Supreme Court - Daily Orders
Binoy Kumar Singh @ Vinay Kumar Singh vs State Of Bihar on 20 March, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.15 COURT NO.4 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(s) for Special Leave to Appeal (Crl.) No.550/2015
(Arising out of impugned final judgment and order dated 17/09/2014
in CRLMN No. 29926/2011 passed by the High Court Of Patna)
BINOY KUMAR SINGH @ VINAY KUMAR SINGH Petitioner(s)
VERSUS
STATE OF BIHAR & ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 20/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Prashant Kumar, Adv.
Ms. Awantika Manohar, Adv.
Mr. Joseph Pookkatt, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any justification to interfere with the impugned order at this stage.
It shall be open to the petitioner to assist the trial court, on the issue which is being canvassed before this Court viz., that no charges are made out against the petitioner under section 7, 9, 10, and 13 of the Prevention of Corruption Act, 1988.
Liberty is granted to the petitioner to raise above issue, at the stage of framing of the charges.
The instant special leave petition is disposed of in the above terms.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.03.21 12:47:07 IST Reason: (Sanjay Kumar-II) (Renu Diwan)
Court Master Court Master