Supreme Court - Daily Orders
The State Of Uttar Pradesh Home vs Sanjay Tiwari on 5 January, 2018
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.15 COURT NO.11 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). 6028/2016
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
SANJAY TIWARI Respondent(s)
Date : 05-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Mr. Ashutosh Kumar Sharma,Adv.
Mr. Samir Ali Khan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' further time is granted to learned counsel for the petitioner for ascertaining the present and correct address of the sole respondent for service.
Let notice on the sole respondent be additionally served through the Superintendent of Police of the concerned district through the Station House Officer of the police station where the first information report was lodged.
The Superintendent of Police shall submit the necessary report within a period of six weeks.
Signature Not Verified (KUSUM LATA SYAL) Digitally signed by (SNEH LATA SHARMA) BALA PARVATHI SENIOR PERSONAL ASSISTANT Date: 2018.01.09 11:52:47 TLT BRANCH OFFICER Reason: