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