Supreme Court - Daily Orders
Hariram vs The State Of Uttar Pradesh on 23 January, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.34 COURT NO.12 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) Nos.1180-1181/ 2023
(Arising out of impugned final judgment and order dated 09-12-2022
in CRLA No. 6078/2017 19-12-2022 in CRLA No. 6078/2017 passed by
the High Court Of Judicature At Allahabad)
HARIRAM Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.11690/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.11689/2023-EXEMPTION FROM
FILING O.T. and IA No.11687/2023-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 23-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Braj Kishore Mishra, AOR
Mr. Satish Prashar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition(s) is granted.
Heard learned counsel for the petitioner.
We find no merit in the Special Leave Petitions.
The Special Leave Petitions are, accordingly, dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Deepak Singh Date: 2023.01.27 10:12:20 IST Reason: (VIJAY KUMAR) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR