Supreme Court - Daily Orders
Bula Roy vs State Of Jharkhand on 16 December, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy
ITEM NO.21 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.)....../2015
CRLMP No(s). 21190/2015
(Arising out of impugned final judgment and order dated 16/07/2014
in CRLMP No. 5024/2001 passed by the High Court of Jharkhand at
Ranchi)
BULA ROY Petitioner(s)
VERSUS
STATE OF JHARKHAND AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 16/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Vibhu Tiwari,Adv.
Mr. Ravi Prakash Mehrotra,Adv. (SCLSC)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.12.16
18:01:23 IST
Reason: