Supreme Court - Daily Orders
Sadakat Kotwar vs The State Of Jharkhand on 5 February, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.6 Court No.1 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 847/2021
(Arising out of impugned final judgment and order dated 01-07-2019
in CRA(SJ) No. 393/2004 passed by the High Court Of Jharkhand At
Ranchi)
SADAKAT KOTWAR & ANR. Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(IA No. 33408/2020 - EXEMPTION FROM FILING O.T.)
Date : 05-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Shree Prakash Sinha, Adv.
Ms. Mohua Sinha, Adv.
Mr. Nawalendra Kumar, Adv.
Ms. Marina Wheeler, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s) Ms. Pragya Baghel, Standing Counsel
Mr. Anando Mukherjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.02.05 14:44:32 IST Reason: