Supreme Court - Daily Orders
Sompal vs The State Of Uttar Pradesh on 29 October, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.23 Court 7 (Video Conferencing) 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). 7437/2021
(Arising out of impugned final judgment and order dated 24-04-2019
in JA No. 1366/2013 passed by the High Court of Judicature at
Allahabad)
SOMPAL Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(MR. S. MADHUSUDHAN BABU, ADVOCATE, HAS BEEN APPOINTED AS AMICUS
CURIAE)
Date : 29-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Madhusudhan Babu, AOR (A.C.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed.
Pending application, if any, also stands disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2021.10.30
11:21:03 IST
Reason: