Supreme Court - Daily Orders
State Of U.P. vs Prempal . on 8 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.22 COURT NO.10 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.)...... CRLMP
No(s). 5678/2016
(Arising out of impugned final judgment and order dated 10/09/2015
in CRLA No. 5423/2011 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
PREMPAL & ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date: 08/04/2016 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)
Ms. Pallavi Pratap, Adv.
Mr. Rajiv Yadav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petition is dismissed. Pending application filed in the matter is also disposed of.
(VISHAL ANAND) (SUMAN JAIN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.04.08
17:13:45 IST
Reason: