Supreme Court - Daily Orders
Sunil Kumar Sinha @ Sunil Kumar vs State Of Jharkhand on 20 July, 2023
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2028/2023
(Arising out of SLP(Crl.)No.8197/2021)
SUNIL KUMAR SINHA @ SUNIL KUMAR Appellant(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
O R D E R
Leave granted.
Notice was issued on 10.11.2021 and was served on 01.12.2021. The matter is coming up after almost two years and still a request is made that the instructions to the counsel were sent only yesterday night by the State. We can hardly be expected to appreciate the aforesaid if the State acts in such an inefficient manner and thus consider it appropriate to make the order dated 10.11.2021 Signature Not Verified Digitally signed by the final order in the appeal. NEETA SAPRA Date: 2023.07.21 16:55:58 IST Reason: Crl. Appeal @ SLP(Crl.)No.8197/2021 1 The criminal appeal stands disposed of accordingly.
………………………………………………………J. (SANJAY KISHAN KAUL) ………………………………………………………J. (SUDHANSHU DHULIA) NEW DELHI July 20, 2023 Crl. Appeal @ SLP(Crl.)No.8197/2021 2 ITEM NO.12 COURT NO.2 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). 8197/2021 (Arising out of impugned final judgment and order dated 27-09-2021 in A.B.A. No. 7079/2021 passed by the High Court Of Jharkhand At Ranchi) SUNIL KUMAR SINHA @ SUNIL KUMAR Petitioner(s) VERSUS STATE OF JHARKHAND Respondent(s) (FOR ADMISSION and I.R. ) Date : 20-07-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Mr. Ardhendumauli Kumar Prasad, Adv.
Mr. Pai Amit, AOR Mr. Nitesh Ranjan, Adv.
Mr. Ashish Madaan, Adv.
Mr. Piyush Singh, Adv.
Mr. Parijat Chandan, Adv. Ms. Vanshika Dubey, Adv.
For Respondent(s) Mr. Vishnu Sharma, Adv.
Ms. Madhusmita Bora, AOR Mr. Pawan Kishore Singh, Adv. Mrs. Anupama Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The criminal appeal stands disposed of in terms of the signed order.
Pending application, if any, stands disposed of.
(RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER COURT MASTER
(signed order is placed on the file) Crl. Appeal @ SLP(Crl.)No.8197/2021 3