Supreme Court - Daily Orders
State Of Up vs Mohd. Azam Khan on 21 January, 2021
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.18 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). 5850/2020
(Arising out of impugned final judgment and order dated 13-10-2020
in CRMBA No. 19036/2020 passed by the High Court Of Judicature At
Allahabad)
STATE OF UP Petitioner(s)
VERSUS
MOHD. AZAM KHAN Respondent(s)
( IA No. 119811/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No.
121062/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No.
119810/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No. 119809/2020 - EXEMPTION FROM FILING O.T. and IA No.
121059/2020 - EXEMPTION FROM FILING O.T. and IA No. 121058/2020 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No. 5839/2020 (II)
(FOR I.R. and IA No.119647/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.119645/2020-EXEMPTION FROM FILING O.T.
and IA No.121089/2020-EXEMPTION FROM FILING O.T. and IA
No.119649/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.121091/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.121087/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 5859/2020 (II)
(FOR I.R. and IA No.119879/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.119876/2020-EXEMPTION FROM FILING O.T.
and IA No.121070/2020-EXEMPTION FROM FILING O.T. and IA
No.119880/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.121072/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.121068/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 21-01-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Signature Not Verified
Mr. Tushar Mehta, SG
Digitally signed by
MEENAKSHI KOHLI
Date: 2021.01.21
Mr. Vinod Diwakar, AAG
17:03:43 IST
Reason: Mr. Ajay Vikram Singh, AOR
Ms. Priyanka Singh, Adv.
Mr. Chandra Shekher, Adv.
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For Respondent(s) Mr. Bhrigu Nath Dubey, Adv.
Mr. Vishal Kumar Singh, Adv.
Mr. Kumar Gaurav, Adv.
Ms. Ritu Reniwal, Adv.
Mr. Robin Khokhar, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. S. Wasim A. Qadri, Sr. adv.
Mr. Nizam Pasha, Adv.
Mr. Jubair Ahmad Khan, Adv.
Mr. Tamim Qadri, Adv.
Mr. Saeed Qadri, Adv.
Mr. Udita Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. We make it clear that any observation made in the impugned order shall have no bearing in trial since it was only with regard to granting bail. Pending applications stand disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
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