Supreme Court - Daily Orders
Rameshwar Panika vs The State Of Chhattisgarh on 14 March, 2022
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.13 Court 13 (Video Conferencing) 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(s). 29511/2021
(Arising out of impugned final judgment and order dated 30-10-2018
in CRA No. 506/2012 passed by the High Court Of Chhatisgarh At
Bilaspur)
RAMESHWAR PANIKA PETITIONER(S)
VERSUS
THE STATE OF CHHATTISGARH RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.34539/2022-CONDONATION OF DELAY
IN FILING and IA No.34542/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 14-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Ms. Manika Tripathy Pandey, AOR
Mr. Ashutosh Kaushik, Adv
Mr. Shubham Hasija, adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard learned Counsel for the petitioner and find no reason to interfere in the order impugned in our jurisdiction under Article 136 of the Constitution.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.03.15 16:59:19 IST Reason:
(POOJA SHARMA) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)