Supreme Court - Daily Orders
Maina Devi vs The State Of Uttar Pradesh on 2 September, 2019
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.32 COURT NO.12 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL).... Diary No(s).18118/2019
(Arising out of impugned final judgment and order dated 24-01-2019
in CRMWP No.2010/2019 passed by the High Court Of Judicature At
Allahabad)
MAINA DEVI & ANR. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.129775/2019-CONDONATION OF DELAY
IN FILING and IA No.129777/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.129779/2019-EXEMPTION FROM FILING O.T.
and IA No.129776/2019-CONDONATION OF DELAY IN REFILING)
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Jeewesh Prakash, Adv.
Mr. Prabhat R. Raj, Adv.
Ms. Ritu Dubey, Adv.
Mr. Narender Kumar Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this petition, which is accordingly dismissed. However, time to surrender, as granted by the High Court, is extended by a further period of two weeks.
Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.09.02 17:09:10 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER