Supreme Court - Daily Orders
Subrata Choudhury @ Santosh Choudhury vs The State Of Assam on 22 February, 2021
Bench: Ashok Bhushan, R. Subhash Reddy
ITEM NO.16 Court 7 (Video Conferencing) SECTION II
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).1242/2021
(Arising out of impugned final judgment and order dated 08-01-2021
in CRLRP No.95/2013 passed by the Gauhati High Court)
SUBRATA CHOUDHURY @ SANTOSH CHOUDHURY & ORS. Petitioner(s)
VERSUS
THE STATE OF ASSAM & ANR. Respondent(s)
(FOR ADMISSION)
Date : 22-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s)
Mr. Pijush K. Roy, Adv.
Ms. Kakali Roy, Adv.
Mr. Rajan K. Chourasia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, further proceedings in C.R. Case No.159/2011 pending before the Chief Judicial Magistrate, Cachar, Silchar shall remain stayed.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2021.02.22
16:15:51 IST
Reason: