Supreme Court - Daily Orders
Pradeep Kumar Sharma vs State Of Chhatisgarh on 25 August, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.52 COURT NO.6 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). 3358/2013
(Arising out of impugned final judgment and order dated 28/03/2012
in CRLMP No. 85/2010 passed by the High Court of Chhatisgarh at
Bilaspur)
PRADEEP KUMAR SHARMA Petitioner(s)
VERSUS
STATE OF CHHATISGARH Respondent(s)
(With appln. (s) for exemption from filing O.T. and office report)
Date : 25/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Debasis Misra ,Adv.
Mr. Binay Kumar Jha, Adv.
Dr. S.K. Hota, Adv.
Mr. Keshav Kr. Chaudhary, Adv.
For Respondent(s)
Ms. Bansuri Swaraj, Adv.
Mr. Annirudh Sharma, Adv.
Mr. C. D. Singh ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2014.08.26
17:11:38 IST
Reason: