Supreme Court - Daily Orders
The State Of Jharkhand vs Kamil on 27 September, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.17 Court 9 (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).6680/2021
(Arising out of impugned final judgment and order dated 01-03-2021
in BA No.1288/2021 passed by the High Court Of Jharkhand At Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
KAMIL Respondent(s)
(FOR ADMISSION and IA No.111112/2021-EXEMPTION FROM FILING O.T.)
Date : 27-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Aman Lekhi, ASG
Mr. Sushil Kumar Dubey, Adv.
Ms. Swarupama Chaturvedi, Adv.
Ms. Diksha Rai, Adv.
Ms. Ruchi Kohli, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.09.27 16:21:33 IST Reason: