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Wazir Ahmad vs The State Of Bihar on 7 January, 2019

Bench: R. Banumathi, Indira Banerjee

     ITEM NO.39                              COURT NO.8                  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).    11089/2018

     (Arising out of impugned final judgment and order dated 27-08-2018
     in CRLA(DB) No. 386/2013 passed by the High Court Of Judicature At
     Patna)

     WAZIR AHMAD                                                             Petitioner(s)

                                                    VERSUS

     THE STATE OF BIHAR                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.183748/2018-EXEMPTION FROM FILING
     O.T. )

     Date : 07-01-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MRS. JUSTICE R. BANUMATHI
                          HON'BLE MS. JUSTICE INDIRA BANERJEE


     For Petitioner(s)                Mr.   Dharnidhar Jha,Sr.Adv.
                                      Mr.   Jayesh Gaurav,Adv.
                                      Ms.   Diksha Ojha,Adv.
                                      Mr.   Farrukh Rasheed, AOR

     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard learned counsel for the petitioner.

We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly,dismissed.

Pending application(s), if any,shall also stand disposed Signature Not Verified of.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER