Supreme Court - Daily Orders
The State Of Jharkhand vs Gourav Kumar Shaw on 25 April, 2022
Bench: Vineet Saran, J.K. Maheshwari
ITEM NO.23 COURT NO.9 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).3727/2022
(Arising out of impugned final judgment and order dated 17-06-2021
in ABA No.2824/2021 passed by the High Court Of Jharkhand At
Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
GOURAV KUMAR SHAW Respondent(s)
(FOR ADMISSION and I.R. and IA No.58837/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.58839/2022-EXEMPTION FROM
FILING O.T.)
Date : 25-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Arunabh Chowdhury, Senior Advocate
Ms. Pragya Baghel, Standing Counsel
Mr. Akshat Singh, Adv.
Ms. Tulika Mukherjee, AOR
Ms. Ekta Bharti, Advocate
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
In exercise of our jurisdiction under Article 136 of the Constitution, we do not find any ground to interfere with the order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Signature Not VerifiedPending application(s), if any, stands disposed of.
Digitally signed by ARJUN BISHT Date: 2022.04.25 16:43:12 IST Reason:(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS