[2015] 12 S.C.R. 653
RAM CHARAN SINGH PRAJAPATI
v.
STATE OF U.P. & OTHERS
(Civil Appeal No.13726 of 2015)
NOVEMBER 26, 2015
[VIKRAMAJIT SEN AND ABHAY MANOHAR SAPRE, JJ]
A
B
Code of Criminal Procedure, 1973 - s. 24 - (UP
Government) Legal Remembrance's Manual - In view of the c
judgment passed in main Civil Appeal No 13727 of 2015,
the instant appeal is dismissed - Impugned judgment is
upheld.
CIVIL APPELLATE JURISDICTION : Civil Appeal No.
D
13726of2015
From the Judgment and Order dated 02.09.2014 of the
High Court of Judicature at Allahabad in Writ C No. 46350 of
2014
.
Vijay Bahadur Singh, AG, Kapil Sibal, Gaurav Bhatia,
AAG., M. R. Shamshad, Ashok Lal, Uday Pratap Singh, ms.
Nida Khan, Shashank Singh, Rajat Singh, Aditya Samaddar,
Ahmad S. Azhar, Adit S. Pujari, Monoj Goel, Shuvodeep Roy,
E
Ms. Preetika Dwivedi, Rakesh Mishra for the Appellant.
F
Aman Lekhi, Colin Gonsalves, Salman Khurshid,
Saurabh Lavania, Achintya Dvivedi, Adnan Siddiqui,
Bhagabati Prasad Padhy, Mohit Chaudhary, Ms. Vaishali Mittal,
J. K. Sharma, Ms. Puja Sharma, Ms. Kezho, Satya Mitra, G
Pradeep Kumar Mathur, P. K. Jain, Saurabh Jain, P, K,
Goswami, S. P. Singh Rathore, Uday Prakash Yadav, Mukesh
K. Giri, Rana Ranjit Singh, Vivek Kr. Singh, Rashid Saeed,
Shuvodeep Roy, J. M. Sharma, Ajit Sharma, Akshat Sharma,
653
H
654
SUPREME COURT REPORTS
[2015] 12 S.C.R.
A Nitin Singh, Rohit Singh Neeraj Kumar Srivastava, Pawan
Kumar Shukla, Pankaj Kumar Singh, Ashutosh Dubey,
Mahindra Dubey, Dr. Vinod Kumar Tewari, lmtiazAhmed, Mrs.
Naghma lmtiaz, Ms. Amra Moosavi, (For M/s. Equity Lex
Associates), ShakilAhmed Syed, DaanishAhmed Syed, Uzmi
B Jameel Hussain, Mohd. Parvez Dabas, Milan Laskar, Anoop
Kumar Shrivastava, Bhanu Pratap Singh, Varun Singh, Vipin
Kr. Saxena for the Respondents.
c
The Judgment of the Court was delivered by
VIKRAMAJIT SEN, J. 1. Leave granted.
2. In view of our detailed Judgment passed in main Civil
Appeal of 2015 arising out of SLP(C)No.36166 of 2014, this
D Appeal stands dismissed. The impugned Judgment is upheld,
but without imposition of costs.
Nidhi Jain
Appeal dismissed.
Lex