Supreme Court - Daily Orders
Shail Kumari vs The State Of Chhattisgarh on 15 December, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.26 COURT NO.6 SECTION II-C
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(s). 21811/2017
(Arising out of impugned final judgment and order dated 08-09-2010
in CRLA No. 713/2004 passed by the High Court Of Chhatisgarh At
Bilaspur)
SHAIL KUMARI Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(-CONDONATION OF DELAY IN FILING and IA No.134707/2017-CONDONATION
OF DELAY IN REFILING and IA No.134711/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.134712/2017-EXEMPTION FROM
FILING O.T.)
Date : 15-12-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Vivek Sharma, Adv.
Mrs. Nanita Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Issue notice on interim relief, returnable in four weeks.
In the meantime, the petitioner shall be released on interim bail on the conditions which may be imposed by the Trial Court.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.12.15(ASHWANI THAKUR) 14:20:08 IST Reason: (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER