Supreme Court - Daily Orders
Pinki Devi vs The State Of Uttar Pradesh on 9 January, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
1
ITEM NO.32+55 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 23645/2022
(Arising out of impugned final judgment and order dated 06-12-2021
in A482 No. 18635/2021 passed by the High Court of Judicature At
Allahabad)
PINKI DEVI & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
IA No. 108629/2022 - CONDONATION OF DELAY IN FILING
IA No. 108633/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 108630/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 108631/2022 - EXEMPTION FROM FILING O.T.) Item No. 55 SLP (CRL) Diary No(s). 252/2023 (FOR ADMISSION and I.R. and IA No.4622/2023-CONDONATION OF DELAY IN FILING and IA No.4628/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.4624/2023-EXEMPTION FROM FILING O.T. and IA No.4634/2023-EXEMPTION FROM FILING AFFIDAVIT ) Date : 09-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Haraprasad Saha, Adv.
Mr. Pawan Kumar, Adv. Mr. Dinehs Kumar, Adv.Signature Not Verified
Mr. Pranaya Kumar Mohapatra, AOR Digitally signed by Neelam Gulati Date: 2023.01.10 For Respondent(s) 17:28:54 IST Reason:2
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
We have heard the learned Counsel for the petitioner(s) and find no reason to interfere in the order(s) impugned.
The Special Leave Petitions are, accordingly, dismissed. However liberty is granted to the petitioners to file an application for discharge, if so advised.
Pending application(s), if any, shall stand disposed of. (NEELAM GULATI) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER