Supreme Court - Daily Orders
Surendra Rai vs State Of Bihar on 23 February, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.11 COURT NO.12 SECTION IIA
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.) No(s). 1176/2015
(Arising out of impugned final judgment and order dated 31/07/2014
in CRM No. 11973/2014 passed by the High Court Of Patna)
SURENDRA RAI AND ORS Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(with office report)
Date : 23/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Subhro Sanyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel for the petitioners for some time, we do not find any ground for interference. Hence, special leave petition is dismissed. However, the petitioners are at liberty to move the High Court once again for appropriate relief.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.02.23
16:28:30 IST
Reason: