Supreme Court - Daily Orders
Rajesh Kumar Jaiswal vs The State Of Bihar on 5 March, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.47 COURT NO.10 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). 1586/2018
(Arising out of impugned final judgment and order dated 25-01-2018
in CRLWJ Case No. 916/2017 passed by the High Court Of Judicature
At Patna)
RAJESH KUMAR JAISWAL Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No.25257/2018-EXEMPTION FROM FILING O.T.)
Date : 05-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Shantanu Sagar, AOR
Mr. Jeewesh Prakash,Adv.
Mr. Aabhas P.,Adv.
Mr. Prashant Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.03.05 16:52:12 IST Reason: