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Vishnu Dev Dubey @ Vishnu Ram Surat ... vs The State Of Uttar Pradesh on 26 July, 2019

Bench: Sanjay Kishan Kaul, K.M. Joseph

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                                    IN THE SUPREME COURT OF INDIA
                                    CRIMINAL APPELLATE JURISDICTION


                                   Criminal Appeal No.1139 of 2019
                            (Special Leave Petition (Crl.) No.5136 of 2019


                         VISHNU DEV DUBEY @ VISHNU
                         RAM SURAT DWIVEDI                                        Appellant (s)

                                                         VERSUS


                         STATE OF UTTAR PRADESH & ANR.                            Respondent(s)



                                                   O R D E R

Leave granted.

Learned counsel for the respondent-State has also entered appearance.

We have heard learned counsel for the parties.

The charge-sheet is stated to have been filed but trial has not proceeded so far in view of the pendency of the present appeal, that not being the intent of the interim protection granted by this Court.

Be that as it may, the charge-sheet having Reason: been filed, we are of the view that it would be appropriate for the appellant to move an application  2 to seek discharge, if so advised, and the interim protection granted by this Court on 10.06.2019 would continue till such discharge application is decided.

Ordered accordingly.

In view of the above, the appeal is disposed of.

......................J. [ SANJAY KISHAN KAUL ] ...................J. [ K.M. JOSEPH ] NEW DELHI, JULY 26, 2019.

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ITEM NO.33                COURT NO.13                 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.5136/2019

(Arising out of impugned final judgment and order dated 01-05-2019 in ANO. No.9723/2017 passed by the High Court of Judicature at Allahabad) VISHNU DEV DUBEY @ VISHNU RAM SURAT DWIVEDI Petitioner(s) VERSUS STATE OF UTTAR PRADESH & ANR. Respondent(s) (FOR ADMISSION and I.R. IA No. 86328/2019 - EXEMPTION FROM FILING O.T. IA No. 86327/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 26-07-2019 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Abhishek Chakraborty, Adv.

Mr. A.K. Yadav,Adv.

Ms. Rumi Chandra, Adv.

Mr. Kedar Nath Tripathy, AOR For Respondent(s) Mr. Akshay Amritanshu, Adv.

Mr. Anuvrat Sharma, AOR Mr. Atul Jha, Adv.

Mr. Harshvardhan Mallvishen, Adv. Mr. Rajvardhan, Adv.

Mr. Sandeep Kumar Jha, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is disposed of in terms of the signed order.

Pending application(s), if any, shall also stand disposed of.

    (POOJA ARORA)                                (ANITA RANI AHUJA)
    COURT MASTER                                    COURT MASTER

(Signed order is placed on the file)