Supreme Court - Daily Orders
Mohammad Sayeed vs The State Of Jharkhand on 9 November, 2022
Bench: Krishna Murari, S. Ravindra Bhat
ITEM NO.26 COURT NO.14 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). 9922/2022
(Arising out of impugned final judgment and order dated 10-08-2022
in CRR No. 178/2014 passed by the High Court Of Jharkhand At
Ranchi)
MOHAMMAD SAYEED Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ANR. Respondent(s)
(FOR ADMISSION and IA No.158155/2022-EXEMPTION FROM FILING O.T. and
IA No.158157/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 09-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Dipak Kumar Jena, AOR
Mr. Manish Grewal, Adv.
Mr. Sandeep Singh Rawat, Adv.
Ms. Bhanu Priya Gour, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner.
We do not find any good ground to interfere with the impugned judgment and order passed by the High Court. Accordingly, the Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of.
The time allowed to make payment of the total Signature Not Verified compensation is extended by a period of three months from today.
Digitally signed by GEETA AHUJA Date: 2022.11.10 17:32:08 IST Reason: (SONIA GULATI) (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)