Supreme Court - Daily Orders
Santosh Kumar Mandal vs The State Of Jharkhand on 18 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.35 COURT NO.8 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).../2017
Diary No(s). 22199/2017
(Arising out of impugned final judgment and order dated
13-02-2017 in ABA No. 1606/2016 passed by the High Court Of
Jharkhand At Ranchi)
SANTOSH KUMAR MANDAL Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(With appln.(s) for condonation of delay in filing SLP,
exemption from filing O.T., exemption from filing c/c of the
impugned order with prayer for interim relief)
Date :18-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Anup Kumar, AOR
Ms. Neha Jaiswal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing O.T. is allowed.
Delay condoned.
Issue notice.
In the meantime, there shall be stay of arrest of the petitioner.
Tag with SLP(Crl.) No. 4042/2017.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.08.18 17:00:33 ISTReason: [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer