Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Kalyan @ Kallu @ Netrapal Singh on 11 April, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.13 COURT NO.16 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). 619/2022
(Arising out of impugned final judgment and order dated 09-09-2021
in CRLA No. 1351/2018 passed by the High Court of Judicature at
Allahabad)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
KALYAN @ KALLU @ NETRAPAL SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.10895/2022-EXEMPTION FROM FILING
O.T. )
Date : 11-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Sanjay Kumar Tyagi, AOR
Mr. Prabhat Kumar Raj, Adv.
Mr. Ajay Kumar Pandey, Adv.
Mr. Yashshvi Virendra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground or reason to interfere with the impugned order and hence, the petition for special leave to appeal is dismissed.
Pending application(s), if any, shall stand disposed Signature Not Verified of.
Digitally signed by Anita Malhotra Date: 2022.04.13 15:29:25 IST Reason:(SONIA BHASIN) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)