Supreme Court - Daily Orders
Sonva Devi vs The State Of Bihar on 28 March, 2023
Bench: Abhay S. Oka, Rajesh Bindal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.950 OF 2023
(Arising out of S.L.P.(Crl.) No.10466 of 2022)
SONVA DEVI ... APPELLANT(S)
VS.
STATE OF BIHAR ... RESPONDENT(S)
O R D E R
Leave granted.
Heard the learned counsel appearing for the parties.
The learned counsel appearing for the respondent- State pointed out that in the counter affidavit a stand has been taken that after interim order was passed by this Court, the appellant has joined for investigation.
Accordingly, the order dated 4th November, 2022 is made absolute. The appeal is accordingly allowed.
..........................J. (ABHAY S.OKA) ..........................J. Signature Not Verified (RAJESH BINDAL) Digitally signed by Anita Malhotra Date: 2023.03.29 18:53:13 IST Reason: NEW DELHI;
March 28, 2023.
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ITEM NO.1 COURT NO.10 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). 10466/2022
(Arising out of impugned final judgment and order dated 21-03-2022 in CRLMN No. 63937/2021 passed by the High Court of Judicature at Patna) SONVA DEVI Petitioner(s) VERSUS STATE OF BIHAR Respondent(s) Date : 28-03-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Amit Pawan, AOR Mr. Anand Nandan, Adv.
Mr. Abhishek Amritanshu, Adv. Mr. Hassan Zubair Waris, Adv. Mr. Suchit Singh Rawat, Adv. Ms. Shivangi, Adv.
Mr. Aakarsh, Adv.
Mr. Amit Kumar, Adv.
For Respondent(s) Mr. Azmat Hayat Amanullah, AOR Mr. Tirupati Gaurav Shahi, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order. Pending application, if any, also stands disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 2