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Ramendri vs The State Of U.P. on 29 July, 2021

Bench: Chief Justice, Surya Kant

                                                      1

     ITEM NO.6                    Court 1 (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

                         Petition for Special Leave to Appeal (Crl.)     No.5203/2021

     (Arising out of impugned final judgment and order dated 03­12­2020
     in CRMABA No. 5675/2020 passed by the High Court of Judicature at
     Allahabad)

     RAMENDRI                                                            Petitioner(s)

                                                     VERSUS

     THE STATE OF U.P.                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.83757/2021­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.83754/2021­EXEMPTION FROM
     FILING O.T. and IA No.83760/2021­EXEMPTION FROM FILING AFFIDAVIT
     and IA No.83764/2021­PERMISSION TO FILE ADDITIONAL DOCUMENTS/
     FACTS/ANNEXURES)

     Date : 29­07­2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)
                                       Mr.   Ashutosh Yadav, Adv.
                                       Mr.   Vijay Kumar Sharma, Adv.
                                       Mr.   Jagdish Parshad, Adv.
                                       Mr.   Yadav Narender Singh, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Court is convened through Video Conferencing.

Having heard learned counsel appearing for the petitioner and carefully perusing the material available on record, we see no Signature Not Verified reason to interfere with the impugned order passed by the High Digitally signed by Vishal Anand Date: 2021.07.29 Court of Judicature at Allahabad. 17:23:48 IST Reason:

The Special Leave Petition is, accordingly, dismissed.

Two days’ time from today is granted to the petitioner to surrender before the Trial Court as per the order of the High Court. Thereafter, the petitioner’s application for regular bail may be decided expeditiously and in accordance with law.

Pending applications filed in the matter also stand disposed of.

  (VISHAL ANAND)                               (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                         COURT MASTER (NSH)