Supreme Court - Daily Orders
The State Of Jharkhand vs Izhar Hussain on 6 July, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.8 Court 8 (Video Conferencing) SECTION XVII
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 (C) No(s). 8108/2021
(Arising out of impugned final judgment and order dated 05-11-2020
in LPA No. 786/2018 passed by the High Court Of Jharkhand At
Ranchi)
THE STATE OF JHARKHAND & ORS. Petitioner(s)
VERSUS
IZHAR HUSSAIN Respondent(s)
(FOR ADMISSION and I.R. and IA No.71289/2021-EXEMPTION FROM FILING
O.T. and IA No.71292/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 06-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Arunabh Choudhary, AAG
Ms. Pallavi Langar, AOR
For Respondent(s) Mr. Krishnan Venugopal, Sr.Adv.
Mr. Siddhartha, Adv.
Ms. Pooja Dhar, AOR
Mr. Shivendra Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned final judgment and order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2021.07.06 (NIRMALA NEGI) 16:53:47 IST Reason: (RENU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)