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Supreme Court - Daily Orders

Ramsharan Yadav vs The State Of Bihar on 29 October, 2020

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     SLP(Crl.)No.4929/20 etc.                          1

     ITEM NO.19                 Court 2 (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).4929/2020

     (Arising out of impugned final judgment and order dated 05-06-2020
     in CRLMN No.13033/2020 passed by the High Court of Judicature at
     Patna)

     RAMSHARAN YADAV                                                         Petitioner(s)
                                                     VERSUS
     THE STATE OF BIHAR                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.103917/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.103918/2020-EXEMPTION FROM
     FILING O.T. and IA No.103919/2020-EXEMPTION FROM FILING AFFIDAVIT)
     WITH
     SLP(Crl) No.4961/2020 (II-A)
     (FOR ADMISSION and I.R. and IA No.104511/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.104512/2020-EXEMPTION FROM
     FILING O.T. and IA No.104513/2020-EXEMPTION FROM FILING AFFIDAVIT)

     Date : 29-10-2020 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)               Mr.   Aditya Shankar, Adv.
                                     Mr.   Sameer Kumar, AOR
                                     Mr.   Shah Rukh Ahmad, Adv.
                                     Ms.   Niharika Singh Rathore, Adv.
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R
SLP(Crl.)No.4929/2020

The Court is convened through Video Conferencing.

The application for exemption from filing affidavit is allowed.

Signature Not Verified

Having heard learned counsel for the petitioner and Digitally signed by SATISH KUMAR YADAV Date: 2020.10.29 15:32:23 IST Reason: carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court.

………..2/-

SLP(Crl.)No.4929/20 etc. 2

The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.

SLP(Crl.)No.4961/2020

The Court is convened through Video Conferencing. The application for exemption from filing affidavit is allowed.

Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court.

The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.



(SATISH KUMAR YADAV)                                                      (RAJ RANI NEGI)
  DEPUTY REGISTRAR                                                       DEPUTY REGISTRAR