not find any reason to entertain the prayer of the petitioner for grant of bail.
The present petition is, accordingly, 2 dismissed.
Pending application(s), if any, shall also stand disposed of.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR