IQRAM vs. THE STATE OF UTTAR PRADESH
Crl.A. No.-002319-002319 - 2022Supreme Court2022 INSC 129516 December 2022Bench: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHAAuthor: HON'BLE THE CHIEF JUSTICE7 pages
For Petitioner: ANSAR AHMAD CHAUDHARY
No AI summary yet for this case.
1 Leave granted. 2
The appeal is allowed in terms of the signed order operative part of which reads as under : “14
In view of the above discussion, we allow the appeal and set aside the impugned judgment of the High Court dated 24 March 2022. We order and direct that the sentences which have been imposed on the appellant in the nine
7 sessions trials noticed in the earlier part of this judgment shall run concurrently. 15 The jail authorities shall now act immediately on the production of a certified copy of this order. 16 Pending applications, if any, stand disposed of.” (GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR) AR-CUM-PS