Supreme Court - Daily Orders
Siya Ram Verma vs State Of Up on 1 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.27 COURT NO.10 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). 5220/2016
(Arising out of impugned final judgment and order dated 28/08/2015
in CRMBA No. 2775/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
SIYA RAM VERMA Petitioner(s)
VERSUS
STATE OF UP Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date: 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Manish Shanker Srivastava, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Yasharth Kant, Adv.
Dr. Vinod Kumar Tewari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petition is dismissed.
Pending applications filed in the matter are also disposed of. However, we direct that the trial should be concluded as directed by the High Court.
Signature Not Verified(VISHAL ANAND) (SNEH LATA SHARMA) Digitally signed by COURT MASTER COURT MASTER VISHAL ANAND Date: 2016.04.01 17:05:58 IST Reason: