Supreme Court - Daily Orders
Birju Paswan @ Mukesh Pandey vs State Of Bihar on 17 April, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.28 COURT NO.9 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 2017
CRLMP No(s). 6379/2017
(Arising out of impugned final judgment and order dated
08/03/2016 in CRLA No. 456/2014 passed by the High Court Of
Patna)
BIRJU PASWAN @ MUKESH PANDEY Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in
refiling SLP)
Date : 17/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Archana Pathak Dave,Adv.
Mr. Himanshu Pathak, Adv.
Ms. Ankita Choudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing on behalf of the petitioner.
Delay condoned.
We do not find any reason to entertain this petition.
The special leave petition is, accordingly, Signature Not Verified dismissed.
Digitally signed by CHARANJEET KAUR Date: 2017.04.17 16:38:48 IST Reason:[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master