Supreme Court - Daily Orders
Prem Singh Tamang vs State Of Sikkim on 25 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.18 COURT NO.12 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 for Special Leave to Appeal (Crl.) No. 5423/2016
(Arising out of impugned final judgment and order dated
08/06/2016 in CRLMC No. 08/2016 passed by the High Court Of
Sikkim At Gangtok)
PREM SINGH TAMANG Petitioner(s)
VERSUS
STATE OF SIKKIM Respondent(s)
(With appln. (s) for permission to place addl. documents on
record and interim relief)
Date :25/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Pradeep Ranjan Tiwary, Adv.
Mr. Ramesh, Adv.
Mr. Prafulla R Tiwary, Adv.
Ms. Divya Roy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We see no reason to entertain this petition under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
Pending application stands disposed of.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Pokhriyal ] Digitally signed by A.R.-cum-P.S. Court Master CHARANJEET KAUR Date: 2016.07.25 17:02:48 IST Reason: