Supreme Court - Daily Orders
The State Of Jharkhand vs Achyutanand Malik on 21 April, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.30 COURT NO.11 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 8173/2023
(Arising out of impugned final judgment and order dated 11-10-2022
in BA No. 8218/2022 passed by the High Court of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
ACHYUTANAND MALIK Respondent(s)
(FOR ADMISSION and I.R. and IA No.56641/2023-CONDONATION OF DELAY
IN FILING and IA No.56635/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.56639/2023-EXEMPTION FROM FILING O.T. )
Date : 21-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Jayant Mohan, AOR
Mr. Kumar Anurag 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. Delay condoned.
we see no reason to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed. Pending application(s) shall stand disposed of.
Signature Not Verified(RAJNI MUKHI) Digitally signed by Rajni Mukhi Date: 2023.04.21 (DIPTI KHURANA) COURT MASTER (SH) 17:39:43 IST Reason: ASSISTANT REGISTRAR