Supreme Court - Daily Orders
Tarkeshwar Singh vs State Of Bihar on 10 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.5 COURT NO.8 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(S). 1900/2010
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01/04/2009
IN CRM NO. 57855/2007 PASSED BY THE HIGH COURT OF PATNA)
TARKESHWAR SINGH PETITIONER(S)
VERSUS
STATE OF BIHAR & ANR. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP AND EXEMPTION FROM FILING O.T. AND PERMISSION AND STAY AND
OFFICE REPORT)
Date : 10/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sanjay R. Hegde, Adv.
Mr. Abhay Kumar, Adv.
Mr. Tenzing Tsering, Adv.
For Respondent(s) Mr. Gopal Singh, Adv.
Ms. Prerna Singh, Adv.
Ms. Rashmi Srivastava, Adv.
Mr. S. Chandra Shekhar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Signature Not VerifiedNothing survives for adjudication in this Special Digitally signed by Vinod Lakhina Date: 2015.03.11 Leave Petition in view of the decision of the Constitution 16:51:56 IST Reason:
Bench of this Court in Dharam Pal & Others versus State of Haryana & Anr. [(2014) 3 SCC 306]. The Special Leave Petition is, therefore, disposed of as having been answered by the said judgment. However, the proceedings against the petitioner will be expedited by the learned Magistrate in seisin of the matter.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER