Supreme Court - Daily Orders
Rajiv Singh vs The State Of Bihar on 3 July, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.49 COURT NO.2 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(s) for Special Leave to Appeal (Crl.) No(s). 8111/2014
(Arising out of impugned final judgment and order dated 16/05/2014
in CRLA No. 1169/2011 passed by the High Court Of Patna)
RAJIV SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR AND ANR. Respondent(s)
(with appln. (s) for bail and permission to file additional
documents and office report)
Date : 03/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Amit Pawan,Adv.
Mr. Abhishek Amritanshu,Adv.
Mr. Shailendra Kumar,Adv.
Mr. Suryodaya Prakash Tiwari,Adv.
For Respondent(s) Mr. Abhinav Mukerji,Adv.
Ms. Tanya Shree,Adv.
Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Learned counsel for the respondents prays for and is granted four weeks' time for filing a counter affidavit. Learned counsel for the petitioner does not propose to file any rejoinder affidavit.
Signature Not VerifiedPost after four weeks.
Digitally signed by Mahabir Singh Date: 2015.07.03 17:09:07 IST Reason: (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER