Supreme Court - Daily Orders
Rajdeo Prasad@Rajdeo Singh vs The State Of Bihar on 20 November, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.7 COURT NO.9 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). 9622/2018
(Arising out of impugned final judgment and order dated 30-08-2018
in CRLMA No. 40213/2018 passed by the High Court Of Judicature At
Patna)
RAJDEO PRASAD@RAJDEO SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.161210/2018-EXEMPTION FROM FILING
O.T.)
Date : 20-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Prithvi Pal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. However, four weeks’ time is granted to the petitioner to surrender and move an application for regular bail before the Trial Court. Such prayer as and when made shall be considered and decided expeditiously by the Trial Court.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH (MAHABIR SINGH) Date: 2018.11.20 16:47:52 IST (PARVEEN KUMARI PASRICHA) Reason: COURT MASTER BRANCH OFFICER