Supreme Court - Daily Orders
Vivekanand Jha vs The State Of Jharkhand on 7 August, 2020
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.19 Court 5 (Video Conferencing) 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). 3164/2020
(Arising out of impugned final judgment and order dated 08-06-2020
in ABA No. 1447/2020 passed by the High Court Of Jharkhand At
Ranchi)
VIVEKANAND JHA Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63215/2020-EXEMPTION FROM FILING
O.T. and IA No.63220/2020-EXEMPTION FROM FILING AFFIDAVIT )
Date : 07-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Gautam Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 07.09.2020. Dasti in addition.
Pending further consideration, the petitioner shall not be arrested in connection with FIR No.3/2019 registered with the Police Station Godda, Jharkhand on 12.02.2019. (INDU MARWAH) Signature Not Verified (PRADEEP KUMAR) COURT MASTER (SH) Digitally signed by INDU MARWAH Date: 2020.08.07 BRANCH OFFICER 18:28:24 IST Reason: