Supreme Court - Daily Orders
Gyan Singh vs State Of U.P. on 3 February, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.9 Court 6 (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).861/2021
(Arising out of impugned final judgment and order dated 08-01-2021
in A482 No. 17425/2020 passed by the High Court of Judicature at
Allahabad)
GYAN SINGH & ANR. Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(WITH I.R. and IA No.12836/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.12837/2021-EXEMPTION FROM FILING O.T.)
Date : 03-02-2021 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Kaushal Yadav, AOR
Mr. Nandlal Kumar Mishra, Adv.
Mr. Sandeep Mishra, Adv.
Dr. Ajay Kumar, Adv.
Mr. Shafik Ahmed, Adv.
Ms. Shweta Yadav, Adv.
Ms. Kritiya Pandey, Adv.
Ms. Yashoda Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed.
Signature Not Verified 3 Digitally signed byPending applications stand disposed of. Sanjay Kumar Date: 2021.02.03 17:20:27 IST Reason:
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER