Supreme Court - Daily Orders
The State Of Jharkhand vs Md. Sufiyan on 20 February, 2023
Bench: B.R. Gavai, Aravind Kumar
ITEM NO.33 COURT NO.8 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). 1960/2022
(Arising out of impugned final judgment and order dated 15-06-2021
in ABA No. 2633/2021 passed by the High Court of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
MD. SUFIYAN Respondent(s)
(IA No. 30439/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 30440/2022 - EXEMPTION FROM FILING O.T.)
Date : 20-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Barun Kumar Sinha, Adv.
Mr. Jayant Mohan, AOR
Mr. Kumar Anurag Singh, Adv.
Mr. Akshat Singh, Adv.
Ms. Adya Shree Dutta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. In spite of being duly served, none appears for the respondent.
2. Issue bailable warrants to the respondent in the sum of Rs.15,000/-, returnable on 20.03.2023.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2023.02.20 (NARENDRA PRASAD) 19:20:46 IST Reason: (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)