Supreme Court - Daily Orders
Sadakat Kotwar vs The State Of Jharkhand on 29 October, 2021
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.19 Court 13 (Video Conferencing) 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 for Special Leave to Appeal (Crl.) No.847/2021
(Arising out of impugned final judgment and order dated 01-07-2019
in CRA(SJ) No. 393/2004 passed by the High Court of Jharkhand at
Ranchi)
SADAKAT KOTWAR & ANR. Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(IA No. 33408/2020 - EXEMPTION FROM FILING O.T.
IA No. 118794/2021 - GRANT OF BAIL)
Date : 29-10-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Shree Prakash Sinha, Adv
Ms. Mohua Sinha, Adv
Mr. Rakesh Mishra, Adv
Mr. Nawalendra Kumar, Adv
Mr. Shekhar Kumar, AOR
For Respondent(s) Mr. Arunabh Chowdhury, AAG
Ms. Barnali Chowdhury, Adv.
Ms. Pragya Baghel, S.C
Mr. Shantanu Sagar, AOR
Mr. Vishnu Sharma, Adv.
Mr. Abhishek Roy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Shri Shree Prakash Sinha, learned counsel appearing on behalf of the petitioners and Shri Arunabh Chowdhury, learned AAG appearing on behalf of the respondent. Leave granted.
Arguments concluded.
Signature Not Verified Digitally signed by R Judgment reserved. Natarajan Date: 2021.10.29 18:01:25 IST Reason:(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER