Supreme Court - Daily Orders
Ramwati Devi vs The State Of Uttar Pradesh on 17 April, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar, Navin Sinha
ITEM NO.63 COURT NO.5 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). 11904/2018
(Arising out of impugned final judgment and order dated 08-08-2017
in CRLMA No. 308/2013 passed by the High Court Of Judicature At
Allahabad)
RAMWATI DEVI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
( IA No.51371/2018-CONDONATION OF DELAY IN FILING and IA
No.51372/2018-EXEMPTION FROM FILING O.T.)
Date : 17-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Neeraj Kumar Pandey, Adv.
Mr. Manish Gupta, Adv.
Mr. T. R. B. Sivakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing Official Translation is allowed.
Issue notice.
In the meantime, there shall be stay of further proceedings in Criminal Case No. 2622/2010 titled as “State vs. Daroga Singh & Ors.” pending before the Court of CJM, Mau (U.P.) Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.04.19 11:31:47 IST Reason: (R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASST.REGISTRAR