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Supreme Court - Daily Orders

State Of Bihar vs Divesh Kumar Chaudhary on 28 October, 2016

Bench: Jagdish Singh Khehar, Arun Mishra

                                                                               1

     ITEM NO.9 & 74                    COURT NO.3                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). 1779/2016
     (Arising out of impugned final judgment and order dated 14/09/2015
     in CRLMN No. 31117/2015 passed by the High Court Of Patna)

     STATE OF BIHAR                                          Petitioner(s)

                                     VERSUS
     DIVESH KUMAR CHAUDHARY & ANR.                      Respondent(s)
     (with appln(s) for seeking permission to raise additional grounds)
     WITH
     SLP(Crl) No. 3036/2016
     (With (With appln.(s) for exemption from filing c/c of the impugned
     order and appln.(s) for exemption from filing O.T. and )
      SLP(Crl) No. 3038/2016
     (With (With appln.(s) for exemption from filing c/c of the impugned
     order and appln.(s) for exemption from filing O.T. and Office
     Report)
      SLP(Crl) No. 3040/2016
     (With (With appln.(s) for exemption from filing c/c of the impugned
     order and appln.(s) for exemption from filing O.T. and Office
     Report)
      SLP(Crl) No. 3041/2016
     (With (With appln.(s) for exemption from filing c/c of the impugned
     order and appln.(s) for exemption from filing O.T. and Office
     Report)
      SLP(Crl) No. 3042/2016
     (With (With appln.(s) for exemption from filing O.T. and appln.(s)
     for exemption from filing c/c of the impugned order and Office
     Report)
     SLP(Crl) No. 3043/2016
     (With (With appln.(s) for exemption from filing c/c of the impugned
     order and appln.(s) for exemption from filing O.T. and Office
     Report)
     SLP(Crl) No. 3044/2016
     (With (With appln.(s) for exemption from filing c/c of the impugned
     order and appln.(s) for exemption from filing O.T. and Office
     Report)
     SLP(Crl) No. 3046/2016
     (With (With appln.(s) for exemption from filing c/c of the impugned
     order and appln.(s) for exemption from filing O.T. and Office
     Report)
     SLP(Crl) No. 3048/2016
     (With (With (With appln.(s) for exemption from filing O.T. and
Signature Not Verified


     appln.(s) for exemption from filing O.T. and appln.(s) for
Digitally signed by
PARVEEN KUMAR
Date: 2016.10.28

     exemption from filing c/c of the impugned order and Office Report)
16:28:07 IST
Reason:


     SLP(Crl) No. 3049/2016
     (With (With appln.(s) for exemption from filing O.T. and appln.(s)
     for exemption from filing c/c of the impugned order and Office
     Report)
                                                                  2

SLP(Crl) No. 3035/2016
(With (With (With (With appln.(s) for exemption from filing O.T.
and appln.(s) for exemption from filing c/c of the impugned order
and appln.(s) for permission to place addl. documents on record and
appln.(s) for exemption from filing O.T. and Office Report)
SLP(Crl) D 35310/2016(Office Report)
SLP(Crl) D 35210/2016(Office Report)
SLP(Crl) D 36021/2016)Office Report)
SLP(Crl) D 36062/2016(Office Report)
SLP(Crl) D 36018/2016(Office Report)
SLP(Crl) D 36043/2016(Office Report)
SLP(Crl) D 35289/2016(Office Report)
SLP(Crl) D 35268/2016(Office Report)
SLP(Crl) D 35293/2016(Office Report)
SLP(Crl) D 36060/2016(Office Report)
SLP(Crl) D 35202/2016(Office Report)
SLP(Crl) D 35315/2016(Office Report)
SLP(Crl) D 35271/2016(Office Report)
SLP(Crl) D 36047/2016(Office Report)
SLP(Crl) D 36041/2016(Office Report)
SLP(Crl) D 36050/2016(Office Report)
SLP(Crl) D 35179/2016(Office Report)
SLP(Crl) D 36055/2016(Office Report)
SLP(Crl) D 33995/2016(Office Report)
SLP(Crl) D 35294/2016(Office Report)
SLP(Crl) D 35298/2016(Office Report)
SLP(Crl) D 35218/2016(Office Report)
SLP(Crl) D 36020/2016(Office Report)
SLP(Crl) D 35299/2016(Office Report)
SLP(Crl) D 35199/2016(Office Report)
SLP(Crl) D 35187/2016(Office Report)
SLP(Crl) D 36024/2016(Office Report)
SLP(Crl) D 35316/2016(Office Report)
SLP(Crl) D 35190/2016(Office Report)
SLP(Crl) D 35288/2016(Office Report)
SLP(Crl) D 35302/2016(Office Report)
SLP(Crl) D 35305/2016(Office Report)
SLP(Crl) D 35281/2016(Office Report)
SLP(Crl) D 36046/2016(Office Report)
SLP(Crl) D 35243/2016(Office Report)
SLP(Crl) D 35297/2016(Office Report)
SLP(Crl) D 35266/2016(Office Report)
SLP(Crl) D 35167/2016(Office Report)
SLP(Crl) D 35292/2016(Office Report)
SLP(Crl) D 35158/2016(Office Report)
SLP(Crl) D 36065/2016(Office Report)
SLP(Crl) D 35267/2016(Office Report)
SLP(Crl) D 36056/2016(Office Report)
SLP(Crl) D 36036/2016(Office Report)

