Supreme Court - Daily Orders
Sh. Sudhir Kumar Jain vs The State Of Uttar Pradesh ... on 9 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.29 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.) No(s). 2844/2018
(Arising out of impugned final judgment and order dated 07-02-2018
in APP No. 137/2018 passed by the High Court of Judicature at
Allahabad)
SH. SUDHIR KUMAR JAIN & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH
SUPREINTENDENT OF POLICE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.46192/2018-EXEMPTION FROM FILING
O.T.)
Date : 09-04-2018 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.Mehul Sharma, Adv.
Mr.Rahul Bhatia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is accordingly dismissed.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Indu Kumari Pokhriyal) Court Master Asstt. Registrar Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.04.09 17:02:28 IST Reason: