Supreme Court - Daily Orders
Rajiv Singh vs The State Of Bihar on 17 November, 2015
Bench: V. Gopala Gowda, Amitava Roy
ITEM NO.8 COURT NO.11 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). 8111/2014
(Arising out of impugned final judgment and order dated 16/05/2014
in CRLA No. 1169/2011 passed by the High Court of Patna)
RAJIV SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR AND ANR. Respondent(s)
(With appln. (s) for bail and permission to file additional
documents and office report)
(For Final Disposal)
Date : 17/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Amit Pawan,Adv.
Mr. Abhishek Amritanshu, Adv.
Mr. Suryodaya Prakash Tiwari, Adv.
For Respondent(s) Mr. Subramonium Prasad, Sr. Adv.
RR-2 Mr. Abhay Kumar,Adv.
Mr. Tenzing T., Adv.
Mr. Utkarsh, Adv.
RR-1 Mr. Abhinav Mukerji,Adv.
Ms. Purnima Krishna, Adv.
Ms. Tanya Shree, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. R. Basant, learned senior counsel for the petitioner, in part. To hear him further, list the matter tomorrow as part heard.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2015.11.17 17:47:09 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER