Supreme Court - Daily Orders
State Of Bihar vs Rama Shankar Tiwary on 17 October, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.44 COURT NO.10 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)......of 2016
CRLMP No. 16255/2016
(Arising out of impugned final judgment and order dated
24/05/2016 in CRM No. 22962/2016 passed by the High Court Of
Patna)
STATE OF BIHAR Petitioner(s)
VERSUS
RAMA SHANKAR TIWARY Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 17/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Shivam Singh, Adv.
Mr. Gopal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We see no reason to interfere with the impugned order granting bail. The special leave petition is, accordingly, dismissed.
However, the observations on the issue of law are left open.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.10.17 17:24:44 IST Reason: [ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master