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Ankit Kumar Jaiswal vs State Of U.P. on 15 September, 2020

Bench: Sanjay Kishan Kaul, Aniruddha Bose, Krishna Murari

                                                       1


                                        IN THE SUPRME COURT OF INDIA
                                      CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPEAL No.612 OF 2020
                               (Arising out of SLP(Criminal)No.3095 of 2020)


                         ANKIT KUMAR JAISWAL                            ... APPELLANT(S)

                                       VERSUS

                         STATE OF UTTAR PRADESH                      ... RESPONDENT(S)


                                                   O R D E R

Leave granted.

The office report shows that the service is complete on the respondent/State but none has chosen to file a Vakalatnama and appear even today. On a Court query, learned counsel for the appellant submits that the appellant has joined the investigation. On hearing learned counsel for the appellant, we consider appropriate to dispose of the appeal in terms of the orders already passed on 23rd July, 2020 with the di- rection that the appellant will continue to cooperate with the investigation.

The appeal stands disposed of.

......................J. (SANJAY KISHAN KAUL) ......................J. (ANIRUDDHA BOSE) Signature Not Verified Digitally signed by ASHA SUNDRIYAL ......................J. Date: 2020.09.15 19:52:35 IST Reason: (KRISHNA MURARI) New Delhi;

September 15, 2020.

ITEM NO.14 Court 7 (Video Conferencing) 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). 3095/2020 (Arising out of impugned final judgment and order dated 15-06-2020 in CRMABA No. 2950/2020 passed by the High Court of Judicature at Allahabad) ANKIT KUMAR JAISWAL Petitioner(s) VERSUS STATE OF U.P. Respondent(s) Date : 15-09-2020 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Bhuwan Raj, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.

Heard learned counsel for the appellant. The appeal is disposed of in terms of the signed order.

Pending application, if any, shall also stand disposed of.

(CHARANJEET KAUR) (ANITA RANI AHUJA) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file.)