Supreme Court - Daily Orders
Sonamati Devi @ Sonamati Singh vs State Of Bihar on 27 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.9 COURT NO.5 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).483/2015
(Arising out of impugned final judgment and order dated 20/10/2014
in CRLMN No. 24177/2014 passed by the High Court of Patna)
SONAMATI DEVI @ SONAMATI SINGH Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 27/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Anuj Prakaash, Adv.
Mr. Kumar Mihir, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.01.28
16:35:10 IST
Reason: