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State Of Jharkhand Through C.B.I. vs Lalu Prasad @ Lalu Prasad Yadav on 17 August, 2015

Bench: Madan B. Lokur, S.A. Bobde

  ITEM NO.25                                 COURT NO.9                 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.)...... CRLMP                         No(s).
  13191/2015

  (Arising out of impugned final judgment and order dated 14/11/2014
  in CRLMP No. 1811/2014 passed by the High Court of Jharkhand at
  Ranchi)

  STATE OF JHARKHAND THROUGH C.B.I.                                      Petitioner(s)

                                                    VERSUS

  LALU PRASAD @ LALU PRASAD YADAV                                        Respondent(s)

  (With appln. (s) for c/delay in filing SLP and office report)

  Date : 17/08/2015 This petition was called on for hearing today.

  CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE S.A. BOBDE

  For Petitioner(s)                   Mr.   Ranjeet Kumar, SG
                                      Mr.   Aman Sinha, Sr. Adv.
                                      Mr.   T.A. Khan, Adv.
                                      Mr.   B. V. Balaram Das, AOR


  For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice on the application for condonation of delay as also on SLP.

Dasti, in addition, is permitted.

Tag with SLP(Crl.) No.298 of 2013.

(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER Date: 2015.08.18 17:03:08 IST Reason: