Supreme Court - Daily Orders
Muksh Kumar Sahu vs State Of Chhatisgarh on 2 January, 2017
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.28 COURT NO.12 SECTION IIC
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.)...........
CRLMP No.21487/2016
(Arising out of impugned final judgment and order dated 02/08/2016
in CRLA No. 731/2003 passed by the High Court Of Chhattisgarh at
Bilaspur)
MUKSH KUMAR SAHU Petitioner(s)
VERSUS
STATE OF CHHATISGARH Respondent(s)
CRLMP. 21487/2016(with exemption from surrendering and office
report)
Date : 02/01/2017 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Petitioner(s) Mr. Subhro Sanyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from surrendering is rejected. As prayed for, the petitioner is granted four weeks' time to surrender.
(RASHMI DHYANI) (MADHU NARULA)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2017.01.04
14:38:40 IST
Reason: