Supreme Court - Daily Orders
Tshering Dolma Bhutia @ Doma Bhutia vs The State Of West Bengal on 3 January, 2023
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
ITEM NO.33 COURT NO.15 SECTION II-B
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). 12202/2022
(Arising out of impugned final judgment and order dated 15-09-2022
in CRM(A) No. 490/2022 passed by the High Court of Calcutta Circuit
Bench At Jalpaiguri)
TSHERING DOLMA BHUTIA @ DOMA BHUTIA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.195999/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 03-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s)
Mr. Shyamal Kumar, AOR
Mr. Arvind Verma, Sr. Adv.
Mr. Jaspreet Singh Rai, Adv.
Mr. Linoy Vargese, Adv.
Mr. Sunil Kumar Tomar, Adv.
Ms. Jyoti Rana, Adv.
Ms. Priya Nagar, Adv.
Ms. Sukhdeep Kaur Rai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case for interference is made out.
The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2023.01.03 16:18:04 IST Reason: (NITIN TALREJA) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)