Supreme Court - Daily Orders
State Of Jharkhand Through Sp Cbi Ranchi vs Dr. Chandra Shekhar Sinha on 18 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
SLP(Crl.)....Crl.MP 1942/16 1
ITEM NO.17 COURT NO.3 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).
1942/2016
(Arising out of impugned final judgment and order dated 26/06/2015
in CRLMP No.588/2015 passed by the High Court of Jharkhand at
Ranchi)
STATE OF JHARKHAND THROUGH SP CBI RANCHI Petitioner(s)
VERSUS
DR. CHANDRA SHEKHAR SINHA AND ORS Respondent(s)
CRLMP.1942/2016(With c/delay in filing SLP)
WITH
SLP(Crl.)...CRLMP No.1954/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 18/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.Maninder Singh, ASG
Mr.D.K.Singh, Adv.
Mr.B.Ragunath, Adv.
Mr. B. V. Balaram Das, AOR(NP)
For Respondent(s) Mr.Nagendra Rai, Sr.Adv.
Mr.Azim H.Laskar, Adv.
Mr.Abhijit Sinha, Adv.
Mr. Vishal Arun, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned Additional Solicitor General appearing Signature Not Verified Digitally signed by on behalf of the petitioner and the learned senior SATISH KUMAR YADAV Date: 2016.03.19 11:44:30 TLT counsel Reason:
appearing on behalf of the respondents, we find no justification whatsoever to interfere with the impugned order in SLP(Crl.)....Crl.MP 1942/16 2 exercise of our jurisdiction under Article 136 of the Constitution of India.
It is, however, necessary for us to record that the liberty given by the High Court in the penultimate paragraph of the impugned order needs no further clarification.
The special leave petitions are disposed of in the above terms.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER