Supreme Court - Daily Orders
Rajnish Singh @ Soni vs State Of U.P. on 24 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
1
ITEM NO.47 COURT NO.12 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). 8549/2023
(Arising out of impugned final judgment and order dated 24-04-2023
in A482 No. 43177/2022 passed by the High Court Of Judicature At
Allahabad)
RAJNISH SINGH @ SONI Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
( IA No.134275/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.134276/2023-EXEMPTION FROM FILING O.T. )
Date : 24-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Pradeep Kumar Yadav, Adv.
Mr. Vishal Thakre, Adv.
Mr. Gopal Singh, Adv.
Mr. Vibhav Chaturvedi, Adv.
Mr. Aru Juneja, Adv.
Mr. Hira Singh Rawat, Adv.
Mr. Sanjeev Malhotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Aru Juneja, learned counsel for the petitioner.
Issue notice, returnable within four weeks.
Until further orders, further proceedings in Signature Not Verified Criminal Case No.1246 of 2022 pending before the Digitally signed by Neetu Khajuria Date: 2023.07.24 17:37:48 IST Reason: Additional Chief Judicial Magistrate, Court No.4, Etawah arising from FIR/Case Crime No.269 of 2022 dated 2 05.07.2022 registered at Police Station Bakewar, Etawah, Uttar Pradesh, shall remain stayed.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER