Supreme Court - Daily Orders
Sheo Narayan Gupta vs The State Of Bihar on 15 January, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.37 COURT NO.7 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3687/2017
(Arising out of impugned final judgment and order dated 30-01-2017
in CRLM No. 2060/2017 passed by the High Court of Judicature at
Patna)
SHEO NARAYAN GUPTA Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
Date : 15-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s)
Mr.V.K.Garg, Sr.Adv.
Mr.Ashok Anand, Adv.
Mr.R.K.Singh, Adv.
Mr.Somanatha Padhan, Adv.
For Respondent(s)
Mr.M.Shoeb Alam, AOR
Ms.Fauzia Shakil, Adv.
Mr.Ujjwal Singh, Adv.
Mr.Mojahid Karim Khan, Adv.
Mr.Kumar Parimal, Adv.
Mr.Aniruddha P. Mayee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks time to file an affidavit explaining that he is willing to live with the respondent-wife.
He is permitted to do so.
Signature Not Verified List the matter after four weeks. Digitally signed by ASHOK RAJ SINGH Date: 2018.01.15 16:58:50 IST Reason:(Ashok Raj Singh) (Indu Kumari Pokhriyal) Court Master Asstt. Registrar