Supreme Court - Daily Orders
Rupesh Kumar Ram vs State Of Bihar on 17 July, 2014
\232 ITEM NO.2 COURT NO.9 SECTION IIA
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). 4761/2014
(Arising out of impugned final judgment and order dated 05/02/2014
in CRLM No. 3158/2013 passed by the High Court of Judicature at
Patna)
RUPESH KUMAR RAM Petitioner(s)
VERSUS
STATE OF BIHAR & ANR Respondent(s)
(With application for anticipatory bail and exemption from filing
official translation)
Date : 17/07/2014 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. Anuj Prakash, Adv.
Mr. Gopal Singh, Adv.
Mr. Kumar Mihir, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We are not inclined to entertain this Special Leave Petition. The Special Leave Petition is dismissed.
However, if the petitioner surrenders before the trial court within four weeks from today, we direct the trial court to consider his bail application and pass orders expeditiously preferably within one week from the date of filing of the application.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.07.19 16:54:06 IST [KALYANI GUPTA] [SHARDA KAPOOR] Reason: COURT MASTER COURT MASTER