Supreme Court - Daily Orders
Sandip Roy vs The State Of Tripura on 22 January, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.37 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 41802/2017
(Arising out of impugned final judgment and order dated
18-12-2012 in CRLA No. 76/2008 passed by the Gauhati High
Court)
SANDIP ROY Petitioner(s)
VERSUS
THE STATE OF TRIPURA Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF and IA No.6542/2018-CONDONATION
OF DELAY IN FILING)
Date :22-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Sanjiv Das, Adv.
Mr. Parmanand Gaur, AOR (SCLSC)
Ms. Gitanjali N. Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.01.22 17:08:34 IST Reason: