Supreme Court - Daily Orders
Fooldas Paradhi vs The State Of Chhattisgarh on 5 September, 2022
Bench: Ajay Rastogi, B.V. Nagarathna
ITEM NO.27 COURT NO.9 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 23869/2022
(Arising out of impugned final judgment and order dated 08-08-2018
in CRA No. 214/2015 passed by the High Court Of Chhatisgarh At
Bilaspur)
FOOLDAS PARADHI Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.111313/2022-CONDONATION OF DELAY
IN FILING and IA No.111315/2022-EXEMPTION FROM FILING O.T. )
Date : 05-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. A. Sirazudeen, SR. Adv.
Mrs. Revathy Raghavan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let statements of the prosecution witnesses on which the petitioner wants to place reliance be placed on record.
List on 26.09.2022.
(MONIKA DEY) (ASHWANI THAKUR)
COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS
(No appearance slip is provided on behalf of the petitioner) Signature Not Verified Digitally signed by GEETA AHUJA Date: 2022.09.08 10:05:03 IST Reason: