Supreme Court - Daily Orders
Ram Gopal Yadav vs The State Of Chhattisgarh on 12 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.24 COURT NO.7 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.)...... CRLMP NO(S).
2039-2040/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02/07/2015
IN CRLA NO. 403/2011 & CRLA NO. 523/2011 PASSED BY THE HIGH COURT
OF CHHATISGARH AT BILASPUR)
RAM GOPAL YADAV PETITIONER(S)
VERSUS
STATE OF CHATTISGARH AND ANR. ETC. RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO FILE SLP AND OFFICE REPORT)
Date : 12/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Iqbal Ashraf Rahmani, Adv.
Mr. Rajesh Singh Chauhan, Adv.
Mr. Anis Ahmad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petitions is granted.
Delay condoned.
Exemption from filing O.T. is granted.
Issue notice.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.02.12 17:17:02 IST Reason: