Supreme Court - Daily Orders
Neelam Kumar Singh vs State Of Bihar on 30 March, 2015
Bench: Kurian Joseph, Amitava Roy
ITEM NO.18 COURT NO.12 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). 2336/2015
(Arising out of impugned final judgment and order dated 05/02/2015
in CRLM No. 29112/2014 passed by the High Court of Patna)
NEELAM KUMAR SINGH Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to place
addl. documents on record and interim relief)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, it is made clear that if the petitioner files an application for regular bail before the C.J.M., Supaul, the decision on the application shall be taken on the same day.
It is also made clear that we have not considered the merits of the case. All the contentions are left open to the petitioner to raise before the C.J.M., Supaul.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.04.01 16:01:16 IST Reason: (Rajni Mukhi) (Renu Diwan)
Sr. P.A. Court Master