Supreme Court - Daily Orders
Neeraj Kumar Nande vs State Of Chhatisgarh on 29 January, 2016
Bench: M.Y. Eqbal, Arun Mishra
ITEM NO.24 COURT NO.9 SECTION IIA
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.584/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in MCRA No.4472/2015 passed by the High Court Of Chhatisgarh At
Bilaspur)
NEERAJ KUMAR NANDE Petitioner(s)
VERSUS
STATE OF CHHATISGARH Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 29/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Umesh Babu Chaurasia, Adv.
Mr. Anurag Pandey,Adv. (Not Present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
However, the petitioner is given liberty to renew his prayer for bail after six months before the appropriate court.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2016.01.29
16:25:49 IST
Reason: