Supreme Court - Daily Orders
Dharmendra Kumar Jha vs The State Of Bihar on 15 April, 2021
Bench: N.V. Ramana, Aniruddha Bose
ITEM NO.7 Court 2 (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
SPECIAL LEAVE PETITION (CRIMINAL) …………….Diary No(s).5126/2021
(Arising out of impugned final judgment and order dated 17-07-2019
in CRLMN No.18224/2019 passed by the High Court of Judicature at
Patna)
DHARMENDRA KUMAR JHA Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.34535/2021-CONDONATION OF DELAY
IN FILING and IA No.34536/2021-EXEMPTION FROM FILING O.T.)
Date : 15-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Ram Ekbal Roy, Adv.
Mr. Vijay Shankar Gandhi, Adv.
Ms. Priyanka Das, Adv.
Mr. Mukesh Chandra, Adv.
Mr. Binay Kumar Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court rejecting the Criminal Miscellaneous Application for anticipatory bail filed by the petitioner herein.
The special leave petition is, accordingly, dismissed on the ground of delay as also on merits.
Signature Not VerifiedAs a sequel to the above, pending interlocutory Digitally signed by SATISH KUMAR YADAV application also stands disposed of. Date: 2021.04.15 16:45:21 IST Reason:
(SATISH KUMAR YADAV) (RAJ RANI NEGI) DEPUTY REGISTRAR DEPUTY REGISTRAR