Supreme Court - Daily Orders
Bishambhar Singh vs The State Of Bihar State Of Bihar on 21 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.27 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........of 2017
(Diary No(s). 5982/2016)
(Arising out of impugned final judgment and order dated 18-03-2015
in CRLAD No. 1384/2008 passed by the High Court Of Patna)
BISHAMBHAR SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(IA No.69928/2017-CONDONATION OF DELAY IN FILING and IA
No.69931/2017-CLARIFICATION/DIRECTION)
Date : 21-08-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Rajiv Mangla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any,shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2017.08.22(MADHU BALA) 14:22:30 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER