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Ram Khelawan @ Nankau vs The State Of Uttar Pradesh on 26 August, 2019

Bench: Mohan M. Shantanagoudar, Sanjiv Khanna

      ITEM NO.21                              COURT NO.12               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). 7529/2019
      (Arising out of impugned final judgment and order dated 14-09-2018
      in CR No. 471/1985 passed by the High Court Of Judicature At
      Allahabad, Lucknow Bench)

      RAM KHELAWAN @ NANKAU & ANR.                                      Petitioner(s)

                                                    VERSUS

      THE STATE OF UTTAR PRADESH                                        Respondent(s)

      (FOR ADMISSION and I.R. and IA No.184816/2018-EXEMPTION FROM FILING
      O.T. )

      WITH
      SLP(Crl) No. 7530/2019 (II)
      ( FOR EXEMPTION FROM FILING O.T. ON IA 184692/2018 FOR EXEMPTION
      FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 184693/2018
      IA No. 184693/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT

IA No. 184692/2018 - EXEMPTION FROM FILING O.T.) Date : 26-08-2019 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Amit Anand Tiwari, Adv.

Mr. Asheem Chandra, Adv.

Mr. Shashwat Singh, Adv.

Mr. Ashutosh Jha, AOR Mr. Shailendra Kumar Mishra, Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioners.

The special leave petitions are dismissed.

Pending applications, if any, stand disposed of accordingly.

(GULSHAN KUMAR ARORA) (INDU KUMARI POKHRIYAL) COURT MASTER ASSISTANT REGISTRAR