Supreme Court - Daily Orders
Neha Kumari Chauhan vs The State Of Bihar on 6 April, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai, Hrishikesh Roy
ITEM NO.4 Court 3 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 146/2021
NEHA KUMARI CHAUHAN & ANR. Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
Date : 06-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Randhir Kumar Ojha, AOR
Mr. Purushottam Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioners are not to be arrested until the matter is taken up by the Patna High Court.
The Writ Petition is disposed of accordingly.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2021.04.06
17:16:59 IST
Reason: