Supreme Court - Daily Orders
Suresh Mondal vs State Of Jharkhand on 11 December, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.41 COURT NO.5 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 for Special Leave to Appeal (Crl.)...... of 2015
CRLMP No. 20133/2015
(Arising out of impugned final judgment and order dated
21/04/2009 in CRLA No. 729/2003 passed by the High Court Of
Jharkhand At Ranchi)
SURESH MONDAL Petitioner(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
CRLMP. 20133/2015(with c/delay in filing SLP)
Date :11/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Rajiv Shankar Dvivedi,Adv.
Mr. Pravin Satale, Adv.
Mr. S.K. Sarkar, Adv.
Mr. Abinash Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
[ Charanjeet Kaur ] [ Indu Bala Kapur ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.12.12 13:54:55 IST Reason: