Supreme Court - Daily Orders
Roop Singh @ Bhoora vs The State Of Uttar Pradesh on 4 June, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, B.R. Gavai
ITEM NO.22 Virtual Court 3 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). 2490/2020
(Arising out of impugned final judgment and order dated 07-02-2020
in CRLMSBA No. 43979/2019 passed by the High Court Of Judicature At
Allahabad)
ROOP SINGH @ BHOORA & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.49762/2020-EXEMPTION FROM FILING
O.T. and IA No.49763/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 04-06-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. D.S. Parmar, Adv.
Ms. Abha R. Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending applications stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.06.04 16:52:56 IST Reason: