Supreme Court - Daily Orders
Maulana Murshid Ali Qadri vs The State Of Uttar Pradesh on 13 April, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.601 COURT NO.9 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 for Special Leave to Appeal (Crl.) No. 3038/2017
(Arising out of impugned final judgment and order dated
02/03/2017 in AS No. 6800/2017 passed by the High Court Of
Judicature at Allahabad)
MAULANA MURSHID ALI QADRI Petitioner(s)
VERSUS
STATE OF UP AND ANR Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission
to file additional documents and interim relief)
Date : 13/04/2017 This petition was called on
in Mentioning Board.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Amit Pawan,Adv.
Mr. Akshat Srivastava, Adv.
Mr. Gaurav Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Issue Notice.
In the meantime, there shall be stay of criminal proceeding in Case Crime No. 0344/2016 pending before the Chief Judicial Magistrate, Bhadohi.
Signature Not Verified Digitally signed by[ Charanjeet Kaur ] [ Suman Jain ] CHARANJEET KAUR Date: 2017.04.13 17:17:32 IST A.R.-cum-P.S. Court Master Reason: