Supreme Court - Daily Orders
Suresh Kumar Rai vs State Of U.P. on 25 August, 2014
Bench: Dipak Misra, Abhay Manohar Sapre
1
ITEM NO.31 COURT NO.8 SECTION IIA
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.)...... /2014
CRLMP No. 16203/2014
(Arising out of impugned final judgment and order dated 09/05/2014
in CRMBA No. 9848/2014 passed by the High Court Of Judicature At
Allahabad)
SURESH KUMAR RAI Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(with appln. for permission to file SLP and office report)
Date : 25/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sudhansu Palo ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted.
Heard learned counsel for the petitioner. While declining to interfere with the impugned order we are inclined to direct the learned Trial Judge to complete the trial by the end of January, 2015.
Needless to say, while taking up the trial the learned Signature Not Verified Digitally signed by Trial Judge shall be guided by the language employed under Section Usha Rani Bhardwaj Date: 2014.08.26 18:40:15 IST Reason: 309 of the Criminal Procedure Code.
2With the aforesaid observation and direction, the special leave petition stands disposed of.
(USHA BHARDWAJ) (RENUKA SADANA) AR-CUM-PS (COURT MASTER)