Supreme Court - Daily Orders
Dharambeer Kumar Singh @ Dharambir ... vs The State Of Jharkhand on 10 April, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.32 COURT NO.16 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).6936/2023
(Arising out of impugned final judgment and order dated 07-11-2022 in
CRMP No.1236/2020 passed by the High Court Of Jharkhand At Ranchi)
DHARAMBEER KUMAR SINGH @ DHARAMBIR SINGH
@ CHOTAN SINGH Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.64906/2023-EXEMPTION FROM FILING O.T.
and IA No.64908/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 10-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Vikash Chandra Shukla , AOR
Mr. Yashvardhan, Adv.
Mr. Nitesh Ranjan, Adv.
Mr. Piyush Singh, Adv.
Mr. Aishvary Vikram, Adv.
Mr. Amritesh Raj, Adv.
Mr. Neetej Kumar, Adv.
Mr. Puspraj Singh Parihar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order. Accordingly, the special leave petition stands dismissed.
Pending application(s), if any, stand closed.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.04.11 17:47:03 IST Reason: (DEEPAK JOSHI) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR