Supreme Court - Daily Orders
Raghwendra Singh @ Raghwendra Sinha vs The State Of Bihar on 28 June, 2021
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.34 Court 9 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 10623/2021
(Arising out of impugned final judgment and order dated 06-11-2019
in CRLMN No. 68581/2019 passed by the High Court of Judicature at
Patna)
RAGHWENDRA SINGH @ RAGHWENDRA SINHA Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.62120/2021-CONDONATION OF DELAY
IN FILING and IA No.62117/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.62119/2021-EXEMPTION FROM FILING O.T.
and IA No.62118/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 28-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Manan Kumar Mishra,Sr.Adv.
Mr. Durga Dutt, AOR
Ms. Anjul Dwivedi,Adv.
Mr. R.D.Singh,Adv.
Mr. Kousik Ghosh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly dismissed. Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.06.28
Pending applications shall also stand disposed of.
16:55:48 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER