Supreme Court - Daily Orders
Iqbal Ahmad vs The State Of Uttar Pradesh on 23 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.24 Court 3 (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(s) for Special Leave to Appeal (Crl.) No(s). 5729/2021
(Arising out of impugned final judgment and order dated 23-07-2021
in A482 No. 10886/2021 passed by the High Court Of Judicature At
Allahabad)
IQBAL AHMAD & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.94281/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.94287/2021-EXEMPTION FROM
FILING O.T. and IA No.95711/2021-APPLICATION FOR PERMISSION )
Date : 23-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. D.K. Garg, Adv.
Mr. Dhananjay Garg, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the chargesheet has already been filed, it is appropriate that the petitioners to take recourse of appropriate remedies as may be permissible under the Criminal Procedure Code, if so advised.
All contentions available to the petitioners are left open. The Special Leave Petition is disposed of accordingly. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.08.23 Pending applications, if any, stand disposed of. 19:01:54 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)