Supreme Court - Daily Orders
Abhinandan Sah vs The State Of Bihar on 5 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.15 COURT NO.6 SECTION-IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 28625/2017
(Arising out of impugned final judgment and order dated 11-11-2016
in CRLA No. 1110/2010 passed by the High Court of Judicature At
Patna)
ABHINANDAN SAH Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(IA No.92349/2017-CONDONATION OF DELAY IN FILING and IA
No.92356/2017-EXEMPTION FROM FILING O.T. and IA
No.92355/2017-EXEMPTION FROM CUSTODY CERTIFICATE)
Date: 05-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s)
Mr. Anand Varma, AOR
Shubhangni Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Consequent upon the dismissal of the Special Leave Petition, pending applications filed in the matter are also disposed of.
(VISHAL ANAND) Signature Not Verified (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Digitally signed by BRANCH OFFICER VISHAL ANAND Date: 2017.10.06 16:44:17 IST Reason: