Supreme Court - Daily Orders
Rafikul Islam Alias Rafijkul Sk. vs State Of West Bengal on 4 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.22 COURT NO.4 SECTION IIB
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.)...... CRLMP No(s).
14479/2015
(Arising out of impugned final judgment and order dated 19/02/2015
in CRM No.9370/2014 passed by the High Court of Calcutta)
RAFIKUL ISLAM ALIAS RAFIJUL SK. Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Dibya Dyuti Banerjee, Adv.
Mr. Abhijit Sengupta, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.09.04
16:21:55 IST
Reason: