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Om Prakash Singh @ Pappu Sapata vs The State Of Uttarakhand on 7 November, 2022

Bench: Dinesh Maheshwari, Sudhanshu Dhulia

     ITEM NO.47                             COURT NO.8                      SECTION II-B

                                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).     9674/2022

     (Arising out of impugned final judgment and order dated 23-08-2022
     in CRLMA No. 1462/2022 passed by the High Court of Uttarakhand at
     Nainital)

     OM PRAKASH SINGH @ PAPPU SAPATA                                         Petitioner(s)

                                                   VERSUS

     THE STATE OF UTTARAKHAND & ANR.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.155304/2022-EXEMPTION FROM FILING
     O.T. )

     Date : 07-11-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE DINESH MAHESHWARI
                         HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)               Ms. Rashmi K. Anand, Adv.
                                     Mr. Shashank Singh, Adv.
                                     Ms. Sakshi R., Adv.
                                     Mr. Krishna Ballabh Thakur, AOR

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Having heard learned counsel for the petitioner(s) and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.

The petition seeking special leave to appeal is, accordingly, dismissed.

All pending applications stand disposed of.

(GAGANDEEP SINGH CHADHA) (RANJANA SHAILEY) SR.PERSONAL ASSISTANT COURT MASTER (NSH)