Supreme Court - Daily Orders
Sandeep @ Raja Acharya vs State Of Orissa on 24 October, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.19 COURT NO.4 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.) No(s). 7906/2016
(Arising out of impugned final judgment and order dated 17/05/2016
in MC No. 748/2016 in CRLA No. 28/2011 passed by the High Court of
Orissa at Cuttack)
SANDEEP @ RAJA ACHARYA Petitioner(s)
VERSUS
STATE OF ORISSA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sibo Sankar Mishra, Adv.
Mr. Niranjan Sahum Adv.
Mr. Uma Kat Mishra, Adv.
Mr. Tejaswi Kumar Pradhan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned order is allowed.
Heard the learned counsel for the petitioner and perused the relevant material.
Issue notice.
Signature Not Verified Digitally signed by NEETU KHAJURIA (Neetu Khajuria) (Asha Soni) Date: 2016.10.24 17:01:48 IST Reason: Court Master Court Master