Supreme Court - Daily Orders
Phurba Tenzing Bhutia vs The State Of Sikkim on 14 January, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.23 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 45276/2018
(Arising out of impugned final judgment and order dated 01-08-2018
in CRL.A No. 24/2016 passed by the High Court Of Sikkim At Gangtok)
PHURBA TENZING BHUTIA Petitioner(s)
VERSUS
THE STATE OF SIKKIM Respondent(s)
(FOR ADMISSION and I.R. and IA No.2496/2019-CONDONATION OF DELAY IN
FILING and IA No.2497/2019-CONDONATION OF DELAY IN REFILING)
Date : 14-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. A. Sirajudeen, Sr.Adv.
Mrs. S. Usha Reddy, AOR (SCLSC)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice limited to the extent of sentence.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2019.01.16 15:43:37 IST Reason: