Supreme Court - Daily Orders
Ishteyaque Alam @ Md. Ishteyaque Alam @ ... vs The State Of Bihar on 21 May, 2020
Bench: L. Nageswara Rao, Krishna Murari, S. Ravindra Bhat
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ITEM NO.15 VIRTUAL COURT 4 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). 20306/2019
(Arising out of impugned final judgment and order dated 20-09-
2018 in CRADB No. 284/2012 20-09-2018 in CRADB No. 257/2012
passed by the High Court Of Judicature At Patna)
ISHTEYAQUE ALAM @ MD. ISHTEYAQUE ALAM @ JAN BABU
ETC. Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. Respondent(s)
(IA No.42115/2020-CONDONATION OF DELAY IN FILING and IA
No.42120/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.42121/2020-EXEMPTION FROM FILING O.T. and IA
No.42117/2020-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
WITH
Diary No(s). 20304/2019 (II-A)
(IA No.41669/2020-CONDONATION OF DELAY IN FILING and IA
No.41673/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.41674/2020-EXEMPTION FROM FILING O.T. and IA
No.41670/2020-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 21-05-2020 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. M. Shoeb Alam, Adv.
Signature Not Verified
Fauzia Shakil, AOR
Digitally signed by
GEETA AHUJA
Date: 2020.05.21
For Respondent(s)
15:36:30 IST
Reason: Tapesh Kumar Singh, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order(s) of the High Court.
The Special Leave Petitions are, accordingly, dismissed. Pending Application(s), if any, shall stand disposed of.
(GEETA AHUJA) (ANAND PRAKASH) COURT MASTER (SH) BRANCH OFFICER