Supreme Court - Daily Orders
Mauji Ram vs The State Of Uttar Pradesh on 9 May, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.40 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 12607/2019
(Arising out of impugned final judgment and order dated 06-02-2019
in CRMBA No.4627/2019, dated 18-02-2019 in CRMBA No.6450/2019,
dated 12-03-2019 in CRMBA No. 10626/2019 and dated 26-03-2019 in
CRMBA No.11793/2019 passed by the High Court of Judicature at
Allahabad)
MAUJI RAM Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. ETC.ETC. Respondent(s)
(IA No.74343/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.74354/2019-EXEMPTION FROM FILING O.T. and IA
No.74339/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 09-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Rishi Malhotra, AOR
Mr. Utkarsh Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission is granted to file special leave petition. Application for exemption from filing official translation is allowed.
Issue notice.
Liberty is granted to serve the learned standing counsel for the State of Uttar Pradesh.
Signature Not VerifiedTag with SLP(Crl.)No.1523/2019.
Digitally signed by ANITA MALHOTRA Date: 2019.05.10 17:09:15 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER