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Ram Kumar Yadav @ Kallu vs State Of U.P. on 9 May, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.48                                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).                      6841/2016

     (Arising out of impugned final judgment and order dated 27/05/2016
     in CRLMB No. 44707/2015 passed by the High Court of Judicature at
     Allahabad)

     RAM KUMAR YADAV @ KALLU                                             Petitioner(s)

                                                      VERSUS

     STATE OF U.P.                                      Respondent(s)
     (With appln. (s) for impleadment as party respondent and interim
     relief and office report)


     Date : 09/05/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE R.K. AGRAWAL
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)               Mr.    S.R.Singh,Sr.Adv.
                                     Mr.    Avnish Singh,Adv.
                                     Mr.    Ankur Yadav,Adv.
                                     Mr.    Mangal Prasad,Adv.
                                     Ms.    Shweta Yadav,Adv.
                                     Mr.    Yash Pal Dhingra,Adv.

     For Respondent(s)               Mr. K.S.Pundeer,Adv.
                                     Mr. Ardhendumauli Kumar Prasad,Adv.

                                     Mr. Krishnam Mishra,Adv.
                                     Mr. Param K.Mishra,Adv.
                                     Ms. Anisha Upadhyay,Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Application for impleadment is rejected.

Heard learned senior counsel appearing for the Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.05.11 petitioner and learned counsel for the respondent-State.

 We are not inclined to interfere in the impugned order passed by the High Court. The special leave petition is dismissed.

However, it will be open for the petitioner to approach the High Court after six months.

(Anita Malhotra)                                         (Chander Bala)
  Court Master                                             Court Master




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