Supreme Court - Daily Orders
State Of Uttar Pradesh vs Jeet Bahadur @ Dhunni on 1 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.25 COURT NO.13 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.)......of 2016
CRLMP No. 9430/2016
(Arising out of impugned final judgment and order dated
02/07/2015 in CRLA No. 500/1995 passed by the High Court Of
Judicature at Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
JEET BAHADUR @ DHUNNI & ANR. Respondent(s)
(With appln. for c/delay in filing SLP)
Date :01/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Mukul Singh, Adv.
for Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner.
Delay condoned.
We see no reason to interfere with the impugned order. The special leave petition is dismissed.
Signature Not Verified Digitally signed by[ Charanjeet Kaur ] [ Indu Pokhriyal ] CHARANJEET KAUR Date: 2016.07.01 17:05:47 IST A.R.-cum-P.S. Court Master Reason: