Supreme Court - Daily Orders
Rajendra Kumar @ Rajendra Insan vs The State Of Bihar on 28 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.29 COURT NO.4 SECTION XVI
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 (C) No(s). 31421/2014
(Arising out of impugned final judgment and order dated
02/08/2014 in LPA No. 657/2012 passed by the High Court Of
Patna)
RAJENDRA KUMAR @ RAJENDRA INSAN Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Prabhash Kr. Yadav, Adv.
for Mr. Bankey Bihari Sharma,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Parveen Kr. Chawla) (Renuka Sadana)
Court Master Court Master
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2014.11.28
16:25:25 IST
Reason: