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Subhash Kumar Roy @ Sanjay Yadav vs The State Of Bihar on 11 September, 2023

Bench: Hrishikesh Roy, Sanjay Karol

     ITEM NO.1                                   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).6302/2023

     (Arising out of impugned final judgment and order dated     24-04-2023 in
     CRLM No. 73060/2022 passed by the High Court Of Judicature At Patna)

     SUBHASH KUMAR ROY @ SANJAY YADAV                                            Petitioner(s)

                                                         VERSUS

     THE STATE OF BIHAR & ANR.                                                   Respondent(s)

        IA No. 100522/2023 - EXEMPTION FROM FILING O.T.)

     Date : 11-09-2023 This matter was called on for hearing today.

     CORAM :
                                       HON'BLE MR. JUSTICE HRISHIKESH ROY
                                       HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)                   Mr. B.P. Verma, Sr. Adv.
                                         Mr. Mahendra Kumar, Adv.
                                         Mr. Alok Kumar Dwivedi, Adv.
                                         Mr. Ghanshyam Singh, Adv.
                                         Mr. Parveen Kumar, Adv.
                                         Mr. Kishor Kumar Pandey, Adv.
                                         Mr. Bishnu Prasad Tiwari, Adv.
                                         Mr. Rajnish Kumar Jha, AOR

     For Respondent(s)                   Mr. Saket Singh, Adv.
                                         Ms. Sangeeta Singh, Adv.
                                         Mrs. Niranjana Singh, AOR

                                         Mr. Rohit Kumar Singh , AOR
                                         Mr. Rohit Kumar Singh, Adv.
                                         Mr. Shivam Sharma, Adv.
                                         Mr. Rana Prashant, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Mr. Saket Singh, learned counsel submits that although the petitioner was asked to cooperate with the investigation, on three occasions he failed to do so. The State Counsel prays for time to file affidavit. The affidavit be filed within three days.

List the matter on 18.09.2023.

            [DEEPAK JOSHI]                                                  [KAMLESH RAWAT]
             COURT MASTER                                                ASSISTANT REGISTRAR