Supreme Court - Daily Orders
Ran Vijay Singh @ Ran Vijay Prasad Singh vs The State Of Bihar on 4 July, 2018
Bench: Adarsh Kumar Goel, S. Abdul Nazeer
ITEM NO.32 COURT NO.9 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). 1732/2018
(Arising out of impugned final judgment and order dated 11-09-2017
in CRL.MISC. No. 34260/2014 passed by the High Court Of Judicature
At Patna)
RAN VIJAY SINGH @ RAN VIJAY PRASAD SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. Respondent(s)
(With Interim Relief and
IA No.78770/2018-CONDONATION OF DELAY IN FILING and
IA No.78773/2018-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.78774/2018-EXEMPTION FROM FILING O.T. and
IA No.78771/2018-CONDONATION OF DELAY IN REFILING)
Date : 04-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Bipin Bihari Singh,Adv.
Mr. Ashok Anand, AOR
Mr. Somanatha Padhan,Adv.
Mr. R.K. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed as withdrawn.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.07.04
16:42:11 IST
Reason: