Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Furkan on 5 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.24 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 13397/2018
(Arising out of impugned final judgment and order dated 04-07-
2016 in CRLMB No. 18200/2015 passed by the High Court Of
Judicature At Allahabad)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
FURKAN Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.76044/2018-
CONDONATION OF DELAY IN FILING and IA No.76050/2018-I/A FOR
EXEMPTION SENTENCE UNDER GONE PERIOD and IA No.76046/2018-
EXEMPTION FROM FILING O.T. and IA No.76045/2018-CONDONATION OF
DELAY IN REFILING )
Date :05-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Harendra Singh Rana, Adv.
Mr. Ajay Kr. Pandey, Adv.
Mr. Sanjay Kumar Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as merits.
Pending applications stand disposed of.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Digitally signed by CHARANJEET KAUR Date: 2018.07.05 16:58:26 IST A.R.-cum-P.S. Asstt. Registrar Reason: