Supreme Court - Daily Orders
The State Of Jharkhand vs Md. Sufiyan on 7 March, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.12 Court 5 (Video Conferencing) 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).1960/2022
(Arising out of impugned final judgment and order dated 15-06-2021
in ABA No.2633/2021 passed by the High Court Of Jharkhand At
Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
MD. SUFIYAN Respondent(s)
(With applns for exemption from filing c/c of the impugned judgt,
exemption from filing O.T.)
Date : 07-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr Barun Kumar Sinha,AAG
Mr Kumar Anurag Singh,Adv.
Mr Akshat Singh,Adv.
Mr.Jayant Mohan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in four weeks. Dasti service in addition, is permitted.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2022.03.07
18:16:49 IST
Reason: