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P.v. Ramana Reddy v. Union Of India & Ors

P.v. Ramana Reddy v. Union Of India & Ors

(Supreme Court Of India)

Petition for Special Leave to Appeal (Crl.) No. 4430/2019 | 27-05-2019

SLP(Crl.) No. 4430/2019

1. Having heard learned counsel for the petitioner and upon perusing the relevant material, we are not inclined to interfere. The special leave petition is accordingly dismissed.

2. Pending interlocutory applications, if any, shall stand disposed of.

Diary No. 15477/2019, SLP(Crl.) Nos. 4322- 4324/2019, SLP(Crl.) No. 4571/2019 and SLP(Crl.) No. 4546/2019

3. List the matters on 29.5.2019.

Advocate List
Bench
  • HON'BLE MR. CHIEF JUSTICE RANJAN&nbsp
  • GOGOI
  • HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Eq Citations
  • (2021) 2 SCC 784
  • (2021) 2 SCC(Cri) 110 LQ/SC/2019/1942
Head Note

Criminal Procedure Code, 1973 — S. 397 — Conviction and sentence confirmed by High Court — No interference by Supreme Court