Supreme Court - Daily Orders
The State Of Jharkhand vs Shahrukh Khan on 5 January, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.33 COURT NO.14 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 PETITION (CRIMINAL) Diary No(s). 23256/2022
(Arising out of impugned final judgment and order dated 02-08-2021
in BA No. 6879/2021 passed by the High Court Of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
SHAHRUKH KHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.195939/2022-CONDONATION OF DELAY
IN FILING and IA No.195941/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.195940/2022-EXEMPTION FROM FILING O.T.
and IA No.195938/2022-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS)
Date : 05-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Vishnu Sharma, Adv.
Ms. Madhusmita Bora, AOR
Mr. Dipankar Singh, Adv.
Ms. Anupama Sharma, Adv.
Mr. Bir Inder Singh Gurm, Adv.
Mr. Manish Kumar, Adv.
Ms. Anum Hussain, Adv.
Ms. Pavithra V, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having regard to the peculiar circumstances of this case since the respondent has been enlarged on bail on 02.08.2021, this is not Signature Not Verified an appropriate case for exercising discretion under Article 136 of Digitally signed by NIRMALA NEGI Date: 2023.01.05 16:52:43 IST Reason: the Constitution of India.
1The Petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NITIN TALREJA) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
2