Supreme Court - Daily Orders
Swami Chinmayanand Saraswati vs State Of U.P. on 14 November, 2022
Bench: B.R. Gavai, Vikram Nath
ITEM NO.32 COURT NO.9 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). 10004/2022
(Arising out of impugned final judgment and order dated 30-09-2022
in A482 No. 23160/2018 passed by the High Court of Judicature at
Allahabad)
SWAMI CHINMAYANAND SARASWATI Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.159525/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.159527/2022-EXEMPTION FROM
FILING O.T. )
Date : 14-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) MR. Siddharth Luthra,Sr.Adv.
Mr. Gaurav Agarwal,Adv.
Ms. Shristi Gupta,Adv.
Mr. Sanjeet Paliwal,Adv.
Mr. S.K. Garg,Adv.
Mr. Raj Singh Rana, AOR
Mr. Sheezan Hashmi,Adv.
Mr. Akshat Kumar,Adv.
Mr. Kumar Kashyap,Adv.
Mr. Ayush Kaushik,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
However, we clarify that the observations made in the impugned order of the High Court were limited for consideration of the Signature Not Verified Digitally signed by Narendra Prasad application for withdrawal of the prosecution and would not weigh Date: 2022.11.14 17:20:25 IST Reason: with the Trial Court while conducting the trial.
1The time to surrender by the petitioner herein is extended till 30.11.2022.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (BEENA JOLLY)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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