Supreme Court - Daily Orders
Kumar Abhishek @ Lalu vs The State Of Bihar on 10 May, 2022
Bench: Chief Justice, J.K. Maheshwari, Hima Kohli
SLP(Crl.)No.6798/20 1
ITEM NO.20 COURT NO.1 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s).6798/2020
(Arising out of impugned final judgment and order dated 06-11-2020
in CRLM No.27283/2020 passed by the High Court of Judicature at
Patna)
KUMAR ABHISHEK @ LALU Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R.
IA No.135904/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.135906/2020 - EXEMPTION FROM FILING O.T.) Date : 10-05-2022 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Mr. Devadatt Kamat, Sr.Adv.
Mr. Pai Amit, AOR Mr. Javedur Rahman, Adv.
Mr. Siddhant Singh, Adv.
Mr. Nitesh Ranjan, Adv.
Ms. Naresh Bakshi, Adv.
For Respondent(s) Mr. Manish Kumar, AOR Mr. Harsh Choudhary, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Heard learned Senior counsel appearing on behalf of the petitioner as also learned counsel appearing on behalf of the respondent – State.Signature Not Verified
2. Digitally signed by SATISH KUMAR YADAV
Vide order dated 12.01.2021, this Court while issuing Date: 2022.05.10 18:41:39 IST notice, Reason:
had directed that no coercive action should be taken against the petitioner.
3. Today, during the course of hearing, learned counsel for SLP(Crl.)No.6798/20 2 the respondent – State submits that the investigation is complete and the charge-sheet has already been filed.
4. In view of the above, interim order dated 12.01.2021 is made absolute.
5. The special leave petition stands disposed of accordingly.
6. As a sequel to the above, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)