Supreme Court - Daily Orders
The State Of Jharkhand vs Sandeep Kumar on 25 September, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.46 COURT NO.12 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). 10499/2023
(Arising out of impugned final judgment and order dated 06-07-2022
in ABA No. 3483/2022 passed by the High Court of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
SANDEEP KUMAR Respondent(s)
(IA No. 158767/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 158768/2023 - EXEMPTION FROM FILING O.T.) Date : 25-09-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Saurabh Jain, Adv.
Ms. Tulika Mukherjee, AOR Ms. Aastha Shrestha, Adv. Mr. Beenu Sharma, Adv.
For Respondent(s) Mr. Anup Kumar, Adv.
Mr. Devvrat, AOR Mr. Shekhar Prasad Gupta, Adv. Ms. Neha Jaiswal, Adv.
Ms. Shruti Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by learned counsel for the respondent, the matter is adjourned for four weeks.Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.09.25 17:19:32 IST Reason:
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)