Supreme Court - Daily Orders
Chandra Bhawan Singh vs The State Of Uttar Pradesh on 4 April, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.12 COURT NO.8 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). 7049/2014
(Arising out of impugned final judgment and order dated 20-05-2014
in CRLA No. 1114/1986 passed by the High Court of Judicature at
Allahabad)
CHANDRA BHAWAN SINGH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
WITH SLP(Crl) No. 7664/2014
Date : 04-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Nagendra Rai,Sr.Adv.
Mr. Shekhar Prit Jha, AOR
Mr. Akhand Pratap Singh,Adv.
Ms. Aditi Mittal,Adv.
Mr. Bahul Kalra,Adv.
Ms. Meghna Sharma,Adv.
For Respondent(s) Mr. Ratnakar Dash,Sr.Adv.
Mr. Ardhendumauli Kumar Prasad, AOR
Mr. Sameer Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Nagendra Rai, learned senior counsel appearing on behalf of the petitioners and Mr. Ratnakar Dash, learned senior counsel appearing on behalf of the respondent-State.
Hearing concluded.
Judgment reserved.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.04.05 17:48:36 IST Reason:(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER 1 List of Books/Acts referred to:
1. The Criminal Procedure Code, 1973.
2. (1984) 4 SCC 116
3. (2006) 12 SCC 306
4. (2013) 12 SCC 406
5. (2006) 10 SCC 681
6. (2015) 2 SCC 227 2