Supreme Court - Daily Orders
Sadakat Kotwar vs The State Of Jharkhand on 15 October, 2020
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.22 Court 12 (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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 38089/2019
SADAKAT KOTWAR & ANR. Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.33408/2020-EXEMPTION FROM FILING
O.T.)
Date : 15-10-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBER]
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
Application for exemption from surrendering was rejected by this Court vide order dated 28.02.2020. Four weeks time was granted to the petitioners to surrender and file proof thereof. Despite the same, the petitioners have not filed proof of surrender.
The concerned police authorities are directed to arrest the petitioners forthwith.
Registry to process as per Rules.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.10.15 (GULSHAN KUMAR ARORA) 18:00:05 IST Reason: (R.S. NARAYANAN) AR-CUM-PS COURT MASTER (NSH)