Supreme Court - Daily Orders
State Of U.P. vs Shahrukh on 22 July, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.24 COURT NO.3 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).
11347/2016
(Arising out of impugned final judgment and order dated 22/07/2015
in GA No.1609/2015 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
SHAHRUKH Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 22/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.V.K.Shukla, AAG
Mr.Abhishek Kumar Singh, Adv.
Mr. Abhisth Kumar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned Additional Advocate General appearing on behalf of the petitioner.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2016.07.23 11:55:11 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS COURT MASTER