Supreme Court - Daily Orders
Shashi Kant Solanki vs The State Of Uttar Pradesh on 10 October, 2018
Bench: R. Banumathi, Indira Banerjee
OUT TODAY
ITEM NO.7 COURT NO.9 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). 8338/2018
(Arising out of impugned final judgment and order dated 23-07-2018
in CRLMC No. 2889/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
SHASHI KANT SOLANKI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH THR. CBI Respondent(s)
(FOR ADMISSION and I.R. and IA No.141476/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.141475/2018-EXEMPTION FROM
FILING O.T. and IA No.141474/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS)
Date : 10-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Vivek Sharma,Adv.
Mr. Yadav Narender Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
However, we request the High Court of Allahabad, Lucknow Bench, to take up the bail application at an early date and dispose of the same preferably within a period of four weeks.
Pending application(s), if any, shall also stand disposed Signature Not Verified of.
Digitally signed by MADHU BALA Date: 2018.10.10 16:44:09 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER