Supreme Court - Daily Orders
The State Of Jharkhand vs Md. Mokhtar Ali on 6 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.36 COURT NO.7 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). 12003/2022
(Arising out of impugned final judgment and order dated 19-01-2022
in BA No. 13438/2021 passed by the High Court of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND PETITIONER(S)
VERSUS
MD. MOKHTAR ALI RESPONDENT(S)
(IA No. 176664/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 176660/2022 - EXEMPTION FROM FILING O.T.)
Date : 06-01-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Kumar Anurag Singh, Addl. Standing Counsel
Mr. Anando Mukherjee, AOR
Mr. Shwetank Singh, Adv.
Ms. Ekta Bharati, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
There is no appearance on behalf of the sole respondent, though, as per the office report, he was served on 13.12.2022.
Issue bailable warrant against the respondent in the sum of Rs.10,000/- with one surety of the like amount for the appearance of the respondent before this Court on the next date of hearing. It will be open to the respondent to appear in-person, engage a private counsel or approach the legal services committee for the Signature Not Verified appointment of amicus curiae.
Digitally signed byPOOJA SHARMA Date: 2023.01.07 12:46:32 IST Reason:
Re-list on 20.03.2023.
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)