Supreme Court - Daily Orders
Rama Nand Singh vs State Of Bihar on 5 January, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.9 COURT NO.11 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).
24668/2014
(Arising out of impugned final judgment and order dated 09/09/2014
in CRLA No. 337/1992 passed by the High Court of Patna)
RAMA NAND SINGH Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
CRLMP. 24668/2014(with exemption from surrendering)
Date: 05/01/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s)
Mr. Abhinav Rao, Adv.
Mr. Gaurav Agrawal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Criminal Miscellaneous Petition for exemption from surrendering is rejected. However, the petitioner is granted four weeks' time to surrender.
In case the petitioner surrenders within four weeks from today and submits proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration before the Court within one week therefrom.
Signature Not Verified Digitally signed by Vishal Anand(VISHAL ANAND) (PARDEEP KUMAR) Date: 2015.01.06 14:07:48 IST Reason: COURT MASTER A.R-CUM-P.S.