Supreme Court - Daily Orders
Sakhawat vs The State Of Uttar Pradesh on 8 March, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.34 COURT NO.5 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. 1936/2019
(Arising out of impugned final judgment and order dated 09-10-2018
in CRLA No. 2670/1982 passed by the High Court of Judicature at
Allahabad)
SAKHAWAT & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.11660/2019-EXEMPTION FROM FILING
O.T.)
Date : 08-03-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Manoj Prashad, Sr. Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Sandeep Choudhary, Adv.
Mr. Vinod Mehta, Adv.
Mr. Vikrant Singh Bais, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the special leave petition as also on the prayer for bail.
(NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2019.03.12
17:50:29 IST
Reason: