Supreme Court - Daily Orders
Md. Ahsan @ Ahsan vs The State Of Bihar on 4 August, 2023
Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Sanjay Kumar
1
ITEM NO.20 COURT NO.4 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). 8174/2023
(Arising out of impugned final judgment and order dated 30-01-2023
in CRLMN No. 70201/2022 passed by the High Court Of Judicature At
Patna)
MD. AHSAN @ AHSAN Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(IA No. 121603/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 121601/2023 - EXEMPTION FROM FILING O.T.)
Date : 04-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s)
Mr. Smarhar Singh, AOR
Mr. Kushal Kumar, Adv.
Ms. Shweta Kumari, Adv.
Mr. Chinmay Kumar, Adv.
Mr. Mohd. Asim, Adv.
Mr. Manoj Kumar, Adv.
Mr. Rishi Raj, Adv.
For Respondent(s)
Mr. Saket Singh, Adv.
Mrs. Sangeeta Singh, Adv.
Mrs. Niranjana Singh, AOR
Signature Not Verified
Digitally signed by
Deepak Singh
Date: 2023.08.05
12:47:21 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 In view of letter circulated by learned counsel for the petitioner seeking adjournment on the ground of personal difficulty, hearing of this matter is deferred for four weeks.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)