Supreme Court - Daily Orders
Shamshad Ali vs The State Of Uttar Pradesh Home ... on 30 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 947 OF 2018
(Arising out of S.L.P. (Crl.) No. 1485 OF 2017)
SHAMSHAD ALI & ORS. Appellant (s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
O R D E R
Heard the learned Senior Counsel/Counsel appearing for the parties.
Leave granted.
We have noticed that the appellant has divorced his wife way- back in the year 1992 and that she herself has remarried in 1993.
We are, therefore, of the view that Criminal Case No. 123/1994 needs to be and is quashed.
Accordingly, the appeal is allowed and the order passed by the High Court is set aside.
.......................... J. (ROHINTON FALI NARIMAN) .......................... Signature Not Verified (INDU MALHOTRA) New Delhi;
Digitally signed by RNATARAJAN July 30, 2018.
Date: 2018.08.02 15:57:42 IST Reason:
ITEM NO.40 COURT NO.9 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). 1485/2017 (Arising out of impugned final judgment and order dated 21-10-2016 in CMWP No. 10635/2004 passed by the High Court Of Judicature At Allahabad) SHAMSHAD ALI & ORS. Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) Date : 30-07-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Mr. Ratnakar Dash, Sr. Adv.
Mr. Rohit Pandey, Adv.
Namit Saxena, Adv.
Anshruti Tripathi, Adv.
Mr. Prabhu Singh, Adv.
Mr. Beerendra Singh, Adv.
Ms. Taruna Ardhendumauli Prasad, AOR For Respondent(s) Ms. Swarupama Chaturvedi, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed and the order passed by the High Court is set aside in terms of the signed order.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)