Supreme Court - Daily Orders
Nagendra Paswan @ Shri Nagendra Paswan vs State Of Bihar on 9 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.9 COURT NO.4 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). 8375/2015
(Arising out of impugned final judgment and order dated 09/09/2015
in CRLM No. 39107/2015 passed by the High Court Of Patna)
NAGENDRA PASWAN @ SHRI NAGENDRA PASWAN Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 09/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vivek Sood, Sr. Adv.
Mr. Gopal Jha, Adv.
for Mr. Kaushik Poddar,AOR
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, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. Liberty is however granted to the petitioner to surrender before the trial Court and apply for regular bail. In case, the petitioner adopts such a course, we hope and expect, that the trial Court shall dispose of the application filed by the petitioner on the same day, in accordance with law. Signature Not Verified
As a sequel to the above, miscellaneous application is Digitally signed by Parveen Kumar Chawla Date: 2015.10.09 also disposed of.
16:01:07 IST Reason:
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS