Supreme Court - Daily Orders
Amar Yadav @ Amar Kumar vs The State Of Bihar on 9 September, 2022
Bench: Aniruddha Bose, Vikram Nath
ITEM NO.53 COURT NO.15 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
Special Leave to Appeal(Crl.) No(s). 8215-8216/2022
(Arising out of impugned final judgment and order dated 17-05-2022
in CRLM No. 32191/2021 17-05-2022 in CRLM No. 34825/2021 passed by
the High Court Of Judicature At Patna)
AMAR YADAV @ AMAR KUMAR & ANR. Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.128319/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.128320/2022-EXEMPTION FROM
FILING O.T.)
Date : 09-09-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. S. Premchandra, Adv.
Mr. Sudhir Singh, Adv.
Mr. Sarbendra Kumar, Adv.
Mr. Gulab Chandra Yadav, Adv.
Mr. R.S. Mishra, Adv.
Mr. Chand Qureshi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We do not find any reasonable ground to interfere with the impugned Orders.
The petitions for special leave to appeal are accordingly dismissed.
Signature Not VerifiedPending application(s), if any, shall also stand disposed of.
Digitally signed by DEEPAK SINGH Date: 2022.09.13 (JATINDER KAUR) 16:48:02 IST Reason: (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)