Supreme Court - Daily Orders
Arjun Sah @ Arjun Kumar Sah vs State Of Bihar on 16 October, 2023
ITEM NO.14 COURT NO.3 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 13252/2023
(Arising out of impugned final judgment and order dated 04-08-2023
in CRM No. 46037/2023 passed by the High Court of Judicature at
Patna)
ARJUN SAH @ ARJUN KUMAR SAH & ANR. Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(FOR ADMISSION and IA No.211673/2023-EXEMPTION FROM FILING O.T. )
Date : 16-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Vaibhav Maheshwari, Adv.
Mr./Ms. Kayenat Parween, Adv.
Ms. Shashi Kiran, AOR
Ms. Nisha Thakur, Adv.
Mr. Arjun Sain, Adv.
Mr. Harshad Bahrani, Adv.
Mr. Ankit Sharma, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(BABITA PANDEY) (R.S. NARAYANAN) Digitally signed by SWETA BALODI Date: 2023.10.18 COURT MASTER (SH) ASSISTANT REGISTRAR 17:42:51 IST Reason: