Supreme Court - Daily Orders
Leela Bai vs State Of Chattisgarh on 1 August, 2014
z ITEM NO.12 COURT NO.3 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). 5782/2014
(Arising out of impugned final judgment and order dated 25/03/2014
in IA No. 1/2014,25/03/2014 in CRA No. 187/2014 passed by the High
Court Of Chhatisgarh At Bilaspur)
LEELA BAI Petitioner(s)
VERSUS
STATE OF CHATTISGARH Respondent(s)
(With appln. (s) for bail and exemption from filing o.t. and
office report)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Sameer Shrivastava,Adv.
Mr. Akshat Shrivastava,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the order impugned. The special leave petition is accordingly dismissed.
We however request the High Court to expedite the hearing of the appeal filed by the petitioner.
We make it clear that if despite a prayer for early disposal made to it, the High Court is unable to hear and dispose of the matter within one year, the petitioner shall be free to file a Signature Not Verified fresh application for suspension of sentence.
Digitally signed by Mahabir Singh Date: 2014.08.02 10:18:10 IST Reason: (MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER