Supreme Court - Daily Orders
Sonam Tenzing Bhutia vs The State Of West Bengal on 4 September, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.802 COURT NO.3 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA No. 198480/25 in
Petition(s) for Special Leave to Appeal (Crl.) No(s). 14220/2023
[Arising out of impugned final judgment and order dated 16-12-2022
in CRR No. 2829/2005 passed by the High Court at Calcutta]
SONAM TENZING BHUTIA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
FOR ADMISSION and I.R. and IA No.186120/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
Date : 04-09-2025 This application was MENTIONED today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) : Mr. Hiren Dasan, AOR (Mentioned by)
For Respondent(s) : Mr. Kunal Mimani, AOR
UPON mentioning, Court made the following
O R D E R
IA No. 198480/25
List on 16th September, 2025.
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SONIA BHASIN Date: 2025.09.04 17:24:26 IST Reason: