Supreme Court - Daily Orders
Avinash Chandra @ Pankaj vs State Of Bihar on 13 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.21 COURT NO.11 SECTION IIA
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). 5201/2015
(Arising out of impugned final judgment and order dated 16/06/2015
in CRLMN No. 19410/2015 passed by the High Court of Patna)
AVINASH CHANDRA @ PANKAJ Petitioner(s)
VERSUS
STATE OF BIHAR AND ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Amit Pawan,Adv.
Mr. Abhishek Amritanshu, Adv.
Mr. Shailendra Kumar, Adv.
Mr. Suryodaya Prakash Tiwari, Adv.
Mr. Mohan Prasanna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned Counsel for the Petitioner. We find no ground to interfere.
The Special Leave Petition is dismissed. However, We grant six weeks' time to the Petitioner to surrender. If the Petitioner surrenders and applies for bail, the application for bail will be taken up expeditiously preferably within 24 hours of the filing of the said application.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.07.13
17:30:03 IST
Reason: