Supreme Court - Daily Orders
Muneer Alam vs The State Of Uttar Pradesh on 16 April, 2019
Bench: Chief Justice, Sanjiv Khanna
TP(CRL) D.No. 9525/2019
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ITEM NO.39 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CRIMINAL) Diary No. 9525/2019
MUNEER ALAM Petitioner
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondents
(FOR ADMISSION and I.R. and IA No.59843/2019-STAY APPLICATION and
IA No.59844/2019-EXEMPTION FROM FILING O.T. and IA No.59842/2019-
PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 16-04-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner
Mr. Ashok Kumar Sharma, Sr. Adv.
Mr. Kshitij Mudgal, Adv.
Mr. Parmanand Gaur, AOR
For Respondents
UPON hearing the counsel the Court made the following
O R D E R
The transfer petition is kept pending.
A copy of this petition be sent to the Registrar General of the Allahabad High Court forthwith, who will draw the attention of Hon’ble the Chief Justice of the High Court to the facts of the case.
Hon’ble the Chief Justice of the High Court will ensure that the case is assigned to a competent Court Signature Not Verified Digitally signed by DEEPAK GUGLANI in the district of Saharanpur or the adjoining Date: 2019.04.16 15:18:52 IST Reason: district, if required, and will ensure completion of sessions trial, which is at an advanced stage i.e. the stage of final argument. We grant six weeks’ time for TP(CRL) D.No. 9525/2019 2 completion of the aforesaid process, whereafter this transfer petition shall come up before this Court once again for appropriate orders.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master