Supreme Court - Daily Orders
Rishipal Singh Solanki vs The State Of Uttar Pradesh on 27 August, 2021
Bench: D.Y. Chandrachud, M.R. Shah
SLP(Crl) 6223/2021
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ITEM NO.24 Court 4 (Video Conferencing) 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.6223/2021
(Arising out of impugned final judgment and order dated 12-03-2021
in CRLR No.430/2021 passed by the High Court of Judicature at
Allahabad)
RISHIPAL SINGH SOLANKI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(With appln.(s) for I.R. and IA No.102523/2021-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.102524/2021-EXEMPTION
FROM FILING O.T.)
Date : 27-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Anupam Dwivedi, Adv.
Mr. Pradeep Kumar Dwivedi, Adv.
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Satyam Pandey, Adv.
Mr. Rakesh Mishra, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2021.08.28
13:05:17 IST
Reason:
SLP(Crl) 6223/2021
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UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice, returnable in six weeks.
2 Liberty to serve the Standing Counsel for the State of U.P., in addition.
3 Service of notice on the second and third respondents shall be effected
through the SHO of the concerned police station.
4 Pending further orders, there shall be a stay of the operation of the order of the Juvenile Justice Board, Baghpat dated 11 November 2020 in Miscellaneous Case No 16 of 2020.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. COURT MASTER