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Colonel(Retired) Bijay Kant Jha vs State Of Bihar . on 10 July, 2015

Bench: V. Gopala Gowda, S.A. Bobde

  ITEM NO.18+67                              COURT NO.10                 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).     5076/2015

  (Arising out of impugned final judgment and order dated 03/02/2015 in
  CRLM No. 43779/2011 passed by the High Court Of Patna)

  COLONEL(RETIRED) BIJAY KANT JHA                                      Petitioner(s)

                                                  VERSUS

  STATE OF BIHAR AND ORS.                                              Respondent(s)

  (with appln. (s) for exemption from filing O.T.)

  With
  Petition(s) for Special Leave to Appeal (Crl.) No(s).5270/2015
  (with appln. (s) for exemption from filing c/c of the impugned
  judgment and exemption from filing O.T. and office report)

  Date : 10/07/2015 These petitions were called on for hearing today.

  CORAM :
                          HON'BLE MR. JUSTICE V. GOPALA GOWDA
                          HON'BLE MR. JUSTICE S.A. BOBDE

  For Petitioner(s)                    Mr. Sunil Kumar, Sr. Adv.
                                       Ms. Rohini Prasad, Adv.
                                       Mrs. Sarla Chandra,Adv.

  For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard learned counsel for the petitioner.

No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.

The special leave petitions are dismissed.

Reason:




                      (VINOD KR.JHA)                       (MALA KUMARI SHARMA)
                       COURT MASTER                            COURT MASTER