Supreme Court - Daily Orders
Ram Kripal Yadav @ Dhoda Yadav vs State Of Up on 13 October, 2023
Bench: B.R. Gavai, Prashant Kumar Mishra
ITEM NO.43 COURT NO.4 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). 12945/2023
(Arising out of impugned final judgment and order dated 22-08-2023
in CRMWP No. 13151/2023 passed by the High Court of Judicature at
Allahabad)
RAM KRIPAL YADAV @ DHODA YADAV Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(FOR ADMISSION and IA No.207512/2023-EXEMPTION FROM FILING O.T. and
IA No.207509/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 13-10-2023 This petition 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. Rahul Kaushik, Adv.
Ms. Bhuvneshwari Pathak, AOR
Ms. Shilpi Satyapriya Satyam, Adv.
Ms. Anjana Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Issue notice, returnable in four weeks.
2. In addition to the usual mode, liberty is granted to the petitioner to serve notice through the Standing Counsel for the respondent/State.
3. In the meantime, no coercive steps be taken against the petitioner insofar as provisions under the U.P. Gangsters and Anti- Social Activities (Prevention) Act are concerned.
Signature Not Verified Digitally signed by Narendra Prasad (NARENDRA PRASAD) Date: 2023.10.13 17:34:57 IST (ANJU KAPOOR) Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)