Supreme Court - Daily Orders
The State Of Jharkhand vs Md. Imroj on 17 December, 2024
Author: Pankaj Mithal
Bench: Pankaj Mithal
1
SLP(Crl.) No.3228/2023
ITEM NO.20 COURT NO.16 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 for Special Leave to Appeal (Crl.) No. 3228/2023
[Arising out of impugned final judgment and order dated 13-09-2022
in BA No. 6445/2022 passed by the High Court of Jharkhand at
Ranchi]
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
MD. IMROJ Respondent(s)
(IA No. 142781/2023 - APPLICATION FOR PERMISSION; IA No. 40998/2023
- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; IA No.
40999/2023 - EXEMPTION FROM FILING O.T. and IA No. 40997/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
Diary No(s). 48888/2023 (II-A)
(IA No.249068/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.249069/2023-EXEMPTION FROM FILING O.T.)
Date : 17-12-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. Farrukh Rasheed, Adv.
Ms. Madhusmita Bora, AOR
Mr. Sonal Singh, Adv.
Mr. Pawan Kishore Singh, Adv.
Mr. Dipankar Singh, Adv.
Mr. Kumar Anurag Singh, Adv.
Mr. Anando Mukherjee, AOR
Mr. Shwetank Singh, Adv.
For Respondent(s)
Signature Not Verified
Mr. Ujjwal Singh , AOR
Digitally signed by
SNEHA DAS
Date: 2024.12.18
Mr. Mojahid Karim Khan, Adv.
11:42:51 IST
Reason: Mr. Shadab Eqbal, Adv.
Mrs. Atefa Perwez, Adv.
Mr. Abhishek Naik, Adv.
Ms. Gulafsha Kureshi, Adv.
Mr. Rehan Ghalib Khan, Adv.
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SLP(Crl.) No.3228/2023
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel appearing for the respondent(s) on the ground of personal difficulty, the matters stand adjourned.
List on 19.12.2024.
(SNEHA DAS) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)