Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Buddhsen @ Raju on 1 September, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.11 + 49 COURT NO.11 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 18766/2017
(Arising out of impugned final judgment and order dated 14-08-2015
in Capital Case No. 466/2011, 14-08-2015 in CRL.Ref. No. 01/2011
passed by the High Court Of Judicature At Allahabad)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
BUDDHSEN @ RAJU Respondent(s)
(IA No.78453/2017-CONDONATION OF DELAY IN FILING and
IA No.78455/2017-EXEMPTION FROM FILING O.T. and
IA No.78454/2017-CONDONATION OF DELAY IN REFILING)
WITH Diary No.18760 of 2017
Date : 01-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. C. D. Singh, AOR
Ms. Sakshi Kakkar,Adv.
Mr. Gaurav Shukla,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order(s). The special leave petitions are accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified(MAHABIR SINGH) Digitally signed by MAHABIR SINGH Date: 2017.09.01 (PARVEEN KUMARI PASRICHA) COURT MASTER 17:50:46 IST Reason: COURT MASTER