Supreme Court - Daily Orders
Lalbiakliana vs The State Of Mizoram on 17 December, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.40 Court 6 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.27565/2020
(Arising out of impugned final judgment and order dated 10-12-2020
in IA (CRL) No. 27/2020 passed by the Aizawl Bench)
LALBIAKLIANA Petitioner(s)
VERSUS
THE STATE OF MIZORAM Respondent(s)
(With appln.(s) for I.R. and IA No.131733/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.131735/2020-EXEMPTION
FROM FILING AFFIDAVIT and IA No.131737/2020-EXEMPTION FROM CUSTODY
CERTIFICATE)
Date : 17-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Jitendra Kumar Bharti, Adv.
Mr. Mithlesh Jaiswal, Adv.
Mr. Deepak Goel, AOR
Mr. Kamal Kumar Pandey, Adv.
Mr. Vipin Kumar, Adv.
Ms. Madhuri Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
Signature Not Verified3 Pending applications, if any, stand disposed of.
Digitally signed by Chetan Kumar Date: 2020.12.17 20:30:43 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master