Supreme Court - Daily Orders
Ashok Kumar Tiwari vs The State Of Uttar Pradesh on 16 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.48 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
Petition(s) for Special Leave to Appeal (Crl.) No. 7518/2017
(Arising out of impugned final judgment and order dated 27-07-2017
in CRLR No. 780/2017 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
ASHOK KUMAR TIWARI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(With IA No.99057/2017-EXEMPTION FROM FILING O.T., IA
No.112155/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.113961/2017-EXEMPTION FROM FILING O.T.)
WITH
SLP(Crl) No. 7775/2017 (II)
(With IA No.102919/2017-EXEMPTION FROM FILING O.T., IA
No.105072/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.105073/2017-EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 1202/2018 (II)
(With IA No.19362/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.19363/2018-EXEMPTION FROM FILING O.T., IA
No.28122/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.28125/2018-EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 2842/2018 (II)
(With IA No.48205/2018-EXEMPTION FROM FILING O.T. and IA
No.48202/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 16-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Parties
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2018.05.17
Mr. Mukul Rohatgi, Sr. Adv.
17:21:13 IST
Reason: Mr. P. N. Mishra, Sr. Adv.
Mr. Manoj Prasad, Sr. Adv.
Mr. A. P. Mishra, Adv.
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SLP (Crl.) No. 7518/2017 etc.
Mr. Tripurari Ray, Adv.
Mr. Balwant Singh Billowria, Adv.
Mr. Praveen Kumar, Adv.
Mr. Suresh Kumar Sharma, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Sandeep Kapoor, Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Gaurav Agrawal, AOR
Mr. Suryodaya Prakash Tiwari, Adv.
Mr. Rahul Kumar Tripathi, Adv.
Mr. Karan Seth, Adv.
Mr. Vir Inderpal Singh Sandhu, Adv.
Mr. Vivek Suri, Adv.
Mr. Aashmeet Singh Anand, Adv.
Ms. Apoorva Pandey, Adv.
Ms. Niharika Karanjawala, Adv.
Mr. Abhimanyu Dhyani, Adv.
Mr. Mayank Dutta, Adv.
Mr. Karthik Bhatnagar, Adv.
Mr. A. S. Aman, Adv.
Mr. Manish Sharma, Adv.
Mr. Aviral Kapoor, Adv.
Ms. Iqra Khalid, Adv.
Ms. Seema P., Adv.
Ms. Purnima J., Adv.
Mr. Prakash Kumar Singh, AOR
Ms. Shilpa Singh, AOR
Mr. Ajay Kumar Mishra, Sr. Adv.
Ms. Aishwarya Bhati, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Ramjee Pandey, AOR
Ms. Alpana Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No. 7518/2017
After some arguments, learned counsel for the petitioner seeks permission to withdraw the petition.
The special leave petition stands dismissed as withdrawn.
2SLP (Crl.) No. 7518/2017 etc. SLP(Crl) No. 7775/2017 After some arguments, learned counsel for the petitioner wishes to withdraw the petition.
The special leave petition stands dismissed as withdrawn.
SLP(Crl) No. 1202/2018 SLP(Crl) No. 2842/2018We have heard learned counsel for the parties. We are of the opinion that at this stage, the case for grant of bail is not made out particularly when the prosecutrix is yet to be examined in the trial.
However, at the same time, we urge upon the trial Court to expedite the trial and if possible, hold it by giving short dates.
The petitioner shall be at liberty to renew his request for bail before the trial Court after the deposition of the complainant is recorded.
The special leave petitions stand disposed of.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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