Supreme Court - Daily Orders
Vishal Singh vs State Of U.P. on 13 November, 2019
Bench: Chief Justice, Surya Kant
SLP(C) 9707/19
1
ITEM NO.17 COURT NO.1 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.9707/2019
(Arising out of impugned final judgment and order dated 16-09-2019
in CRMBA No. 33564/2019 passed by the High Court of Judicature at
Allahabad)
SH. VISHAL SINGH Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(With appln.(s) for exemption from filing O.T.)
Date : 13-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Mithan Lal Gupta, Adv.
Mr. Mohan Lal Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We are not inclined to interfere with the order impugned in the special leave petition. However, the Signature Not Verified petitioner may move for regular bail, if so advised. In the Digitally signed by event the petitioner moves the trial court, his prayer for CHETAN KUMAR Date: 2019.11.15 16:30:38 IST Reason:
bail will be considered as expeditiously as possible. We make it clear that we have not expressed any opinion on the entitlement or otherwise of the petitioner to regular bail. SLP(C) 9707/19 2 The special leave petition is, accordingly, dismissed.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master