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Supreme Court - Daily Orders

State Of Up vs Mohd. Abdullah Azam Khan on 17 December, 2020

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

                                                  1

     ITEM NO.24                Court 1 (Video Conferencing)            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). 5767/2020
     (Arising out of impugned final judgment and order dated 13-10-2020
     in CRMBA No. 19048/2020 passed by the High Court Of Judicature At
     Allahabad)

     STATE OF UP                                                     Petitioner(s)

                                                 VERSUS

     MOHD. ABDULLAH AZAM KHAN                           Respondent(s)
     (FOR ADMISSION and I.R. and IA No.118920/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.118917/2020-EXEMPTION FROM
     FILING O.T. and IA No.121045/2020-EXEMPTION FROM FILING O.T. and IA
     No.118918/2020-EXEMPTION    FROM    FILING   AFFIDAVIT     and    IA
     No.121046/2020-EXEMPTION    FROM    FILING   AFFIDAVIT     and    IA
     No.121044/2020-PERMISSION         TO        FILE          ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     WITH
     SLP(Crl) No. 5863/2020 (II)
     (FOR ADMISSION and I.R. and IA No.119941/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.121055/2020-EXEMPTION FROM
     FILING O.T. and IA No.119938/2020-EXEMPTION FROM FILING O.T. and IA
     No.121056/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
     No.119944/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
     No.121054/2020-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 17-12-2020 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


     For Petitioner(s)             Mr. Tushar Mehta,SG
                                   Mr. Vinod Diwaker,ASG
                                   Mr. Ajay Vikram Singh, AOR
                                   Mr. Shailesh N.Pathak,Adv.
                                   Mrs.Priyanka Singh,Adv.
Signature Not Verified
                                   Mr. Chandra Shekhar,Adv.
                                   Mr. Amrit Raj,Adv.
Digitally signed by
Madhu Bala
Date: 2020.12.17
19:15:12 IST
Reason:


     For Respondent(s)             Mr.   Kapil Sibal,Sr.Adv.
                                   Mr.   S.Wasim A.Qadri,Sr.Adv.
                                   Mr.   Nizam Pasha,Adv.
                                   Mr.   Jubair Ahmad Khan,Adv.
                                    2

                    Mr. Tamim Qadri,Adv.
                    Mr. Saeed Qadri,Adv.
                    Mr. Udita Singh, AOR


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

Mr. Tushar Mehta, learned Solicitor General of India appearing on behalf of the petitioner-State of U.P. seeks some time to file charge-sheet and other documents.

As prayed, list the matter in the second of January, 2021.





(MADHU BALA)                                  (INDU KUMARI POKHRIYAL)
AR-CUM-PS                                       ASSISTANT REGISTRAR