Supreme Court - Daily Orders
Birbal Singh Munda vs State Of Jharkhand on 15 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.24 COURT NO.13 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 for Special Leave to Appeal (Crl.) No. 4870/2016
(Arising out of impugned final judgment and order dated
11/02/2016 in CRMP No. 2335/2012 passed by the High Court Of
Jharkhand At Ranchi)
BIRBAL SINGH MUNDA Petitioner(s)
VERSUS
STATE OF JHARKHAND & ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief and office report)
Date :15/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Rachitta Priyanka Rai, Adv.
Mr. S.K. Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We see no reason to entertain this petition under Article 136 of the Constitution. The special leave petition is dismissed.
Pending application stands disposed of.
[ Charanjeet Kaur ] [ Indu Pokhriyal ]
Signature Not Verified
A.R.-cum-P.S. Court Master
Digitally signed by
CHARANJEET KAUR
Date: 2016.07.15
16:29:50 IST
Reason: