Supreme Court - Daily Orders
Srikant Upadhyay vs The State Of Bihar on 24 July, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
1
ITEM NO.61 COURT NO.16 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.7940/2023
(Arising out of impugned final judgment and order dated 04-04-2023
in CRLM No. 67668/2022 passed by the High Court of Judicature at
Patna)
SRIKANT UPADHYAY & ORS. Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(IA No.124283/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.124284/2023-EXEMPTION FROM FILING O.T. and IA
No.124287/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 24-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Basant R., Sr. Adv.
Mr. Anand Shankar, AOR
Mr. Kavinesh Rm, Adv.
Mr. Debashis Mukherjee, Adv.
Mr. Parma Nand, Adv.
For Respondent(s) Ms. Abha R. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is permitted to serve the standing counsel for the State of Bihar.
In view of the nature of the question emanates for consideration and taking note of the fact that while passing the Signature Not Verified Digitally signed by impugned order, the defecto complainant was also heard by the Vijay Kumar Date: 2023.07.25 Hon’ble High Court. We are inclined to suo motu implead Mr. 17:12:32 IST Reason:
Rajeev Kumar Upadhyay, resident of Surjajatpur, Arerej East Champaran, Bihar- 845411 as a party to this proceedings as respondent No.2.2
Mr. Rajeev Upadhya accepts and waives notice to respondent No.2.
List on 08.08.2023.
(VIJAY KUMAR) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)