Supreme Court - Daily Orders
Akash Kumar vs The State Of Bihar on 6 July, 2018
Bench: R. Banumathi, D.Y. Chandrachud
ITEM NO.27 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4525/2018
(Arising out of impugned final judgment and order dated 28-03-2018
in CRL.MISC. No. 603/2018 passed by the High Court Of Judicature At
Patna)
AKASH KUMAR Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. Respondent(s)
(FOR ADMISSION and IA No.75420/2018-EXEMPTION FROM FILING O.T.)
Date : 06-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Ms. Anjana Prakash,Sr.Adv.
Ms. Anuj Prakash,Adv.
Mr. Rajeev Kapoor,Adv.
Mr. Kumar Mihir, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing official translation is allowed.
The special leave petition is not entertained and is accordingly dismissed. However, in the event the petitioner surrenders and moves for regular bail, such prayer as and when made shall be considered as expeditiously as the business of the learned trial court would permit. We make it clear that we have expressed no opinion on the merits of the case.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2018.07.06 17:27:26 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER