Supreme Court - Daily Orders
Monika Magnani vs State Of Uttar Pradesh on 3 April, 2017
Bench: Pinaki Chandra Ghose, Prafulla C. Pant
1
ITEM NO.5 COURT NO.6 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). 1479/2017
(Arising out of impugned final judgment and order dated
20/07/2016 in CRLMC No. 4648/2016 passed by the High Court Of
Judicature at Allahabad, Lucknow Bench)
MONIKA MAGNANI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned judgment and exemption from filing O.T. and interim relief and office report) Date : 03/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. Vikramjit Banerjee, Sr. Adv.
Mr. S.P.M. Tripathi, Adv.
Mr. Gaurav Jain, Adv.
Mr. Ram Avtar Sharma, Adv.
Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv.
Mr. Bharat Sood, Adv.
Mr. Vaibhav Chadha, Adv.
For Respondent(s) Mr. V.K. Unniyal, Sr. Adv.
Mr. Dhananjay Garg, AOR Mr. Dinesh K. Garg, Adv.
Mr. Abhishek Garg, Adv.
Ms. Pragati Neekhra, Adv.
Mr. Mukul Singh, Adv.
Mr. Santosh Kumar, Adv.
UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by R.NATARAJAN Date: 2017.04.05 16:32:13 IST Reason: On 17.02.2017, this Court passed the following order:
“...Let notice be issued in the matter, both in the usual course as also by way of dasti service, returnable 2 after two weeks.
Liberty to serve the Standing counsel for the State of U.P. is also granted.
In the meantime, no coercive steps including arrest, shall be taken against the petitioner by the concerned police authorities.” After hearing the counsel for the parties, we make the aforesaid order absolute.
The Special Leave Petition is disposed of.
(R. NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master