Supreme Court - Daily Orders
Raj Kumar Sah vs The State Of Bihar on 29 October, 2018
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
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ITEM NO.18 COURT NO.1 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). 39715/2017
(Arising out of impugned final judgment and order dated 30-08-2017
in CRLDB No. 112/2016 passed by the High Court Of Judicature at
Patna)
RAJ KUMAR SAH Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(IA 5171/2018-CONDONATION OF DELAY IN FILING
IA 5173/2018-CONDONATION OF DELAY IN REFILING
IA NO.5174/2018- EXEMPTION FROM FILING O.T.)
WITH
SLP(Crl) No. 8699/2018 (II-A)
IA NO.39372/2018- EXEMPTION FROM FILING O.T.)
Diary No(s). 38860/2017 (II-A)
(IA 128356/2018-CONDONATION OF DELAY IN FILING)
Diary No(s). 40657/2017 (II-A)
(IA NO.7597/2018 -CONDONATION OF DELAY IN FILING
IA 7598/2018-CONDONATION OF DELAY IN REFILING
IA 7600/2018 -FOR EXEMPTION FROM FILING O.T.)
Date : 29-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. B. Adinarayana Rao, Sr. Adv.
Mr. Sudhanshu Kumar Choudhary, Adv.
Mr. Vishal Arun, AOR
Ms. Sampa Sengupta, Adv.
Mr. S. Nagamuthu, Sr. Adv.
Signature Not Verified
Mr. M.P. Parthiban, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2018.10.29
Mr. Rajat Kapoor, Adv.
17:17:00 IST
Reason: Ms. Jaikriti S. Jadeja, AOR
Mr. Amrendra Sharan, Sr. Adv
Mr. Siddarth Dave, Adv.
Mr. Samir Ali Khan, AOR
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For Respondent(s) Mr. Keshav Mohan, Adv.
Mr. Gaurav Kejriwal, AOR
Mr. Rishi R. Awasthi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard all the learned counsel(s) for the petitioner(s) and perused the relevant material.
Delay condoned.
Applications for exemption from filing official translation are allowed.
We find no ground to interfere. The Special Leave Petitions are dismissed.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER ASSISTANT REGISTRAR