Supreme Court - Daily Orders
Taranpreet Garewal @ Dimpal vs The State Of Uttar Pradesh on 30 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.18 COURT NO.11 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). 6363/2019
(Arising out of impugned final judgment and order dated 20-05-2019
in CRMBA No. 5195/2019 passed by the High Court Of Judicature At
Allahabad)
TARANPREET GAREWAL @ DIMPAL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR I.R. and IA No.106722/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.106725/2019-EXEMPTION FROM FILING O.T.
and IA No.109709/2019-EXEMPTION FROM FILING O.T. )
Date : 30-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Siddhartha Dave, Sr. Adv.
Mr. Divyesh Pratap Singh, AOR
Ms. Jemtiben, Adv.
Mr. Digant Kello Deo, Adv.
Ms. Deeksha Gaur, Adv.
Mr. Shantanu Sharma, Adv.
Ms. Shivangi Singh, Adv.
Pratiksha Tripathi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in two weeks. Learned counsel for the petitioner may serve the standing counsel for the State. (MEENAKSHI KOHLI) Signature Not Verified (RENU KAPOOR) COURT MASTER Digitally signed by SANJAY KUMAR Date: 2019.07.31 COURT MASTER 13:32:28 IST Reason: