Supreme Court - Daily Orders
Ashwani Kumar Gupta @ Ashwini Kumar ... vs The State Of Bihar on 3 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.21 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).6058/2015
(Arising out of impugned final judgment and order dated 01/07/2015
in CRLM No.20182/2015 passed by the High Court of Patna)
ASHWANI KUMAR GUPTA @ ASHWINI KUMAR GUPTA
@ ASHNIANI KUMAR GUPTA Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 03/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.Rana Mukherjee, Sr.Adv.
Mr.Sumeet K.Singh, Adv.
Mr.Biswajit Choudhry, Adv.
Mr.Samiron Barkataky, Adv.
Mr.I.Ghosh, Adv.
Ms. Dharitry Phookan, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior 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 accordingly dismissed. As a sequel to the above, application for exemption from filing O.T. stands disposed of.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.08.03 17:26:55 IST Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS COURT MASTER