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Harendra Rai vs The State Of Bihar on 9 March, 2015

Bench: J. Chelameswar, R.K. Agrawal

         ITEM NO.49                             COURT NO.6                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).    8834/2008

         (Arising out of impugned final judgment and order dated 23/10/2008
         in OCRM No. 19/2008 passed by the High Court Of Patna)

         HARENDRA RAI                                                      Petitioner(s)

                                                       VERSUS

         STATE OF BIHAR & ORS.                                             Respondent(s)

         (with appln. (s) for permission to file additional documents and
         office report)

         WITH
         SLP(Crl) No. 2825/2012
         (With Office Report)

         Date : 09/03/2015 These petitions were called on for hearing
         today.

         CORAM :
                                HON'BLE MR. JUSTICE J. CHELAMESWAR
                                HON'BLE MR. JUSTICE R.K. AGRAWAL

         For Petitioner(s)                Mr. Abhay Kumar,Adv.
                                          Mr. Tenzing Tsering, Adv.

         For Respondent(s)                Mr. Gopal Singh,Adv.
                                          Ms. Shubhra Rai, Adv.
                                          Ms. Rashmi Srivastava, Adv.

                                          Mr. C.D. Singh, Adv.
                                          Mr. Sunny Choudhary, Adv.

                         UPON hearing the counsel the Court made the following
                                                  O R D E R

Perused the letter.

List the matters after four weeks, as prayed for.

(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER