Supreme Court - Daily Orders
Naushey Ali vs State Of U.P. on 29 March, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
ITEM NO.35 COURT NO.16 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).3432/2023
(Arising out of impugned final judgment and order dated 19-01-2023
in A482 No.1315/2023 passed by the High Court Of Judicature At
Allahabad)
NAUSHEY ALI & ORS. Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.53555/2023-EXEMPTION FROM FILING
O.T. )
Date : 29-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Anupam Mishra, AOR
Mr. Anupam Mishra, Adv.
Mr. Jenis V. Francis, Adv.
For Respondent(s) Mr. Harikumar V. Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Anupam Mishra, learned counsel appearing for the petitioners would submit that the FIR in this case was lodged on 11.08.1991, three decades back. Moreover, only a finger injury was sustained by the victim Mahboob Ali, whose father Signature Not Verified was the complainant and although the matter was compromised Digitally signed by Jayant Kumar Arora Date: 2023.03.29 18:23:06 IST Reason: amongst local village people. However, only because of the charge under Section 307 of the IPC, the High Court has 2 refused to entertain the application of the petitioner. The respondent No.2 appears through counsel and he supports the case of the accused.
Issue notice.
In the meantime, coercive step against the petitioners should not be taken.
(DEEPAK JOSHI) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)