Supreme Court - Daily Orders
Ram Klayan Mahto vs The State Of Bihar on 8 December, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.63 COURT NO.3 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 19702/2025
[Arising out of impugned final judgment and order dated 25-11-2025
in CRM No. 59598/2025 passed by the High Court of Judicature at
Patna]
RAM KLAYAN MAHTO & ANR. Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(IA No. 314910/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 314912/2025 - EXEMPTION FROM FILING O.T.)
Date : 08-12-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) :Mr. Pradum Kumar, Adv.
Mr. Niraj Dubey, Adv.
Mr. Abhinav Kumar, Adv.
Mr. Kumar Mihir, AOR
For Respondent(s) :Mr. Azmat Hayat Amanullah, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. After hearing learned counsel for the petitioners, we see no reason and ground to interfere with the impugned judgment passed by the High Court.
2. Accordingly, the special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(GULSHAN KUMAR ARORA) (MANOJ KUMAR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2025.12.08
17:31:07 IST
Reason: