Supreme Court - Daily Orders
Laxmi Kumar Singh And Ors. Etc. vs State Of Bihar on 21 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.27 COURT NO.4 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.)...... CRLMP No(s).
15737-15738/2015
(Arising out of impugned final judgment and order dated 16/02/2015
in CRLM No.44343/2014 and CRLM No.34376/2014 passed by the High
Court of Patna)
LAXMI KUMAR SINGH AND ORS. ETC. Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 21/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.C.P.Yadav, Adv.
Mr.Dhirendra Kr.Sinha, Adv.
Mr.R.C.Aggarwal, Adv.
Ms. Shashi Kiran, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.09.21
16:18:14 IST
Reason: