Supreme Court - Daily Orders
Buredi Narayana vs The State Of Jharkhand on 28 August, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.6 COURT NO.14 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 32088/2023
(Arising out of impugned final judgment and order dated 18-10-2022
in CRADB No. 180/2022 passed by the High Court Of Jharkhand At
Ranchi)
BUREDI NARAYANA Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ANR. Respondent(s)
(IA No.166178/2023-CONDONATION OF DELAY IN FILING and IA
No.166179/2023-EXEMPTION FROM FILING O.T.)
Date : 28-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Anurag Jain, Adv.
Ms. Divya Roy, AOR
Mr. Sanjay Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Application for exemption from filing O.T. is allowed.
2. Issue notice, returnable in four weeks.
3. Dasti service, in addition, is permitted.
4. In addition to the usual mode, liberty is granted to the petitioner to serve notice through the Standing Counsel for the respondent/State.
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2023.08.28 (KAVITA PAHUJA) 17:14:59 IST Reason: (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH)