Supreme Court - Daily Orders
Ajay Malik vs State Of Uttarakhand on 26 September, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.35 COURT NO.4 SECTION II-B
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(s). 8777/2022
(Arising out of impugned final judgment and order dated 01-09-2022
in CRLMA No. 96/2018 passed by the High Court of Uttarakhand at
Nainital)
AJAY MALIK Petitioner(s)
VERSUS
STATE OF UTTARAKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.138886/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.138885/2022-EXEMPTION FROM
FILING O.T.)
Date : 26-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Basant R.,Sr.Adv.
Mr. Rajeev Kumar Dubey,Adv.
Mr. Saurav Singh Chauhan,Adv.
Ms. Saroj Tripathi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and exemption from filing official translation are allowed.
Issue notice.
In the meantime, the petitioner shall not be arrested in connection with FIR No.60 of 2017 dated 29th March, 2017 registered at Police Station Raipur, Sadar, Signature Not Verified Digitally signed by District Dehradun, Uttarakhand. DEEPAK SINGH Date: 2022.09.27 17:44:11 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) AR-CUM-PS COURT MASTER