Supreme Court - Daily Orders
Ram Pravesh Rai vs State Of Bihar on 8 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.31 COURT NO.7 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......../2015
CRLMP No. 7552/2015
(Arising out of impugned final judgment and order dated 04/09/2014
in CRM No. 41654/2012 passed by the High Court ofn Judicature at
Patna)
RAM PRAVESH RAI Petitioner(s)
VERSUS
STATE OF BIHAR & ANR. Respondent(s)
(With application for condonation of delay in filing SLP and
condonation of delay in refiling SLP)
Date : 08/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. A.T.M. Rangaramanujam, Sr. Adv.
Mr. Nitin Kumar Thakur, A.O.R.
Mr. Urmiljeet Kaur, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this Special Leave Petition rejecting the application for cancellation of anticipatory bail granted in September, 2011 and the same is dismissed. Mr. A.T.M. Rangaramanujam, learned senior counsel states that trial is on and witnesses are being examined. We, therefore, direct the trial court to expedite the trial and conclude the same Signature Not Verified within six months.
Digitally signed by Kalyani Gupta Date: 2015.05.14 09:37:16 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER