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Avinash Kumar Singh vs The State Of Bihar on 3 January, 2022

Bench: Chief Justice, Surya Kant, Hima Kohli

                                                         1

     ITEM NO.16                    Court 1 (Video Conferencing)                   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 for Special Leave to Appeal (Crl.)           No.8988/2021

     (Arising out of impugned final judgment and order dated 02­02­2021
     in CRLM No. 31339/2020 passed by the High Court of Judicature at
     Patna)

     AVINASH KUMAR SINGH                                                       Petitioner(s)

                                                        VERSUS

     THE STATE OF BIHAR                                                        Respondent(s)

     (IA No.151558/2021­EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.151560/2021­PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 03­01­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                          Mr.   Dinesh Kr. Goswami, Sr. Adv.
                                          Mr.   Saharsh Johari, Adv.
                                          Mr.   Yash Giri, Adv.
                                          Mr.   Jawaharlal, Adv.
                                          Mr.   Binay Kumar Das, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Court is convened through Video Conferencing. Exemption is allowed.

Having heard learned Senior counsel appearing for the petitioner and carefully perusing the material available on record, Signature Not Verified Digitally signed by Vishal Anand we see no reason to interfere with the impugned Order passed by the Date: 2022.01.03 16:38:58 IST Reason: High Court of Judicature at Patna dismissing the anticipatory bail application of the petitioner.

The Special Leave Petition is, accordingly, dismissed. Pending application filed in the matter also stands disposed of.

  (VISHAL ANAND)                                   (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                            COURT MASTER (NSH)