Supreme Court - Daily Orders
Dilip Halba vs State Of Chhattishgarh on 4 October, 2024
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.28 COURT NO.13 SECTION II-C
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.31256/2024
(Arising out of impugned final judgment and order dated 29-10-2018
in CRA No. 841/2011 passed by the High Court of Chhattisgarh at
Bilaspur)
DILIP HALBA Petitioner(s)
VERSUS
STATE OF CHHATTISHGARH Respondent(s)
(IA No.224918/2024-CONDONATION OF DELAY IN FILING SLP, IA
No.224920/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No.224922/2024-EXEMPTION FROM FILING O.T. and IA No.224919/2024-
CONDONATION OF DELAY IN REFILING SLP)
Date : 04-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s)
Mr. Mithilesh Kumar Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Having heard the learned counsel for the petitioner at length and after carefully perusing the material placed on record, we do not find any good ground to interfere with the impugned order passed by the High Court.
3. The Special Leave Petition is, accordingly, dismissed.
4. Signature Not Verified Pending applications also stand disposed of.
Digitally signed by VISHAL ANAND Date: 2024.10.04 17:38:56 IST Reason: (VISHAL ANAND) (MAMTA RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)