Supreme Court - Daily Orders
Devi Prasad @ Jhuri Singh @ Santosh Singh vs The State Of Uttar Pradesh Home ... on 6 December, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.10 COURT NO.4 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).5974/2015
(Arising out of impugned final judgment and order dated 11-07-2014
in MBA No. 4534/2014 passed by the High Court of Judicature at
Allahabad)
DEVI PRASAD @ JHURI SINGH @ SANTOSH SINGH Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING ON IA 8840/2015
AND FOR EXEMPTION FROM FILING O.T. ON IA 12118/2015)
Date : 06-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Vijay Pal Sharma, Adv.
Mr. Ashutosh Kumar Srivastava, Adv.
Mr. Vipin Kumar Saxena, Adv.
Mr. R.N. pareek, Adv.
Mr. Haresh Raichura, AOR
For Respondent(s) Mr. Adarsh Upadhyay, Adv.
Mr. Ashutosh Sharma, Adv.
Mr. Adarsh Upadhyay, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The petitioner was acquitted way back on 31.08.2016 and in spite of that the bail application has been pursued by learned counsel for the petitioner.
Signature Not VerifiedThe special leave petition is dismissed Digitally signed by SANJAY KUMAR Date: 2017.12.06 17:31:09 IST Reason: (SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER