Supreme Court - Daily Orders
Mohd. Tahir Khan vs The State Of Uttar Pradesh on 4 July, 2017
Bench: Chief Justice, D.Y. Chandrachud
SLP(Crl.).......Crl.MP 9045/16 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.)...... CRLMP No(s).
9045/2016
(Arising out of impugned final judgment and order dated 06-04-2016
in CMBA No.11392/2015 passed by the High Court of Judicature at
Allahabad)
MOHD. TAHIR KHAN Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR PERMISSION TO FILE SLP ON IA 9045/2016)
Date : 04-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Sanjay Kumar Visen, Adv.(Not Present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The application for permission to file the special leave petition is allowed.
2. This matter has been called out twice since morning but none has entered appearance on behalf of the petitioner.
3. Pleadings of the instant case reveal, that some of the co-accused have already been granted bail. It is also apparent, that the injuries caused to the complainant were on his thigh. The Signature Not Verified impugned order clearly notices, that the respondent, who has been Digitally signed by SATISH KUMAR YADAV Date: 2017.07.04 18:31:55 TLT Reason: granted bail by the High Court, has already suffered incarceration during the course of the trial, which is still pending, for a SLP(Crl.).......Crl.MP 9045/16 2 period of approximately two and a half year.
4. In view of the above, we find no justification to entertain the instant petition as against the impugned order.
5. The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR