Supreme Court - Daily Orders
Anand Pratap Singh vs State Of U.P. Through Home Secretary ... on 1 August, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
ITEM NO.23 COURT NO.8 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.) No(s). 5685/2016
(Arising out of impugned final judgment and order dated 12/07/2016
in CRLMW No. 15886/2016 passed by the High Court Of Judicature at
Allahabad)
ANAND PRATAP SINGH Petitioner(s)
VERSUS
STATE OF U.P. THROUGH HOME SECRETARY
GOVT. OF U.P. LUCKNOW AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 01/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Aakanksha Tiwari, Adv.
Ms. Shalini Agrawal, Adv.
Mr. Shiv Sagar Tiwari,Adv.
For Respondent(s)/
Caveator
Mr. Mohan Lal Sharma, Adv.
Mr. Kartickay Mathur, Adv.
Mr. S. Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise Signature Not Verified Digitally signed by VINOD KUMAR our jurisdiction under Article 136 of the Constitution Date: 2016.08.02 11:52:23 IST Reason: of India.
The special leave petition is dismissed. However, 2 the petitioner is at liberty to surrender and seek regular bail. If such an application is filed before the trial court after serving its advance copy to the public prosecutor, the same shall be considered and disposed of in accordance with law on the same day as far as possible.
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER