Supreme Court - Daily Orders
Kamaluddin vs State Of U.P. . on 23 February, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.21 COURT NO.9 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(s). 1249/2016
(Arising out of impugned final judgment and order dated 02/11/2015
in CRLR No. 4017/2015 passed by the High Court of Judicature at
Allahabad)
KAMALUDDIN Petitioner(s)
VERSUS
STATE OF U.P. AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 23/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Siddhartha Chowdhury,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2016.02.24
11:21:23 IST
Reason: