Supreme Court - Daily Orders
Bhure Lal @ Shyam Manohar vs State Of U.P. on 18 November, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.11 Court 1 (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 for Special Leave to Appeal (Crl.) No.8562/2021
(Arising out of impugned final judgment and order dated 08032021
in CRLA No. 7877/2017 passed by the High Court of Judicature at
Allahabad)
BHURE LAL @ SHYAM MANOHAR Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(FOR ADMISSION and I.R. and IA No.144784/2021EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.144786/2021EXEMPTION FROM
FILING O.T.)
Date : 18112021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Shiv Ram Sharma, AOR
Mr. Vishwaditya Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Exemptions are allowed.
Having heard learned AdvocateonRecord appearing for the petitioner and carefully perusing the material available on record, we see no reason to interfere with the impugned Order passed by the High Court of Judicature at Allahabad whereby the said Court while Signature Not Verified dismissing Digitally signed by Vishal Anand the Criminal Appeal of the petitioner, upheld his Date: 2021.11.18 16:43:31 IST conviction and sentence imposed by the Sessions Court. Reason:
2 The Special Leave Petition is, accordingly, dismissed.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)