Supreme Court - Daily Orders
Sunil Kumar Sinha @ Sunil Kumar vs State Of Jharkhand on 10 November, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.5 COURT NO.6 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). 8197/2021
(Arising out of impugned final judgment and order dated 27-09-2021
in ABA No. 7079/2021 passed by the High Court Of Jharkhand At
Ranchi)
SUNIL KUMAR SINHA @ SUNIL KUMAR Petitioner(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.138135/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.138136/2021-EXEMPTION FROM
FILING O.T. )
Date : 10-11-2021 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) Mr. Devadatt Kamat, Sr. Adv.
Mr. Pai Amit, AOR
Mr. Nitesh Ranjan, Adv.
Mr. Rajesh Inamdar, Adv.
Ms. Pankhuri Bhardwaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing c/c of the impugned judgment and official translation are allowed.
Issue notice.
In the meantime, the petitioner be not arrested Signature Not Verified but shall cooperate with the investigation. Digitally signed by Charanjeet kaur Date: 2021.11.10 16:46:24 IST Reason: (ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)