Supreme Court - Daily Orders
State Of Uttar Pradesh vs Ramjeet on 1 February, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.18 COURT NO.3 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(s) for Special Leave to Appeal (Crl.)....../2016
(CRLMP No(s). 1376/2016)
(Arising out of impugned final judgment and order dated 27/11/2014
in CRLA No. 536/2012 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
RAMJEET Respondent(s)
(With appln. (s) for c/delay in filing SLP & Exemption from filing
certified copy of the impugned order)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Shantanu Krishna,Adv.
Ms. Gaurai Bhatia,Adv.
Mr. Gaurav Srivastava,Adv.
Mr. Samir Ali Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
Delay condoned.
The special leave petition is accordingly dismissed.
As a sequel to the above, the application for exemption from filing certified copy of the impugned order Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2016.02.02 stands disposed of.
16:09:19 IST Reason: (Madhu Bala) (Renuka Sadana) Court Master Court Master