Supreme Court - Daily Orders
Ravi Shankar Kumar vs State Of Jharkhand , Th:Cbi on 17 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.13 COURT NO.8 SECTION IIA
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).8553/2014
(Arising out of impugned final judgment and order dated 21/07/2014
in ABA No. 4114/2013 passed by the High Court of Jharkhand at
Ranchi)
RAVI SHANKAR KUMAR Petitioner(s)
VERSUS
STATE OF JHARKHAND, TH:CBI Respondent(s)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shree Prakash Sinha, Adv.
Mr. Shekhar Kumar, AOR
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, which is dismissed.
(SANJAY KUMAR-I) (KALYANI GUPTA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2014.11.18
17:23:43 IST
Reason: