Supreme Court - Daily Orders
The State Of Bihar vs Swati Chaturvedi on 30 July, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.13 Court 8 (Video Conferencing) SECTION XVI
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 (C) No(s). 11174/2021
(Arising out of impugned final judgment and order dated 01-03-2021
in CWJC No. 3952/2020 passed by the High Court Of Judicature At
Patna)
THE STATE OF BIHAR Petitioner(s)
VERSUS
SWATI CHATURVEDI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.85992/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.85991/2021-EXEMPTION FROM
FILING O.T. )
Date : 30-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Manish Kumar, AOR
Mr. Harsh Choudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.07.30 (BABITA PANDEY) 17:21:27 IST Reason: (KAMLESH RAWAT) COURT MASTER (SH) COURT MASTER (NSH)