Supreme Court - Daily Orders
The State Of Jharkhand vs Munna @ Md. Mujahid @ Md. Munna @ Mujahid on 29 August, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.19 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 31576/2023
(Arising out of impugned final judgment and order dated 12-10-2022
in BA No. 9719/2022 passed by the High Court of Jharkhand at
Ranchi)
STATE OF JHARKHAND Petitioner(s)
VERSUS
MUNNA @ MD. MUJAHID @ MD. MUNNA @ MUJAHID Respondent(s)
(IA No.163437/2023-CONDONATION OF DELAY IN FILING and IA
No.163427/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.163439/2023-EXEMPTION FROM FILING O.T.)
Date : 29-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Arunabh Choudhury, Sr. Adv.
Mr. Karma Dorji, Adv.
Ms. Pallavi Langar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing a certified copy of the impugned judgment and exemption from filing official translation are allowed.
Delay condoned.
Issue notice.
To be heard along with SLP(Criminal)Diary No.15537 of 2023.
Signature Not Verified Digitally signed by Anita MalhotraDasti service, in addition, is permitted.
Date: 2023.09.01 10:04:45 IST Reason: (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER