Supreme Court - Daily Orders
Jacob John vs State Of Manipur on 27 February, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.15 COURT NO.4 SECTION II
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).
3073/2015
(Arising out of impugned final judgment and order dated 26/07/2013
in BA No.4/2013 passed by the High Court of Manipur at Imphal)
JACOB JOHN Petitioner(s)
VERSUS
STATE OF MANIPUR Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Sapam Biswajit Meitei, Adv.
Mr.Z.H.Isaac Haiding, Adv.
Mr.Ashok Kumar Singh, Adv.
Mr. Abhishek Gupta, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
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) (RENU DIWAN) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2015.02.27 17:10:28 IST Reason: