Supreme Court - Daily Orders
Md. Kamal Ashraf vs The State Of Bihar on 11 December, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.24 COURT NO.5 SECTION II-A/XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 490-491/2018
MD. KAMAL ASHRAF & ORS. Appellant(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(Only I.A. NO. 166286/2018 (MODIFICATION OF COURT ORDER) IN T.P
(CRL.) NO. 503 OF 2018 LISTED AGAINST THIS MATTER)
WITH
T.P.(Crl.) No. 503/2018 (XVI-A)
(application for modification of order to be listed.)
Date : 11-12-2018 This transfer petition was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s)
Mr. Irshad Ahmad, AOR
Dr. Lokendra Malik, Adv.
Ms. Shabeena Anjum, Adv.
Mr. Vivek Singh, Adv.
Mr. Anurag Rawat, Adv.
Mr. Dinesh R. Bhardwaj, Adv.
Ms. Divya Roy, AOR
For Respondent(s)
Mr. Nagendra Rai, Sr. Adv.
Ms. Abha R. Sharma, Adv.
Mr. D.S. Parmar, Adv.
Ms. Sujeeta Srivastava, Adv.
Mr. Gopal Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
In spite of service of notice, there is no effective assistance from the State of Bihar in this matter.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.12.13Learned counsel appearing for the petitioners has placed 14:24:46 IST Reason: orders passed by this Court in Transfer Petition (Crl.) No.78 of 2018 whereby stay of further proceedings arising out of F.I.R. was granted in the matter.
-2-In view of that, we have no option but to stay further proceedings arising out of F.I.R. No.31/2013 dated 17-7-2013 lodged with the Economic Offence Police Station against the applicants/petitioners and further proceedings in the Special Case No.45/2013 pending before the Special Judge 1st, Vigilance, Patna.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR