Supreme Court - Daily Orders
Dilip Singh Jatav vs The State Of Uttar Pradesh on 14 July, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
ITEM NO.24 COURT NO.13 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 for Special Leave to Appeal (Crl.) No. 5932/2022
(Arising out of impugned final judgment and order dated 23-03-2022
in A482 No. 16864/2021 passed by the High Court of Judicature at
Allahabad)
DILIP SINGH JATAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
( IA No.88445/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.88446/2022-EXEMPTION FROM FILING O.T. )
Date : 14-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Atul Kumar, Adv.
Ms. Deepali, Adv.
Mr. Abhimanyu S., Adv.
Mr. Tarun Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(NEETA SAPRA) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.07.14 17:16:53 IST Reason: