Supreme Court - Daily Orders
Lal Sarkar Alias Goutam vs The State Of West Bengal. on 8 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.37 COURT NO.7 SECTION IIB
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.)....../2015
CRLMP No(s). 7748/2015
(Arising out of impugned final judgment and order dated 20/08/2014
in CRM No. 8204/2014 passed by the High Court of Calcutta)
LAL SARKAR ALIAS GOUTAM Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 08/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ranjan Mukherjee,Adv.
Mrs. Sarla Chandra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any scope to entertain this special leave petition, which is dismissed.
However, if the petitioner surrenders within eight weeks from today and applies for regular bail, if so advised, the Trial Court shall consider the same on its own merits and in accordance with law and pass orders within one week thereafter.
For the said period of eight weeks, no coercive action shall be taken against the petitioner.
Signature Not Verified Digitally signed by Jayant Kumar Arora (NARENDRA PRASAD) Date: 2015.05.09 12:53:55 IST Reason: (SHARDA KAPOOR) COURT MASTER COURT MASTER