Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Supreme Court - Daily Orders

Ahsan Ashrafi vs The State Of Uttar Pradesh on 31 October, 2018

Bench: A.K. Sikri, Ashok Bhushan

       ITEM NO.15                                COURT NO.4                  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).    9319/2018

       (Arising out of impugned final judgment and order dated 05-10-2018
       in MBC No. 28927/2018 passed by the High Court of Judicature At
       Allahabad, Lucknow Bench)

       AHSAN ASHRAFI                                                          Petitioner(s)

                                                        VERSUS

       THE STATE OF UTTAR PRADESH & ORS.                  Respondent(s)
       (FOR ADMISSION and I.R. and IA No.156364/2018-EXEMPTION FROM FILING
       C/C OF THE IMPUGNED JUDGMENT and IA No.156363/2018-EXEMPTION FROM
       FILING O.T. and IA No.156365/2018-PERMISSION TO FILE ADDITIONAL
       DOCUMENTS/FACTS )

       Date : 31-10-2018 This petition was called on for hearing today.

       CORAM :               HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

       For Petitioner(s)                  Mr.   R. B. Singhal, Sr. Adv.
                                          Mr.   Hira Lal, Adv.
                                          Mr.   Surendra Kumar, Adv.
                                          Mr.   Anjum Parvez, Adv.
                                          Mr.   Khushi Mohd., Adv.
                                          Ms.   Nilofar Khan, AOR

       For Respondent(s)

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

On the facts and circumstances of this case, particularly the alleged role of the petitioner, the petitioner shall not be arrested during the investigation in connection with FIR No. 461/2018, Police Station Para, District Lucknow, Uttar Pradesh.

The Special Leave Petition is, accordingly, disposed of.

Signature Not Verified

Pending applications, if any, shall also stand disposed of.

Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.10.31 17:38:13 IST Reason: 
       (SUSHIL KUMAR RAKHEJA)                                                     (RAJINDER KAUR)
            AR-CUM-PS                                                              BRANCH OFFICER