Supreme Court - Daily Orders
Teni Yadav @ Rajiv Kumar vs The State Of Bihar on 13 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
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ITEM NO.26 Court 5 (Video Conferencing) 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). 5253/2021
(Arising out of impugned final judgment and order dated 05-04-2021
in CRADB No. 1319/2017 passed by the High Court Of Judicature At
Patna)
TENI YADAV @ RAJIV KUMAR Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
Date : 13-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mrs. Anjana Prakash, sr. Adv.
Mr. Manish Kumar, Adv.
Mr. Anuj Prakash, Adv.
Mr. Kumar Mihir, AOR
Ms. Apurva Jain, Adv.
For Respondent(s) Mr. Azmat Hayat Amanullah, AOR
UPON hearing the counsel the Court made the following
O R D E R
On hearing learned counsel for the parties, we are not inclined to interfere with the impugned order, but would like to observe that in view of the directions passed in the final paragraph of order dated 05.04.2021, if the appeal is not taken up for Signature Not Verified hearing within one year from today, the petitioner Digitally signed by Charanjeet kaur Date: 2021.09.14 17:31:46 IST Reason: may renew the request for bail before the High Court. 2
The special leave petition is dismissed with the aforesaid liberty.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)