Supreme Court - Daily Orders
Ranjit Singh vs State Of Up on 13 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
ITEM NO.19 & 60 COURT NO.4 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.)...... CRLMP NO(S).
134/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/07/2016
IN WPC NO. 16181/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
RANJIT SINGH PETITIONER(S)
VERSUS
STATE OF UP AND ORS RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
SLP(CRL) NO.....CRL.M.P. NO.528/2017
[WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT]
Date : 13/01/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Tarunvir Singh Khehar, Adv.
Mr. Shankar Divate, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing O.T. is granted. Permission to file additional documents is granted. We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.01.14 [VINOD LAKHINA] [ASHA SONI] 12:28:35 IST Reason: COURT MASTER COURT MASTER