Supreme Court - Daily Orders
Prabhawati Kumari vs State Of Bihar on 16 August, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.30 COURT NO.3 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.)...... CRLMP No(s).
13036/2016
(Arising out of impugned final judgment and order dated 24/08/2015
in CRLM No. 34082/2015 passed by the High Court Of Patna)
PRABHAWATI KUMARI Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 16/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Shantanu Sagar,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 to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, also stands disposed of. (Renuka Sadana) Signature Not Verified (Parveen Kumar) Assistant Registrar Digitally signed by PARVEEN KUMAR Date: 2016.08.16 AR-cum-PS 17:29:24 IST Reason: