Supreme Court - Daily Orders
Rajendra Patel vs The State Of Bihar on 6 July, 2018
Bench: R. Banumathi, D.Y. Chandrachud
ITEM NO.30 COURT NO.11 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). 4921/2018
(Arising out of impugned final judgment and order dated 05-04-2018
in CRL.APPEAL (DB) No. 1202/2016 passed by the High Court Of
Judicature At Patna)
RAJENDRA PATEL Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.80626/2018-EXEMPTION FROM FILING
O.T.)
Date : 06-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. Kumar Mihir, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We are not inclined to entertain this special leave petition in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER Digitally signed by MADHU BALA Date: 2018.07.06 BRANCH OFFICER 17:27:13 IST Reason: