Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
SLP (CRIMINAL) No. 8346 of 2008
State of Uttar Pradesh …. Petitioner
Versus
Ram Gopal and others …. Respondents
WITH
SLP (CRIMINAL) No. _____ of 2009
(Crl.M.P. No.20094/2008)
O R D E R
The judgment in this case was to be pronounced after the
pronouncement of the judgment by the Constitution Bench in State of West
Bengal & Ors. v. The Committee for Protection of Democratic Rights, West
Bengal & Ors. [Civil Appeal Nos. 6249-6250 of 2001] wherein an identical
question is involved. As the judgment is yet to be pronounced by the
Constitution Bench, let these matters be released from this Bench and be
placed before the Hon’ble Chief Justice of India for appropriate orders.
……..………………………. J
(S.B. Sinha)
……..………………………. J
(Dr. Mukundakam Sharma)
……..……………………….J
(Asok Kumar Ganguly)
New Delhi
August 07, 2009