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Dheeraj Jain@ Dhiraj Jain vs The State Of Bihar on 25 January, 2019

Bench: Rohinton Fali Nariman, Vineet Saran

     ITEM NO.32                              COURT NO.6                  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).    9938/2018

     (Arising out of impugned final judgment and order dated 05-09-2018
     in CRLMC No. 33983/2018 passed by the High Court Of Judicature At
     Patna)

     DHEERAJ JAIN@ DHIRAJ JAIN                                            Petitioner(s)

                                                    VERSUS

     THE STATE OF BIHAR & ANR.                                            Respondent(s)

     IA 162535/2018 – PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     IA 162536/2018 – EXEMPTION FROM FILING O.T.
     IA 172100/2018 – PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     IA 172102/2018 – EXEMPTION FROM FILING O.T.

     Date : 25-01-2019 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                  Mr. Rakesh K. Khanna, Sr. Adv.
                                        Mr. Rajesh Prasad Singh, AOR
                                        Ms. Shefali Jain, Adv,
                                        Mr. Aditya Pushkal Khanna, Adv.
                                        Mohd. Fuzail Khan, Adv.
                                        Mr. Ali Musthaq Nawazish, Adv.
                                        Mr. Santosh Sethi, Adv.
     For Respondent(s)

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

Applications seeking exemption from filing Official Translation are allowed.

Issue notice, returnable within two weeks.

Dasti service, in addition, is permitted.

(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR