Supreme Court - Daily Orders
Akhtar Ali vs The State Of Uttar Pradesh on 6 April, 2018
Bench: Mohan M. Shantanagoudar, Navin Sinha
ITEM NO.31 COURT NO.5 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). 2687/2018
(Arising out of impugned final judgment and order dated 28-02-2018
in CRLMW No. 5174/2018 passed by the High Court Of Judicature At
Allahabad)
AKHTAR ALI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.43688/2018-EXEMPTION FROM FILING
O.T.)
Date : 06-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vishwajit Singh,Adv.
Ms. Ridhima Singh,Adv.
Ms. Veera Kaul Singh, AOR
Mr. Pankaj Singh,Adv.
Ms. Akansha Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.04.07
13:17:11 IST
Reason: