Supreme Court - Daily Orders
Rautu Bodra vs The State Of Jharkhand on 4 September, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.34 COURT NO.14 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). 20840/2022
(Arising out of impugned final judgment and order dated 16-11-2021
in CRR No. 908/2012 passed by the High Court Of Jharkhand at
Ranchi)
RAUTU BODRA Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
( IA No.174296/2023-CONDONATION OF DELAY IN FILING and IA
No.174298/2023-EXEMPTION FROM FILING O.T. and IA No.174299/2023-
CONDONATION OF DELAY IN REFILING /CURING THE DEFECTS )
Date : 04-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Shree Prakash Sinha, Adv.
Mr. Rakesh Mishra, Adv.
Ms. Mohua Sinha, Adv.
Mr. Nawalendra Kumar, Adv.
Mr. Rishabh Kumar, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
3. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2023.09.04 17:55:26 IST Reason:(KAVITA PAHUJA) (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH)