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Mohit Kumar Goyal vs State Of Uttar Pradesh on 25 November, 2022

Author: Hrishikesh Roy

Bench: Hrishikesh Roy

                                                          1

                                           IN THE SUPREME COURT OF INDIA

                                           CRIMINAL ORIGINAL JURISDICTION
                                   WRIT PETITION (CRIMINAL) NO.227 OF 2021



     MOHIT KUMAR GOYAL                                                         PETITIONER(S)

                                                         VERSUS

     STATE OF UTTAR PRADESH & ORS.                                             RESPONDENT(S)




                                                     O R D E R

Learned senior counsel appearing on behalf of the petitioner would submit in view of the fact that subsequent to the filing of the writ petition the High Court has pronounced judgment in Criminal Miscellaneous Writ Petition No.1625/2021 the matter has become infructuous.

Accordingly, the writ petition stands disposed of as having become infructuous.

All pending application(s), stand disposed of.

…………………………………………J. [K.M. JOSEPH] …………………………………………J. [HRISHIKESH ROY] Signature Not Verified New Delhi Digitally signed by Jagdish Kumar 25th November, 2022 Date: 2022.11.30 15:31:25 IST Reason:

ITEM NO.49 COURT NO.4 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Criminal) No(s).227/2021 MOHIT KUMAR GOYAL PETITIONER(S) VERSUS STATE OF UTTAR PRADESH & ORS. RESPONDENT(S) (IA No. 68271/2021 - AMENDMENT OF THE PETITION IA No. 63522/2021 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT IA No. 66570/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 66308/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 71129/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 63521/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 71127/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 68274/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 86491/2021 - EXEMPTION FROM FILING O.T. IA No. 87647/2021 - EXEMPTION FROM FILING O.T. IA No. 71126/2021 - GRANT OF INTERIM RELIEF IA No. 87646/2021 - INTERVENTION APPLICATION IA No. 85868/2021 - INTERVENTION APPLICATION IA No. 91662/2021 - INTERVENTION/IMPLEADMENT IA No. 66305/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 71128/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 91667/2021 - RECALLING THE COURTS ORDER) (I.A. No. 173536/2022- PERMISSION TO FILE IMPLEADMENT) WITH W.P.(Crl.) No. 264/2021 (X) (FOR ADMISSION and IA No.70042/2021-EXEMPTION FROM FILING AFFIDAVIT) SLP(Crl) No. 5294/2021 (II) (FOR ADMISSION and I.R. and IA No.85925/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.85928/2021-EXEMPTION FROM FILING AFFIDAVIT) Diary No(s). 15594/2022 (II) (..FOR ADMISSION and I.R. and IA No.79957/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.79956/2022-EXEMPTION FROM FILING O.T. and IA No.79954/2022-PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Date : 25-11-2022 These matters were called on for hearing today.

CORAM : HON 'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Daya Krishan Sharma, AOR Mr. Rohit Vats, Adv.

Mr. Vikrant XS Narula, Adv.

Mr. Shubham Rana, Adv.

Mr. Prashant Bhardwaj, Adv.

Mr. Pranab Prakash, AOR For Respondent(s) Mr. Vinod Diwakar, AAG Mr. Sarvesh Singh Baghel, AOR Mr. Ajay Sing, Adv.

Mr. B.N. Dubey, Adv.

Dr. Harshvir Pratap Sharma, Sr. Adv. Mr. Tejas Patel, AOR Mrs. Meera Kaura, Adv.

Ms. Stuti Jain, Adv.

Mr. Ajay Chand Sharma, Adv.

Mr. A. K. Srivastava, Adv.

Mr. Amit Seth, Adv.

Mr. Amit Kumar, Adv.

Mr. Pankaj Kumar, Adv.

Dr. A. K. Gautam, Adv.

Ms. Ankita Gautam, Adv.

Mr. Nitil Juyal, Adv.

Mr. Prem Prakash, AOR Mr. Robin Khokhar, AOR UPON hearing the counsel the Court made the following O R D E R Writ Petition(s)(Criminal) No(s).227/2021 Application (I.A. No.173536/2022) for permission to file impleadment stands allowed.

The writ petition stands disposed of in terms of the signed order.

Pending application(s), if any, stand disposed of.

Mr. Viraj R. Datar, learned senior counsel for the petitioner seeks permission to withdraw the I.A. No.181057/2022 and I.A. No.181055/2022. Permission, as prayed for, is granted.

The applications stand dismissed as withdrawn with liberty to move the appropriate Forum for the relief sought.

List the matter in the first week of February, 2023.

List the matter in the first week of February, 2023.

Diary No(s).15594/2022 Learned counsel for the petitioner seeks permission to withdraw the application for permission to file the special leave petition. Permission, as sought for, is granted. Accordingly, the special leave petition is also dismissed as withdrawn.

As far as the interim bail is concerned, it is for the petitioner to seek the remedy if advised in the appropriate Forum.

(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR (Original signed order in W. P. (Criminal) No.227/2021 is placed on the file)