Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Rajpal Singh on 18 January, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.10 COURT NO.13 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) Diary No(s). 42543/2022
(Arising out of impugned final judgment and order dated 12-04-2022
in CRLA No. 813/1997 12-04-2022 in CRLA No. 1169/1997 12-04-2022 in
CRLA No. 1038/1997 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
RAJPAL SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.5016/2023-CONDONATION OF DELAY IN
FILING and IA No.5017/2023-EXEMPTION FROM FILING O.T. )
Date : 18-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Ankit Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and order passed by the High Court.
The special leave petition is dismissed. Pending application(s), if any, are dismissed.
Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.01.18 (HARSHITA UPPAL) 16:42:49 IST Reason: (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)