Supreme Court - Daily Orders
Sonam Tenzing Bhutia vs The State Of West Bengal on 16 September, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.8 COURT NO.3 SECTION II-B
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). 14220/2023
[Arising out of impugned final judgment and order dated 16-12-2022
in CRR No. 2829/2005 passed by the High Court at Calcutta]
SONAM TENZING BHUTIA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
[ONLY IA NO. 198480/25 IS LISTED UNDER THIS ITEM]
IA No. 198480/2025 - APPROPRIATE ORDERS/DIRECTIONS
Date : 16-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Uday Gupta, Sr. Adv.
Mr. Hiren Dasan, AOR
Ms. Rini Bhattacharyya, Adv.
Mr. Mahendra Mali, Adv.
Mr. Deepanshu Rana, Adv.
For Respondent(s) :Mr. Kunal Mimani, AOR
Mr. Prashant Alai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent no.1-State of West Bengal is already represented through Mr. Kunal Mimani, learned counsel.
Issue fresh notice to the respondent no.2, to be served through the Superintendent of Police, District Dajeeling, West Bengal.
Signature Not VerifiedIn the meantime, the conviction and sentence Digitally signed by NEETU KHAJURIA Date: 2025.09.16 18:56:47 IST Reason: 1 recorded by the Courts below shall remain stayed considering the fact that the petitioner has deposited the entire fine amount/compensation with this Court.
Further, execution of warrants is also remain stayed.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR SLP(Crl.)No(s). 14220/2023 2