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State Of U.P. vs Sanjay Pratap Singh @ Guddu Singh on 2 January, 2017

Bench: S.A. Bobde, Ashok Bhushan

                                                            1

     ITEM NO.55                                  COURT NO.10                        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).7224/2014

     (Arising out of impugned final judgment and order dated 04/03/2014
     in BA No.6855/2013 passed by the High Court Of Judicature at
     Allahabad, Lucknow Bench)

     STATE OF U.P.                                                                  Petitioner(s)
                                                          VERSUS

     SANJAY PRATAP SINGH @ GUDDU SINGH                                              Respondent(s)

     (With appln.(s) for stay and office report)

     Date : 02/01/2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                    Mr.   P.S. Narasimha, ASG
                                          Mr.   P.K. Dey, Adv.
                                          Mr.   Vibhu Shankar Mishra, Adv.
                                          Mr.   Mukul Singh, Adv.
                                          Mr.   Mukesh Kumar Maroria,Adv.

     For Respondent(s)                    Mr.   R. Basant, Sr. Adv.
                                          Mr.   Mukesh Kumar Sharma,Adv.
                                          Ms.   Shweta Shukla, Adv.
                                          Mr.   C. Siddharta, Adv.

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

Having heard Mr. P.S. Narasimha, learned Additional Solicitor General appearing for the petitioner-State and Mr. R. Basant, learned Senior Counsel appearing for the respondent-accused and upon perusal of the record, we are not inclined to interfere with the impugned order passed by the High Court.

Digitally signed by SANJAY KUMAR Date: 2017.01.05 16:48:51 IST Reason: However, in the interests of justice, we direct that the respondent-accused who has been released on bail, shall not directly or indirectly communicate with any of the witnesses cited  2 by the prosecution. Further, he shall not reside in the District of Pratapgarh, Uttar Pradesh, till the trial is over. He shall enter the said District only for the purpose of attending the court. With the aforesaid directions, the special leave petition stands disposed of.

    (Sanjay Kumar-II)                              (Indu Pokhriyal)
     Court Master                                     Court Master