Supreme Court - Daily Orders
Rishipal Singh vs State Of Uttarakhand on 12 November, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.12 Court 1 (Video Conferencing) SECTION II-B
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).14744/2021
(Arising out of impugned final judgment and order dated 24-06-2021
in ABA No.13/2021 passed by the High Court of Uttarakhand at
Nainital)
RISHIPAL SINGH Petitioner(s)
VERSUS
STATE OF UTTARAKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.74571/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.74573/2021-EXEMPTION FROM
FILING O.T. and IA No.74570/2021-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 12-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Saurabh Jain, Adv.
Mr. P. K. Jain, AOR
Mr. Samindra Kumar Tripathi, Adv.
Mr. P.K. Goswami, Adv.
Mr. S.P. Singh Rathore, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. At the commencement of hearing, learned counsel for the petitioner submits that as the accused/respondent No.2 has already surrendered, the application for permission to file the special leave petition has become infructuous.
In view of the above, the application for permission to file the special leave petition stands disposed of as having become infructuous.
Signature Not VerifiedAs a sequel to the above, pending interlocutory Digitally signed by SATISH KUMAR YADAV applications also stand disposed of. Date: 2021.11.12 17:40:50 IST Reason:
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)