Supreme Court - Daily Orders
Bhola Kumar Rawani vs State Of Chhattisgarh on 27 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.14 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 12279/2023
(Arising out of impugned judgment and order dated 02-08-2023 in
MCRC No. 3912/2023 passed by the High Court of Chhattisgarh at
Bilaspur)
BHOLA KUMAR RAWANI Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(IA No.196415/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.196417/2023-EXEMPTION FROM FILING O.T.)
Date : 27-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Shreyas Gacche, Adv.
Mr. T. R. B. Sivakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Shreyas Gacche, learned counsel appearing for the petitioner.
The counsel submits that the petitioner has no other criminal antecedents and the FIR No. 84 of 2023 is the only one registered against him and the accused has been in custody since 20.02.2023 i.e., for over a period of seven months now.
Issue notice, returnable in three weeks. The petitioner is permitted to serve Dasti notice additionally, on the Standing Counsel for the State of Chhattisgarh.
Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.10.05 18:08:23 IST Reason: (NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR