Supreme Court - Daily Orders
Anirudh Prasad @ Sadhu Yadav vs The State Of Bihar on 20 July, 2018
Bench: Abhay Manohar Sapre, Navin Sinha
ITEM NO.40 COURT NO.11 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). 19151/2018
(Arising out of impugned final judgment and order dated 01-03-2016
in CRLWJ No. 1130/2015 passed by the High Court of Judicature at
Patna)
ANIRUDH PRASAD @ SADHU YADAV Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.83566/2018-CONDONATION OF DELAY
IN FILING and IA No.83568/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.83567/2018-EXEMPTION FROM FILING O.T.)
Date : 20-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Naval Kishore Jha,Adv.
Mr. Harshvardhan Jha,Adv.
Mr. Ram Ekbal Roy,Adv.
Ms. Priyanka Das,Adv.
Mr. Binay Kumar Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
However, liberty is granted to the petitioner to approach the High Court for appropriate relief.
Signature Not VerifiedPending applications also stand disposed of.
Digitally signed by ANITA MALHOTRA Date: 2018.07.21 12:57:18 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER