Supreme Court - Daily Orders
Ramesh Chandra Chaudhary vs The State Of Uttarpradesh on 11 August, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.3 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
Special Leave Petition (Crl.)..........(Diary No(s).15342/2017)
(Arising out of impugned final judgment and order dated 13-08-2015
in Second Bail Application No. 84494/2015 IN Criminal Appeal No.
2141 of 2012 passed by the High Court Of Judicature At Allahabad)
RAMESH CHANDRA CHAUDHARY Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
( IA No.63707/2017-CONDONATION OF DELAY IN FILING and IA
No.63712/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.63718/2017-EXEMPTION FROM FILING O.T.)
Date : 11-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Ashwani Kumar Dubey, AOR
Mr. Sandeep K. Mishra, Adv.
Mr. Suresh C. Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 547 days in filing the special leave petition, for which no reasonable explanation has been given. Even otherwise there is no merit in this special leave petition. The same is, accordingly, dismissed both on the ground of delay and merit.
Pending applications, if any, stand disposed of.
Signature Not Verified (SUKHBIR PAUL KAUR) Digitally signed by SUKHBIR PAUL KAUR Date: 2017.08.11 (S. SIVARAMAKRISHNA) AR CUM PS ASST.REGISTRAR 11:34:10 PKT Reason: