Supreme Court - Daily Orders
The State Of Uttar Pradeshh vs Raju @ Raj Kumar on 7 February, 2014
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ITEM NO.32 COURT NO.4 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)... 2013
CRLMP.NO(s). 26686
(From the judgement and order dated 31/05/2013 in CRLA No.946/2006, of The
HIGH COURT OF JUDICATURE AT ALLAHABAD, BENCH AT LUCKNOW)
STATE OF U.P Petitioner(s)
VERSUS
RAJU @ RAJ KUMAR Respondent(s)
WITH CRLMP.NO(s). 26686/2013
(With appln(s) for c/delay in refiling SLP and c/delay in filing SLP)
Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. C.D. Singh,Adv.
Mr. Aviral Saxena,Adv.
Ms. Shreya Dubey,Adv.
For Respondent(s) Mr. Syed Ali Ahmad,Adv.
Mr. Syed Tanweer Ahmad,Adv.
Mr. S.S. Bandyopadhyay,Adv.
Mohd. Shah Nawaz Hasan,Adv.
Mr. Mohan Pandey,Adv.
UPON hearing counsel the Court made the following
O R D E R
It is pointed out by Mr. C.D. Singh, learned counsel for the State that the respondent has served only 7 years 9 days.
In view of the above, delay condoned. Issue notice for final hearing. Reply may be filed within three weeks. List thereafter.
(O.P. Sharma) (M.S. Negi)
Court Master Assistant Registrar