Supreme Court - Daily Orders
Md. Rustam @ Minu vs The State Of Bihar & Anr. Etc. on 7 September, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.16 COURT NO.13 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(s) for Special Leave to Appeal (Crl.) Nos.7085-7086/2015
(Arising out of impugned final judgment and order dated 09/07/2015
in CRLMN Nos. 43215/2014 and 44280/2014 passed by the High Court of
Patna)
MD. RUSTAM @ MINU Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. ETC. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and office report)
Date : 07/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Chandra Bhushan Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
(Rajni Mukhi) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.09.08
16:11:25 IST
Reason: