Supreme Court - Daily Orders
Asha Devi vs The State Of Uttar Pradesh on 12 March, 2021
Bench: N.V. Ramana, Surya Kant
1
ITEM NO.11 Court 2 (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 for Special Leave to Appeal (Crl.) No.2221/2021
(Arising out of impugned final judgment and order dated 13012021
in CRLMSBA No. 14596/2020 passed by the High Court of Judicature at
Allahabad)
ASHA DEVI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No.35644/2021EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.35641/2021EXEMPTION FROM FILING O.T. and IA
No.35646/2021EXEMPTION FROM FILING AFFIDAVIT)
Date : 12032021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Vishal Tiwari, Adv.
Mr. Abhigya Kushwah, AOR
Ms. Pooja Giri, Adv.
Mr. Shailendra Mani Tripathi, Adv.
Mr. Siddharth Rajkumar Murarka, Adv.
Ms. Sunita Yadav, Adv.
Mr. Pradeep Kumar Dubey, Adv.
Ms. Anamika Kushwaha, Adv.
Ms. Nandita Rao, Adv.
Mrs. Mahija Reddy, Adv.
Mr. K.N. Agnihotri, Adv.
Mr. Virender Arora, Adv.
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Vishal Anand
O R D E R
Date: 2021.03.12 17:16:53 IST Reason:
The Court is convened through Video Conferencing. Having heard learned counsel appearing for the petitioner and carefully perusing the material available on record, we see no 2 reason to interfere with the impugned order passed by the High Court dismissing the 2nd bail application of the petitioner. The Special Leave Petition is, accordingly, dismissed. Consequent upon dismissal of the Special Leave Petition, pending applications filed in the matter also stand disposed of.
(VISHAL ANAND) (RAJ RANI NEGI) ASTT. REGISTRARcumPS DY. REGISTRAR