Supreme Court - Daily Orders
Mohd. Rizwan vs The State Of Uttar Pradesh on 18 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.35 COURT NO.2 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). 6776/2017
(Arising out of impugned final judgment and order dated 24-01-2017
in MBN No. 1780/2017 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
MOHD. RIZWAN Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
Date : 18-09-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Brahma Prakash, Adv.
Mr. Rajendra Sahu, Adv.
Ms. Hema Sahu, Adv.
Mr. Rishabh Sahu, Adv.
Mr. C. L. Sahu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.09.18
17:25:57 IST
Reason: