Supreme Court - Daily Orders
Ramphal Singh vs State Of U.P on 11 April, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.8 COURT NO.7 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.).........../2016
CRLMP No(s). 5818/2016
(Arising out of impugned final judgment and order dated 10/12/2015
in CRLMC No. 32618/2013 10/12/2015 in CRLAP No. 5746/2008 passed by
the High Court of Judicature at Allahabad)
RAMPHAL SINGH Petitioner(s)
VERSUS
STATE OF U.P AND ANR. Respondent(s)
CRLMP. 5818/2016(with exemption from surrendering and office
report)
Date : 11/04/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Sudhakar Pandey, Adv.
Mr. Dipesh Dwivedi, Adv.
Mr. Nitin Kumar Thakur,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.MP.No.5818/2016 for exemption from surrendering is rejected. However, the petitioner is granted two weeks' time to surrender.
In case the petitioner surrenders and submits proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration before the Court within two weeks therefrom.
Signature Not Verified Digitally signed by SWETA DHYANI(SWETA DHYANI) (S.S.R. KRISHNA) Date: 2016.04.11 17:13:44 IST Reason: SR.P.A. ASSISTANT REGISTRAR