Supreme Court - Daily Orders
Rajita Borpujari vs The State Of Assam on 8 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.18 COURT NO.12 SECTION II
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.9560/2015
(Arising out of impugned final judgment and order dated 08/09/2015
in CRLA No.40/2007 passed by the High Court Of Gauhati)
RAJITA BORPUJARI Petitioner(s)
VERSUS
STATE OF ASSAM Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents and interim
relief and office report)
Date : 08/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. P.K. Goswami, Sr. Adv.
Mr. Parthiv Kr. Goswami, Adv.
Ms. Diksha Rai,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice restricted to the finding of the trial court under section 120B of IPC in view of the acquittal of the petitioner under section 420 of IPC vide page 'C'.
In the meantime, interim order dated 02.11.2015, passed by this Court allowing the petitioner's petition for exemption from surrendering, shall continue.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2016.07.08
(Sanjay Kumar-II) (Indu Pokhriyal)
17:03:53 IST
Reason: Court Master Court Master