Supreme Court - Daily Orders
Ajeet Singh @ Manjul vs The State Of Uttar Pradesh on 27 September, 2019
Bench: R. Banumathi, Hrishikesh Roy
ITEM NO.30 COURT NO.6 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). 8675/2019
(Arising out of impugned final judgment and order dated 16-07-2019
in Application Under Section 482 No. 26862/2019 passed by the High
Court Of Judicature At Allahabad)
AJEET SINGH @ MANJUL & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.144887/2019-EXEMPTION FROM FILING
O.T. )
Date : 27-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Malay Dwivedi,Adv.
Mr. Sandeep Malik,Adv.
Mr. Prabodh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the petitioners and perused the relevant material.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2019.09.28 (MADHU BALA) 10:46:50 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER