Supreme Court - Daily Orders
Saiful Islam Mondal @ Charu vs The State Of West Bengal on 9 December, 2019
Bench: N.V. Ramana, L. Nageswara Rao, V. Ramasubramanian
ITEM NO.21 COURT NO.2 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.11047/2019
(Arising out of impugned final judgment and order dated 16-08-2019
in CRM No. 7494/2019 passed by the High Court at Calcutta)
SAIFUL ISLAM MONDAL @ CHARU Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION)
Date : 09-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Neeraj Kr. Jha, Adv.
Mr. Santosh Kumar Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by GEETA AHUJA Date: 2019.12.09 16:24:49 IST Reason: