Supreme Court - Daily Orders
Nusrat Parween vs The State Of Jharkhand on 28 September, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.3 COURT NO.9 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 13764/2015 in Criminal Appeal No(s).458/2012
NUSRAT PARWEEN Appellant(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
(for bail and office report)
Date : 28/09/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Appellant(s) Mr. Santosh Kumar, Adv.
Mr. M.A. Niyazi, Adv.
for Mr. Mushtaq Ahmad, AOR
For Respondent(s) Mr. Tapesh Kumar Singh, AOR
Mr. Mohd. Waquas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Tapesh Kumar Singh, learned counsel for the State of Jharkhand accepts notice and seeks some time to file reply.
Reply be filed within ten days. List immediately thereafter.
(SANJAY KUMAR-I) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.09.28
17:10:57 IST
Reason: