Supreme Court - Daily Orders
Khoon Mukhi @ Vikash Mukhi @ Vikash vs The State Of Jharkhand on 2 August, 2024
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
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ITEM NO.28 COURT NO.16 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 27161/2024
(Arising out of impugned final judgment and order dated 11-06-2019
in IA No. 4064/2019 in Cr.A.(DB)No.194/2019 passed by the High
Court Of Jharkhand At Ranchi)
KHOON MUKHI @ VIKASH MUKHI @ VIKASH Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.161753/2024-C/DELAY IN FILING and
IA No.161750/2024-EXEMPTION FROM FILING C/C OF I/JUDGMENT and IA
No.161755/2024-C/DELAY IN REFILING / CURING THE DEFECTS )
Date : 02-08-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Gautam Jha, AOR
Mr. Pankaj Kumar, Adv.
Ms. Jyoti Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. The petitioner was convicted and sentenced for life imprisonment by the Trial Court for the offences punishable under Sections 302/149 and 148 of the Indian Penal Code and under Section 27 of the Arms Act. Presently his appeal is pending before the Signature Not Verified Digitally signed by Nirmala Negi Date: 2024.08.07 Jharkhand High Court. Petitioner seeks bail from this Court. 16:42:19 IST Reason:
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We see absolutely no reason to grant bail to the petitioner. All the same, we request the High Court to expedite the hearing of the appeal of the petitioner.
The present petition is, accordingly, dismissed along with pending application(s), if any.
(NIRMALA NEGI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)