Supreme Court - Daily Orders
Ateeq Ahmad Khan vs The State Of Uttar Pradesh on 6 October, 2017
Bench: R.K. Agrawal, Navin Sinha
ITEM NO.44 COURT NO.6 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 28213/2017
(Arising out of impugned final judgment and order dated 04-08-2017
in GA No.8135/2006 and CRLR No. 5782/2006 passed by the High Court
of Judicature at Allahabad)
ATEEQ AHMAD KHAN Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.94911/2017-EXEMPTION FROM FILING
O.T. and IA No.94909/2017-PERMISSION TO FILE SLP/TP )
Date : 06-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. P. K. Jain, AOR
Mr. Saurabh Jain,Adv.
Mr. P.K.Goswami,Adv.
Mr. S.P.Singh Rathore,Adv.
Mr. Ashok K.Sharma,Adv.
Mr. Uday Prakash Yadav,Adv.
Ms. Anuradha Soni Verma,Adv.
Mr. Shryansh Aggarwal,Adv.
Mr. Rajesh Goyal,Adv.
Mr. H.Arjun,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. We have heard the learned counsel appearing for the petitioner and perused the impugned judgment and order Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.10.07 12:10:50 IST Reason: dated 4th August, 2017 passed by the High Court of Judicature at Allahabad.
1 We are not inclined to interfere with the said order passed by the High Court dismissing the Criminal Revision filed by the complainant. The special leave petition is accordingly dismissed.
However, if the State of Uttar Pradesh prefers a special leave petition or appeal and notice is directed to be issued in the said matter, it will be open for the petitioner to file an application for intervention in that matter.
Pending application stands disposed of.
(ANITA MALHOTRA) (SUMAN JAIN)
COURT MASTER COURT MASTER
2