Supreme Court - Daily Orders
Kallu Ram Rajak @ Kalu Ram Rajak vs The State Of Bihar on 7 August, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.10 COURT NO.6 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). 5421/2015
(Arising out of impugned final judgment and order dated 22/10/2014
in CRLA No. 646/2012 passed by the High Court Of Patna)
KALLU RAM RAJAK @ KALU RAM RAJAK Petitioner(s)
VERSUS
STATE OF BIHAR THROUGH C.B.I. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file synopsis and list of dates and
interim relief and office report)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A.P. Jain, Adv.
Mr. Aklank Jain, Adv.
Ms. N. Annapoorani,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP(Crl.) No. 421 of 2015.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.08.07 17:37:16 IST Reason: