Supreme Court - Daily Orders
Sudha Matanheliya vs State Of Uttar Pradesh on 28 February, 2025
Bench: B.R. Gavai, Prashant Kumar Mishra
ITEM NO.35 COURT NO.2 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). 53287/2024
[Arising out of impugned final judgment and order dated 18-10-2024
in CRMBA No. 13521/2022 passed by the High Court of Judicature at
Allahabad, Lucknow Bench]
SUDHA MATANHELIYA Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION
IA No. 46723/2025 - CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS, IA No. 46726/2025 - EXEMPTION FROM FILING O.T.
IA No. 46725/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 46724/2025 - PERMISSION TO FILE
PETITION (SLP/TP/WP))
Date : 28-02-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) :
Mr. Akash Vajpai, AOR
Ms. Pallavi Awasthi, Adv.
Mr. Deepak Sood, Adv.
Ms. Sakshi Raghav, Adv.
Mr. Ayush Jain, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Permission to file special leave petition(s) is granted.
2. Delay condoned.
3. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
Signature Not Verified4. Digitally signed by NARENDRA PRASAD Pending application(s), if any, shall stand disposed of. Date: 2025.02.28 17:42:08 IST Reason:
(NARENDRA PRASAD) (ANJU KAPOOR) DEPUTY REGISTRAR COURT MASTER