Supreme Court - Daily Orders
The State Of Bihar vs Sumit Kumar on 9 July, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.26 Court 5 (Video Conferencing) 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.4674/2021
(Arising out of impugned final judgment and order dated 22-12-2020
in CRWJC No.333/2020 passed by the High Court of Judicature at
Patna)
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
SUMIT KUMAR Respondent(s)
(With appln.(s) for I.R. and IA No.75039/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.75040/2021-EXEMPTION FROM
FILING O.T.)
Date : 09-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Devashish Bharuka, AOR
Mrs. Jaya Bharuka, Adv.
Mr. Ravi Bharuka, Adv.
Ms. Sarvshree, Adv.
Mr. Justine George, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.07.09 16:59:09 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master