Supreme Court - Daily Orders
Raju Sahay @ Rajesh Sahay vs The State Of Bihar on 28 November, 2019
Bench: D.Y. Chandrachud, Ajay Rastogi
ITEM NO.4 COURT NO.8 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).10571/2019
(Arising out of impugned final judgment and order dated 06-11-2019
in CRLM No. 69500/2019 passed by the High Court of Judicature at
Patna)
RAJU SAHAY @ RAJESH SAHAY Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(WITH I.R. and IA No.177734/2019-EXEMPTION FROM FILING O.T.)
Date : 28-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Smarhar Singh, AOR
Mr. Rajesh Kumar, Adv.
Mr. Ashutosh Thakur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. In the event the petitioner surrenders before the competent court and applies for regular bail, the application for bail be considered expeditiously. Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.11.29 18:12:06 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER