Supreme Court - Daily Orders
Anil Kumar Singh vs State Of Bihar on 28 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.37 COURT NO.7 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). 9972/2011
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 25/10/2011
IN CRLM NO. 31187/2010 PASSED BY THE HIGH COURT OF PATNA)
ANIL KUMAR SINGH PETITIONER(S)
VERSUS
STATE OF BIHAR & ANR. RESPONDENT(S)
(WITH APPLN. (S) FOR DIRECTIONS AND EXEMPTION FROM FILING O.T. AND
PERMISSION TO FILE ADDITIONAL AFFIDAVIT AND PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND PERMISSION TO PLACE ADDL. DOCUMENTS ON
RECORD AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
CONMT.PET.(C) NO. 101/2014 IN SLP(CRL) NO. 9972/2011
(WITH OFFICE REPORT)
Date : 28/03/2016 These cases were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Guru Krishnakumar, Sr. Adv.
Mr. Hiren Dasan, Adv.
Mr. Uday Gupta, Adv.
Mr. Ram Ekbal Roy, Adv.
Mr. Chand Qureshi, Adv.
Mr. Binay Kumar Das, Adv.
For Respondent(s) Mr. Gopal Singh, Adv.
Mr. Shivam Singh, Adv.
Mr. T. Mahipal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.03.28 16:25:00 IST Reason: Page No.1 of 2We do not find any legal and valid ground for interference. The Special Leave Petition as well as the contempt petition is dismissed. Consequently, all pending applications are also dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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