Supreme Court - Daily Orders
Binod Rai@ Vinod Kumar Ray vs The State Of Bihar on 30 November, 2018
Bench: Uday Umesh Lalit, R. Subhash Reddy
ITEM NO.38 COURT NO.11 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 for Special Leave to Appeal (Crl.) No.8996/2018
(Arising out of impugned final judgment and order dated 19-04-2018
in CRLA No.521/2015 passed by the High Court Of Judicature At
Patna)
BINOD RAI @ VINOD KUMAR RAY Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.112606/2018-EXEMPTION FROM
FILING O.T.)
Date : 30-11-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mrs. Anjana Prakash, Sr. Adv.
Mr. Anuj Prakash, Adv.
Mr. Rajat Kapoor, Adv.
Mr. P. Chandra, Adv.
Mr. Kumar Mihir, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
According to Office Report, service is incomplete on the respondent – State of Bihar.
Liberty is granted to serve Additional Standing Counsel for the State of Bihar.
List the matter on 10.12.2018.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2018.12.01 12:51:42 IST Reason: (MUKESH KUMAR) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER