Supreme Court - Daily Orders
Rama Nand Singh vs State Of Bihar on 20 February, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.11 COURT NO.12 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(s). 1201/2015
(Arising out of impugned final judgment and order dated 09/09/2014
in CRLA No. 337/1992 passed by the High Court Of Patna)
RAMA NAND SINGH Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 20/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice only to examine the nature of the offence.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sushil Kumar Rakheja
Date: 2015.02.21
12:13:42 IST
Reason: