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Supreme Court - Daily Orders

Dileep Sharma vs The State Of Uttar Pradesh on 29 January, 2024

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

                                                          SLP Crl.)   No(s).   1033/2024 & Ors.

     ITEM NO.35 + 72                        COURT NO.17                        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).       1033/2024

     (Arising out of impugned final judgment and order dated 19-12-2023
     in A482 No. 442/2006 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     DILEEP SHARMA                                     Petitioner(s)
                                     VERSUS
     THE STATE OF UTTAR PRADESH & ORS.                 Respondent(s)
     (FOR ADMISSION and IA No.18076/2024-EXEMPTION FROM FILING O.T. and
     IA No.20290/2024-EXEMPTION FROM FILING O.T. and IA No.18075/2024-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA
     No.20289/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/
     ANNEXURES )

     WITH
     SLP (Crl.) No(s). 941/2024
     (FOR ADMISSION and IA No.16628/2024-EXEMPTION FROM FILING O.T. )

     Date : 29-01-2024 These petitions were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                         HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE

     For Petitioner(s)            Ms. Mukta Gupta, Sr. Adv.
                                  Ms. Nitya Gupta, Adv.
                                  Mr. Sankalp Goswami, Adv.
                                  Ms. Sairica S. Raju, Adv.
                                  Mr. Rishab Kumar, Adv.
                                  Mr. Shivansh Bharatkumar Pandya, AOR
                                  Mr. Gaurav Sarkar, Adv.

                                  Mr. Sudeep Seth, Sr. Adv.
                                  Mr. Anurag Kishore, AOR
                                  Ms. Ritika Srivastava, Adv.
                                  Ms. Somna Dhown, Adv.

     For Respondent(s)            Mr. Sankalp Goswami, Adv.
                                  Mr. Rishab Kumar, Adv.
                                  Mr. Shivansh Bharatkumar Pandya, AOR

Signature Not Verified   UPON hearing the counsel the Court made the following
Digitally signed by
NEETA SAPRA
Date: 2024.01.29
                                            O R D E R

17:11:15 IST Reason:

Issue notice, returnable in six weeks 1 SLP Crl.) No(s). 1033/2024 & Ors.
Learned counsel for the petitioner is at liberty to serve the standing counsel.
In the meantime, there shall be stay of further proceedings in :
(1) Order dated 19.12.2023 passed by Hon’ble High Court of Judicature at Allahabad, Lucknow Bench in Application u/s 482 Cr.P.C. being Cr. Misc. No. 442 of 2006 titled as Niranjan Lal Sharma and Ors. vs. State of U.P. and Ors. and (2) Proceedings in Case No. 3573 of 1999 (earlier No. 243 of 1993) pending before the Chief Judicial Magistrate, Balrampur, U.P. (NEETA SAPRA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) 2