Supreme Court - Daily Orders
Santosh Kumar Yadav @ Kariya vs The State Of Uttar Pradesh on 14 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.6 COURT NO.6 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.) Nos. 1977-1978/2018
(Arising out of impugned final judgment and order dated 07-04-2016
in CRMBA No. 330924/2015 in Criminal Appeal No. 4045/2015 and 07-
04-2016 in CRMBA No. 330927/2015 in Criminal Appeal No. 4046/2015
passed by the High Court of Judicature at Allahabad)
SANTOSH KUMAR YADAV @ KARIYA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(CUSTODY MATTER )
(With IA 18475/2018 – EXEMPTION FROM FILING O.T.)
Date : 14-02-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Anurag Tomar, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having gone through the judgment of the learned trial Court and having regard to the fact that the petitioner has been in jail for a period of 10 years, we request the High Court to take up Criminal Appeal No. 4045/2015 on a priority basis and to decide the aforesaid appeal preferably within one year from today.
The petitions stand disposed of.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.02.1517:44:50 IST (NIDHI AHUJA) (HARI SWAROOP PARASHER) Reason: COURT MASTER (SH) ASSISTANT REGISTRAR