Supreme Court - Daily Orders
Sovaran Singh Prajapati vs The State Of Uttar Pradesh on 12 February, 2019
Bench: Chief Justice, L. Nageswara Rao, Sanjiv Khanna
ITEM NO.6 COURT NO.1 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) NO(S)…………………../2019
DIARY NO(S). 45527/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01-10-2018
IN CC NO. 2611/2017 AND REF NO. 05/2017 PASSED BY THE HIGH COURT OF
JUDICATURE AT ALLAHABAD)
SOVARAN SINGH PRAJAPATI PETITIONER(S)
VERSUS
THE STATE OF UTTAR PRADESH RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.3668/2019-CONDONATION OF DELAY IN
FILING AND IA NO.3669/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 12-02-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Aditya Verma, AOR
Mr./Ms. Anshu Raj Singh, Adv.
Mr./Ms. Shrey Patnaik, 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 certified copy of the impugned order is granted.
Leave granted.
Until further orders, there shall be stay of execution.
Signature Not Verified Digitally signed by[VINOD LAKHINA] [ANAND PRAKASH] VINOD LAKHINA Date: 2019.02.12 17:37:15 IST Reason: AR-cum-PS BRANCH OFFICER