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Bam Narayan Sah @ Ram Narayan Sah vs The State Of Bihar on 2 January, 2019

Bench: R. Banumathi, Indira Banerjee

                                                                                           OUT-TODAY
     ITEM NO.38                                     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
     Petition(s) for Special Leave to Appeal (Crl.) No(s). 10843/2018
     (Arising out of impugned final judgment and order dated 02-07-2018
     in CRLMN No. 34763/2018 passed by the High Court Of Judicature At
     Patna)

     BAM NARAYAN SAH @ RAM NARAYAN SAH & ORS.                                      Petitioner(s)

                                                           VERSUS
     THE STATE OF BIHAR & ANR.                                                     Respondent(s)

     (FOR ADMISSION and Interim Relief and
     IA No.171075/2018-EXEMPTION FROM FILING O.T. and
     IA No.171074/2018-PERMISSION TO FILE ADDL. DOCUMENTS/FACTS/ANNEX.)

     Date : 02-01-2019 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)                   Mr.   Rakesh Kumar Singh,Adv.
                                         Mr.   Ashok Anand, AOR
                                         Mr.   Somanatha Padhan,Adv.
                                         Mr.   Bipin Bihari Singh,Adv.
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petition is accordingly dismissed. However, four weeks’ time is granted to the petitioner(s) to surrender and move an application for regular bail before the Trial Court. Such prayer as and when made shall be considered and decided expeditiously by the Trial Court. For a period of four weeks or till the bail application is decided by the Trial Court whichever is earlier, the petitioner(s) shall remain protected against arrest.

16:53:16 IST Pending applications, if any, shall also stand disposed of.

Reason:




     (MAHABIR SINGH)                                                     (PARVEEN KUMARI PASRICHA)
      COURT MASTER                                                             BRANCH OFFICER