SLP(Crl)   D 35295/2016(Office Report)
SLP(Crl)   D 36031/2016(Office Report)
SLP(Crl)   D 35300/2016(Office Report)
                                             3

SLP(Crl)   D   35303/2016(Office   Report)
SLP(Crl)   D   35273/2016(Office   Report)
SLP(Crl)   D   35275/2016(Office   Report)
SLP(Crl)   D   35279/2016(Office   Report)
SLP(Crl)   D   33996/2016(Office   Report)
SLP(Crl)   D   36051/2016(Office   Report)
SLP(Crl)   D   35290/2016(Office   Report)
SLP(Crl)   D   36079/2016(Office   Report)
SLP(Crl)   D   35272/2016(Office   Report)
SLP(Crl)   D   35276/2016(Office   Report)
SLP(Crl)   D   36052/2016(Office   Report)
SLP(Crl)   D   36059/2016(Office   Report)
SLP(Crl)   D   35235/2016(Office   Report)
SLP(Crl)   D   36016/2016(Office   Report)
SLP(Crl)   D   35278/2016(Office   Report)
SLP(Crl)   D   36027/2016(Office   Report)
SLP(Crl)   D   36077/2016(Office   Report)
SLP(Crl)   D   36066/2016(Office   Report)
SLP(Crl)   D   36033/2016(Office   Report)
SLP(Crl)   D   36061/2016(Office   Report)
SLP(Crl)   D   36048/2016(Office   Report)
SLP(Crl)   D   35156/2016(Office   Report)
SLP(Crl)   D   35296/2016(Office   Report)
SLP(Crl)   D   35216/2016(Office   Report)
SLP(Crl)   D   35246/2016(office   Report)
SLP(Crl)   D   36023/2016(Office   Report)
SLP(Crl)   D   35154/2016(Office   Report)
SLP(Crl)   D   35306/2016(Office   Report)
SLP(Crl)   D   35173/2016(Office   Report)
SLP(Crl)   D   36070/2016(Office   Report)
SLP(Crl)   D   36075/2016(Office   Report)
SLP(Crl)   D   36030/2016(Office   Report)
SLP(Crl)   D   35192/2016(Office   Report)
SLP(Crl)   D   35280/2016(Office   Report)
SLP(Crl)   D   35175/2016(Office   Report)
SLP(Crl)   D   35259/2016(Office   Report)
SLP(Crl)   D   35188/2016(Office   Report)
SLP(Crl)   D   35150/2016(Office   Report)
SLP(Crl)   D   36026/2016(Office   Report)
SLP(Crl)   D   36042/2016(Office   Report)
SLP(Crl)   D   36063/2016(Office   Report)
SLP(Crl)   D   35165/2016(Office   Report)
SLP(Crl)   D   36017/2016(Office   Report)
SLP(Crl)   D   35308/2016(Office   Report)
SLP(Crl)   D   36072/2016(Office   Report)
SLP(Crl)   D   36039/2016(Office   Report)
SLP(Crl)   D   35171/2016(Office   Report)
SLP(Crl)   D   35291/2016(Office   Report)
SLP(Crl)   D   35284/2016(Office   Report)
SLP(Crl)   D   35269/2016(Office   Report)
SLP(Crl)   D   36038/2016(Office   Report)
SLP(Crl)   D   35184/2016(Office   Report)
SLP(Crl)   D   35152/2016(Office   Report)
                                                                  4

