Supreme Court - Daily Orders
Subhash Yadav vs The State Of Uttar Pradesh on 8 March, 2019
Bench: R. Banumathi, R. Subhash Reddy
1
ITEM NO.26 COURT NO.7 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). 1841/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in WP No. 37182/2018 passed by the High Court Of Judicature At
Allahabad)
SUBHASH YADAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.32367/2019-EXEMPTION FROM FILING
O.T. )
Date : 08-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Mohd. Fuzail Khan,Adv.
Mr. Joun Abbas,Adv.
Ms. Shefali Jain,Adv.
Mr. Prakash K. Singh,Adv.
Mr. Jahangeer Ahmad,Adv.
Mr. Anil Kumar Tandale, AOR
For Respondent(s) Mr. Garvesh Kabra,Adv.
Mr. Abhitosh Pratap Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. Learned counsel appearing on behalf of the respondent- State of Uttar Pradesh has submitted that the charge-sheet has been filed way back on 22.12.2018. Since the charge-sheet has been filed, the prayer sought by the petitioner seeking transfer of Signature Not Verified investigation to any other district has become infructuous. Digitally signed by MADHU BALA Date: 2019.03.12 16:40:51 IST Reason:
In view of above, the special leave petition is, accordingly, disposed of by giving liberty to the petitioner to 2 work out any other remedy available to him in accordance with law.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER