Supreme Court - Daily Orders
Ashok Kumar Nag @ Dr. Ashok Kumar Nag vs The State Of Jharkhand on 18 January, 2018
Bench: Kurian Joseph, Amitava Roy
ITEM NO.7 COURT NO.5 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). 182/2018
(Arising out of impugned final judgment and order dated 15-12-2017
in ABA No. 3286/2017 passed by the High Court Of Jharkhand At
Ranchi)
ASHOK KUMAR NAG @ DR. ASHOK KUMAR NAG Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.3347/2018-EXEMPTION FROM FILING
O.T. and IA No.3772/2018-EXEMPTION FROM FILING O.T. and IA
No.3771/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 18-01-2018 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. Siddharth Singla, AOR
Ms. Swikriti Singhania, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any ground to entertain this Special Leave Petition, which is, accordingly, dismissed.
However, in case the petitioner surrenders before the trial court, his application for bail may be considered expeditiously.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.01.20
10:58:48 IST
Reason: