Supreme Court - Daily Orders
Ram Gopal Yadav vs State Of Uttar Pradesh on 1 April, 2022
Bench: D.Y. Chandrachud, Surya Kant
1
ITEM NO.19 Court 4 (Video Conferencing) 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(s).5543/2022
(Arising out of impugned final judgment and order dated 19-09-2014
in CRLA No. 6962/2011 and 02-05-2017 in CRLMSBA No. 11461/2016
passed by the High Court of Judicature at Allahabad)
RAM GOPAL YADAV & ANR. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.32559/2022-CONDONATION OF DELAY
IN FILING and IA No.32571/2022-DOCUMENT TAKEN ON RECORD and IA
No.32561/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.32563/2022-EXEMPTION FROM FILING O.T.)
Date : 01-04-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Nagendra Singh, Adv.
Dr. Amardeep Gaur, Adv.
M/s. V. Maheshwari & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 The first and second petitioners who stand convicted for an offence punishable under Section 302 read with Section 34 of the Indian Penal Code 1860 are stated to have undergone imprisonment for a term over 10 years 3 months without remission and 12 years 10 months with remission and 10 years 5 months Signature Not Verified without remission and 12 years 6 months with remission, respectively. Digitally signed by Sanjay Kumar Date: 2022.04.01 18:10:34 IST Reason: 2 Issue notice on the application for condonation of delay and on the Special Leave Petition.
23 Liberty to serve the Standing Counsel for the State of Uttar Pradesh, in addition.
4 List the Special Leave Petitions on 22 April 2022.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER