Supreme Court - Daily Orders
Rachna vs State Of U.P. on 10 February, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.5 Court 1 (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(s).731/2022
(Arising out of impugned final judgment and order dated 03-03-2021
in CRLR No.2541/2019 passed by the High Court of Judicature at
Allahabad)
RACHNA & ORS. Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.12740/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.12741/2022-EXEMPTION FROM
FILING O.T. and IA No.12742/2022-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Date : 10-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Gaurav Sharma, AOR
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned counsel appearing on behalf of the petitioners and on carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2022.02.10 17:28:15 IST Reason: (SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)