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Swapna Haldar vs State Of Jharkhand on 9 December, 2016

Bench: A.K. Sikri, Abhay Manohar Sapre

     ITEM NO.19                               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).                   4923/2016

     (Arising out of impugned final judgment and order dated 11/06/2015
     in CRLR No. 613/2015 passed by the High Court Of Jharkhand At
     Ranchi)

     SWAPNA HALDAR                                                       Petitioner(s)

                                                     VERSUS

     STATE OF JHARKHAND                                                  Respondent(s)

     (WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND PERMISSION TO
     FILE ADDITIONAL DOCUMENTS AND PERMISSION TO FILE LENGTHY LIST OF
     DATES AND INTERIM RELIEF AND OFFICE REPORT)


     Date : 09/12/2016 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                 Mr.   N. Hariharan, Sr. Adv.
                                       Mr.   M.A. Neyazi, Adv.
                                       Mr.   Vaibhav Sharma, Adv.
                                       Mr.   Siddharth S. Yadav, Adv.
                                       Mr.   Umang Shankar,Adv.


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Let a copy of the petition be served on the standing counsel for the State of Jharkhand.

List after two weeks.

(Ashwani Thakur) (Sukhbir Paul Kaur) Digitally signed by ASHWANI KUMAR Date: 2016.12.10 COURT MASTER AR-cum-PS 12:51:05 IST Reason: