Supreme Court - Daily Orders
Nandan Kumar Singh Alias Nitish Kumar vs The State Of Bihar on 3 December, 2019
Bench: S. Abdul Nazeer, Deepak Gupta
ITEM NO.12 COURT NO.13 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.10625/2019
(Arising out of impugned final judgment and order dated 23-08-2019
in CRLM No. 29447/2019 passed by the High Court Of Judicature At
Patna)
NANDAN KUMAR SINGH ALIAS NITISH KUMAR Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.178736/2019-EXEMPTION FROM FILING
O.T. )
Date : 03-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Rajesh Kumar Chaurasia, AOR
Mr. Onkar Prasad, Adv.
Mr. Sujeet Kumar, Adv.
Mrs. Soni, Adv.
Mr. Sanjeev Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to interfere with the judgment/ order impugned.
Accordingly, the Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of. (RACHNA) Signature Not Verified (RAJINDER KAUR) SENIOR PERSONAL ASSISTANT Digitally signed by RACHNA Date: 2019.12.05 BRANCH OFFICER 14:47:42 IST Reason: