Supreme Court - Daily Orders
State Of U.P. vs Abbas Ansari on 3 March, 2021
Bench: Ashok Bhushan, R. Subhash Reddy
ITEM NO.9 Court 7 (Video Conferencing) 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). 755/2021
(Arising out of impugned final judgment and order dated 21-10-2020
in MB No. 16143/2020 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
ABBAS ANSARI & ANR. Respondent(s)
(IA No.10963/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.10964/2021-EXEMPTION FROM FILING O.T. )
Date : 03-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Tushar Mehta, SG
Ms. Garima Prashad, AOR
For Respondent(s) Mr. Vikas Singh, Sr. Adv.
Mr. V.K. Shukla, Sr. Adv.
Mr. S. Wasim A. Qadri, Sr. Adv.
Mr. Zubair Ahmad Khan, Adv.
Ms. Parul Shukla, Adv.
Mr. Udita Singh, AOR
Sattvik Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This special leave petition is filed against interim order dated 21.10.2020 passed by the High Court, by which the High Court directed that till the next date of listing, the petitioners shall not be arrested in connection with the First Information Report dated 27.08.2020 lodged at Case Crime No. 0236/2020. Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.03.03
Mr. Tushar Mehta, the learned Solicitor General relied on a 16:39:04 IST Reason: subsequent order dated 17.02.2021 passed by the High Court in 1 Miscellaneous Bench No. 2278 of 2021, by which the writ petition filed by Mukhtar Ansari, the father of the respondents has been dismissed.
We have also been informed that the writ petition in which the impugned interim order has been passed is listed tomorrow before the High Court.
In view of the above fact, we are not inclined to entertain the special leave petition.
The special leave petition is, accordingly, dismissed. We make it clear that we have not expressed any opinion on the merits of the case.
Pending applications stand disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
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