Supreme Court - Daily Orders
Prateek Agarwal vs The State Of Uttar Pradesh on 15 December, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.41 COURT NO.6 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. 9701/2017
(Arising out of impugned final judgment and order dated 01-11-2017
in CRLMC No. 1201/2016 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
PRATEEK AGARWAL & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(With IA No.134388/2017-EXEMPTION FROM FILING O.T.)
Date : 15-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Gaurav Agrawal, AOR
Mr. Gaurav Shukla, Adv.
Mr. Sajeet Singh, Adv.
Mr. Abhikalp Pratap Singh, Adv.
Mr. Deepak Bora, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case for interference under Article 136 of the Constitution is made out. The special leave petition is dismissed.
We, however, would like to observe that when the application for bail is filed as directed by the High Court, the same shall be considered within ten days.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2017.12.16 12:34:29 IST Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER