Supreme Court - Daily Orders
Laxman Prasad Pandey vs The State Of Uttar Pradesh on 6 December, 2021
Bench: D.Y. Chandrachud, A.S. Bopanna
SLP(Crl) 3285/2021
1
ITEM NO.13 Court 4 (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(s) for Special Leave to Appeal (Crl.) No.3285/2021
(Arising out of impugned final judgment and order dated 16-03-2021
in BN No.1694/2021 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
LAXMAN PRASAD PANDEY Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(With appln.(s) for IA No.63316/2021 - EXEMPTION FROM FILING O.T.,
IA No.55702/2021 - EXEMPTION FROM FILING O.T., IA No.63317/2021 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA
No.63315/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
WITH S.L.P.(Crl) No.6611/2021 (II)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT ON IA 109870/2021 and EXEMPTION FROM FILING O.T. ON IA
109871/2021)
S.L.P.(Crl) No.6569/2021 (II)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT ON IA 109114/2021 and FOR EXEMPTION FROM FILING O.T. ON IA
109115/2021)
S.L.P.(Crl) No.3226/2021 (II)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT ON IA 54340/2021 and FOR EXEMPTION FROM FILING O.T. ON IA
54341/2021, PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
ON IA 58688/2021, EXEMPTION FROM FILING O.T. ON IA 58689/2021)
S.L.P.(Crl) Nos.5605-5606/2021 (II)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT ON IA 92374/2021, EXEMPTION FROM FILING O.T. ON IA
92375/2021, PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
ON IA 95414/2021, EXEMPTION FROM FILING O.T. ON IA 95415/2021)
S.L.P.(Crl) No.5539/2021 (II)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2021.12.06
17:43:33 IST
Reason:
SLP(Crl) 3285/2021
2
JUDGMENT ON IA 91068/2021 and EXEMPTION FROM FILING O.T. ON IA
91069/2021)
S.L.P.(Crl) No.6061/2021 (II)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT ON IA 99720/2021 and EXEMPTION FROM FILING O.T. ON IA
99721/2021 and PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES ON IA 99723/2021)
Date : 06-12-2021 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Ms. Sakshi Kakkar, AOR
For Respondent(s) Mr. V.K. Shukla, Sr. Adv.
Mr. Adarsh Upadhyay, AOR
Mr. Aviral Saxsena, Adv.
Mr. Amol Chitravanshi, Adv.
Mr. Ajay Prajapati, Adv.
Mr. Sameer Kumar, AOR
Mr. Aditya Shankar Prasad, Adv.
Mr. Shah Rukh Ahmad, Adv.
Mr. Salil Chowdhury, Adv.
Mr. Mandeep Baisala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We have heard Mr Sidharth Luthra, learned senior counsel with Ms Sakshi Kakkar, learned counsel for the appellant, Mr Sameer Kumar, learned counsel with Mr Aditya Shankar Prasad for the accused and Mr V K Shukla, learned senior counsel for the State of Uttar Pradesh.
2 Leave granted.
SLP(Crl) 3285/2021 3 3 Arguments concluded.
4 Judgment reserved.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master