Supreme Court - Daily Orders
Vidyut Kumar Sarkar @ Ashok Das vs The State Of Bihar on 20 November, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.15 Court 1 (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). 4423/2020
(Arising out of impugned final judgment and order dated 18-06-2020
in CRLM No. 73325/2019 passed by the High Court Of Judicature At
Patna)
VIDYUT KUMAR SARKAR @ ASHOK DAS Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.92944/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 20-11-2020 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Ms. Prerna Singh,Adv.
Mr. Gazab Singh Chauhan,Adv.
Mr. Shikhar Srivastava, AOR
For Respondent(s) Mr. Devashish Bharuka,Adv.
R.No.1 Mrs.Jaya Bharuka,Adv.
Mr. Ravi Bharuka,Adv.
Ms. Sarvshree,Adv.
Mr. Justine George,Adv.
Ms. Srishti Agarwal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter next week.
(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Madhu Bala Date: 2020.11.20 15:05:25 IST Reason: