Supreme Court - Daily Orders
Manoj Kumar Singh vs The State Of Uttar Pradesh on 5 December, 2017
Bench: N.V. Ramana, S. Abdul Nazeer
1
ITEM NO.11 COURT NO.9 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). 10218/2014
(Arising out of impugned final judgment and order dated 04-06-2014
in CRLMW No. 9624/2014 passed by the High Court Of Judicature At
Allahabad)
MANOJ KUMAR SINGH Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
Date : 05-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Chandan Kumar, Adv.
For Mr. Gopal Singh, AOR
For Respondent(s)
Mr. Anurag Kishore, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Adarsh Upadhyay, AOR
in place of Mr. M. R. Shamshad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is, accordingly, dismissed.
However, the amount of Rs.5,00,000/- (rupees five lacs only) deposited by the petitioner in this Court, by virtue of the order Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2017.12.07 12:48:18 PKT dated 15.12.2014 passed by this Court, and which has been invested Reason: in a term deposit in compliance of this Court's order dated 13th February, 2015, and renewed from time to time, be returned to the 2 petitioner, after proper identification, along with the accrued interest, if any.
Pending applications, if any, shall stand disposed of.
(SUKHBIR PAUL KAUR) (RENUKA SADANA)
AR CUM PS ASST.REGISTRAR