SLP(Crl)    D   35222/2016(Office   Report)
SLP(Crl)    D   35313/2016(Office   Report)
SLP(Crl)    D   35263/2016(Office   Report)
SLP(Crl)    D   35285/2016(Office   Report)
SLP(Crl)    D   35194/2016(Office   Report)
SLP(Crl)    D   36068/2016(Office   Report)
SLP(Crl)    D   35185/2016(Office   Report)
SLP(Crl)    D   35200/2016(Office   Report)
SLP(Crl)    D   35226/2016(Office   Report)
SLP(Crl)    D   35274/2016(Office   Report)
SLP(Crl)    D   35160/2016(Office   Report)
SLP(Crl)    D   35277/2016(Office   Report)
SLP(Crl)    D   36037/2016(Office   Report)
SLP(Crl)    D   35270/2016(Office   Report)
SLP(Crl)    D   35287/2016(Office   Report)
SLP(Crl)    D   35198/2016(Office   Report)
SLP(Crl)    D   35312/2016(Office   Report)
SLP(Crl)    D   36053/2016(Office   Report)
SLP(Crl)    D   35286/2016(Office   Report)
SLP(Crl)    D   35282/2016(Office   Report)
SLP(Crl)    D   35172/2016(Office   Report)
SLP(Crl)    D   36057/2016(Office   Report)
SLP(Crl)    D   36022/2016(Office   Report)
SLP(Crl)    D   35169/2016(Office   Report)
SLP(Crl)    D   35283/2016(Office   Report)
SLP(Crl)    D   36028/2016(Office   Report)
SLP(Crl)    D   35162/2016(Office   Report)

Date : 28/10/2016 These petitions were called on for hearing today.

CORAM :
           HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
           HON'BLE MR. JUSTICE ARUN MISHRA


For Petitioner(s)      Mr.   Sidharth Luthra, Sr. Adv.
                       Mr.   Shivam Singh, Adv.
                       Mr.   Manish Kumar, Adv.
                       Mr.   Pranab Prakash, Adv.
                       Mr.   Aditya Raina, Adv.
                       Mr.   Shreyas Jain, Adv.
                       Mr.   Advitiya Awasthi, Adv.
                       Ms.   Varsha Poddar, Adv.
                       Mr.   Milind Kumar, Adv.
                       for   Mr. Gopal Singh,AOR

For Respondent(s)      Mr. Nagendra Rai, Sr. Adv.
                       Mr. Shantanu Sagar,Adv.

                        Mr. Devashish Bharuka,Adv.

                        Mr. Amit K. Nain,Adv.
                                                                               5

                      Mr. Samir Ali Khan,Adv.

                      Mr. Ajay Kumar, Adv.
                      Mr. Kundan Kumar Mishra,Adv.
                      Mr. K.V. Muthee Kr., Adv.

                      Mr. Gaurav Agrawal,Adv.

                      Mr. Subhro Sanyal,Adv.
                      Mr. Mahrul, Adv.
                      Mr. Kumar Rajiv, Adv.

                      Mr.   Rajiv Shankar Dvivedi,Adv.
                      Mr.   S.K. Sarkar, Adv.
                      Mr.   Rudresh Jagdale, Adv.
                      Mr.   Abinash Kumar, Adv.

                      Mr. Anil K. Jha,Adv.
                      Mr. R.K. Ojha, Adv.

                      Mr. Debasis Bhoumik, Adv.

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

Matters listed under Item No.9 A perusal of the office report reveals, that service of notice is incomplete in SLP(Criminal) No. 1779 and 3040 of 2016.

Let fresh steps be taken to serve the unserved respondents, returnable in four weeks.

Liberty is granted to the learned counsel for the respondents to file counter affidavits, in the meantime. Matters listed under Item No. 74

Issue notice.

Tag with SLP(Criminal) No. 1779/2016 & batch. In the meantime, operation of the impugned orders shall remain stayed.



  (Renuka Sadana)                                  (Parveen Kumar)
Assistant Registrar                                     AR-cum-PS