Supreme Court - Daily Orders
Sabha Shankar @ Lalta Prasad Dubey vs The State Of Uttar Pradesh on 19 November, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.21 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). 3582/2018
SABHA SHANKAR @ LALTA PRASAD DUBEY Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No.50348/2018-CONDONATION OF DELAY IN FILING SLP and IA
No.50349/2018-EXEMPTION FROM FILING O.T.)
Date : 19-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBER]
For Petitioner(s)
Ms. Promila, AOR (SCLSC)
For Respondent(s)
Mr. Sarvesh Singh Baghel, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is informed by the learned counsel that Respondent No.2 has expired while in custody, and in support thereof, a copy of Death Certificate is also produced.
In view of the above, the Special Leave Petition is dismissed as having become abated.
(VISHAL ANAND) (HARI SWAROOP PARASHER) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.11.20 16:07:13 IST Reason: