Supreme Court - Daily Orders
Lok Bahadur Dahal vs State Of Sikkim on 8 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.40 COURT NO.5 SECTION II
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).
8524/2013
(Arising out of impugned final judgment and order dated
20/09/2012 in CRLA No. 05/2012,20/09/2012 in CRLA No. 5/2012
passed by the High Court Of Sikkim)
LOK BAHADUR DAHAL Petitioner(s)
VERSUS
STATE OF SIKKIM Respondent(s)
(with appln. (s) for bail)
Date : 08/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Dr. V. P. Appan,Adv.
Mr. A.K. Srivastav, Adv.
Mr. S.K. Patri, Adv.
For Respondent(s) Mr. A. Mariarputham, AG
Ms. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
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.
(Parveen Kr. Chawla) (Renuka Sadana)
Signature Not Verified
Digitally signed by
Court Master Court Master
Parveen Kumar Chawla
Date: 2015.01.08
17:30:19 IST
Reason: