Supreme Court - Daily Orders
State Of U.P vs Vinay @ Babloo Tiwari @ Santosh on 31 August, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.21 COURT NO.11 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.)...... /2015
CRLMP No(s). 14139/2015
(Arising out of impugned final judgment and order dated 20/08/2014
in GA No. 3122/2014 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P Petitioner(s)
VERSUS
VINAY @ BABLOO TIWARI @ SANTOSH Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Adarsh Upadhyay,Adv.
Mr. Harshvardhan Jha, Adv.
Mr. Amit Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned Counsel for the Petitioner. Delay condoned.
We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.09.01
17:08:04 IST
Reason: