Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Chhotai on 29 March, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.27 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 9132/2019
(Arising out of impugned final judgment and order dated 10-08-2018
in CRLAP No. 7064/2008 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
CHHOTAI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.46408/2019-CONDONATION OF DELAY
IN FILING and IA No.46409/2019-EXEMPTION FROM FILING O.T.[TO BE
TAKEN UP ALONGWITH DIARY NO. 9158/2019] )
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Nagendra Singh, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Ronak Karanpuria, Adv.
Dr. Sanjay Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, shall also stand disposed of.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SUKHBIR PAUL KAUR Date: 2019.03.29 16:15:13 IST Reason: