Supreme Court - Daily Orders
Lalita Kumari @ Lalita Kumari vs The State Of Bihar on 1 May, 2015
Bench: V. Gopala Gowda, C. Nagappan
1
ITEM NO.62 COURT NO.10 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). 2377/2015
(Arising out of impugned final judgment and order dated 03/12/2014
in CRLM No. 46277/2014 passed by the High Court Of Patna)
LALITA KUMARI @ LALITA KUMARI Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
submit additional document(s) and interim relief and office report)
Date : 01/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Kumar Parimal, Adv.
Mr. Aniruddha P. Mayee,Adv.
For Respondent(s)
Mr. Samir Ali Khan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Perused the allegations contained in the first information report and heard the submission of learned counsel for the petitioner that the petitioner is in judicial custody for the last seven months. Having regard to the nature of the allegations, we are of the considered view that Signature Not Verified it would be just and proper for this Court to enlarge the Digitally signed by Vinod Kumar Date: 2015.05.01 17:16:24 IST Reason: petitioner on bail on furnishing bail bonds and sureties to the satisfaction of the Court in seisin of the matter on such terms and conditions that may be imposed by the learned trial 2 judge. Ordered accordingly.
The special leave petition is disposed of in the aforesaid terms.
(VINOD KR.JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER