Supreme Court - Daily Orders
Ramdhan vs The State Of Uttar Pradesh on 24 April, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.24+41 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.)...... CRLMP No(s).
6910/2017
(Arising out of impugned final judgment and order dated 28/11/2016
in CRLA No. 706/1991 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
RAMDHAN Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
along with Special Leave Petition(Crl.) No. 2285 of 2017
(With appln.(s) for exemption from filing O.T. and interim relief and
office report)
Date : 24/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Pundit Permanand Katara, Sr.Adv.
Mr. Mithilesh Kumar Singh,Adv.
Ms. Manju Singh, Adv.
Ms. Kusum Lata Sharma, Adv.
For Respondent(s)
Mr. Fuzail Ahmad Ayyubi, Adv.
Mr. Abdul Qadir, Adv.
Mr. Varun Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice in both the matters. Tag with Special Leave Petition(Criminal) No. 1957 of 2017.
Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2017.04.25The prayer for bail is rejected.
10:41:15 IST Reason:[SUKHBIR PAUL KAUR] [S.S.R.KRISHNA] A.R.-CUM-P.S. ASSISTANT REGISTRAR