Supreme Court - Daily Orders
Ramakant Dubey vs State Of U.P on 10 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
REVISED
ITEM NO.15 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.) Nos.4815-4816/2015
(Arising out of impugned final judgment and order dated
20/05/2015 in CRMA No. 14144/2015,29/05/2015 in CRMA No.
15413/2015 passed by the High Court Of Judicature at Allahabad)
RAMAKANT DUBEY Petitioner(s)
VERSUS
STATE OF U.P AND ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief and office report)
Date :10/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Siddharth Luthra, Sr. Adv.
Mr. Sunil Fernandes,Adv.
Ms. Astha Sharma, Adv.
Mr. Viraj Gandhi, Adv.
Mr. Raghav Chadha, Adv.
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. Atishi Dipankar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No. 4815/2015 We grant another four weeks' time from today to the petitioner to approach the concerned Court for seeking regular bail.
Non-bailable warrants issued against the petitioner shall not be executed for a further period of four weeks.
The special leave petition is disposed of accordingly.
Signature Not Verified Digitally signed by SLP(Crl.) No.4816/2015 Charanjeet Kaur Date: 2015.09.14 16:49:35 IST Reason:Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
A.R.-cum-P.S. Asstt. Registrar
ITEM NO.15 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.) Nos.4815-4816/2015 (Arising out of impugned final judgment and order dated 20/05/2015 in CRMA No. 14144/2015,29/05/2015 in CRMA No. 15413/2015 passed by the High Court Of Judicature at Allahabad) RAMAKANT DUBEY Petitioner(s) VERSUS STATE OF U.P AND ANR. Respondent(s) (With appln. (s) for exemption from filing O.T. and interim relief and office report) Date : 10/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Siddharth Luthra, Sr. Adv.
Mr. Sunil Fernandes,Adv. Ms. Astha Sharma, Adv.
Mr. Viraj Gandhi, Adv.
Mr. Raghav Chadha, Adv.
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. Atishi Dipankar,Adv.
UPON hearing the counsel the Court made the following O R D E R SLP(Crl.) No. 4815/2015 We grant another four weeks' time from today to the petitioner to approach the concerned Court for seeking regular bail.
Non-bailable warrants issued against the petitioner shall not be executed for a further period of four weeks.SLP(Crl.) No.4816/2015
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar