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Ajay Kumar Tyagi vs State Of Up on 5 September, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

  ITEM NO.2                                  COURT NO.9                     SECTION X

                                  S U P R E M E C O U R T O F             I N D I A
                                          RECORD OF PROCEEDINGS

                             Writ Petition(s)(Criminal)          No(s).    122/2016

  AJAY KUMAR TYAGI                                                            Petitioner(s)

                                                       VERSUS

  STATE OF UP & ORS                                                           Respondent(s)


  (with appln. (s) for exemption from filing O.T.)


  Date : 05/09/2016 This petition was called on for hearing today.

  CORAM :
                           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                           HON'BLE MR. JUSTICE AMITAVA ROY

  For Petitioner(s)                    Mr. Ranjan Mukherjee, Adv.
                                       Mr. Rajiv Kumar Jha, Adv.
                                       Mr. Rajesh Singh Chauhan, AOR

  For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                               O R D E R

Heard learned counsel for the petitioner. The Writ Petition is dismissed.

However, the petitioner is directed to surrender before the appropriate Court within a period of three weeks from today and if so advised, seek regular bail before the appropriate Court, which would decide on the prayer, as expeditiously as possible, preferably on the same day, in accordance with the provisions of law.

Digitally signed by R.NATARAJAN Date: 2016.09.06 15:54:11 IST Reason:

                      (R. NATARAJAN)                                 (SNEH LATA SHARMA)
                       Court Master                                     Court Master