criminal law case, Bihar, prosecution
0  01 Jan, 1970
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Rajo @ Rajwa @ Rajendra Mandal Vs. The State of Bihar & Ors.

  Supreme Court Of India Criminal Appeal /252/2023
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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO(S). OF 2023

(Arising from SLP(Crl.)No(s). of 2023

@ Diary No(s).24670/2022)

GEORGE DIAZ APPELLANT(S)

VERSUS

STATE REPRESENTED BY INSPECTOR OF POLICE & ANR. RESPONDENT(S)

O R D E R

Delay condoned.

Leave granted.

Heard learned senior counsel appearing for the appellant and

learned counsel appearing for the respondents.

On going through the materials on record, we find that the

dispute involved in this proceeding is purely civil in nature.

In such circumstances, we set aside the judgment under appeal

and the proceeding shall consequentially stands quashed against the

appellant.

The appeal is allowed in the above terms.

Pending application(s), if any, shall stand disposed of.

...................J.

[ANIRUDDHA BOSE]

...................J.

[SUDHANSHU DHULIA]

New Delhi;

January 30, 2023.

ITEM NO.42 COURT NO.11 SECTION II-C

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). 24670/2022

(Arising out of impugned final judgment and order dated 11-01-2022

in CRLOP(MD) No. 14274/2021 passed by the High Court Of Judicature

At Madras At Madurai)

GEORGE DIAZ PETITIONER(S)

VERSUS

STATE REPRESENTED BY INSPECTOR OF POLICE & ANR. RESPONDENT(S)

(FOR ADMISSION and I.R. and IA No.122590/2022-CONDONATION OF DELAY

IN FILING and IA No.122591/2022-EXEMPTION FROM FILING O.T. )

Date : 30-01-2023 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ANIRUDDHA BOSE

HON'BLE MR. JUSTICE SUDHANSHU DHULIA

For Petitioner(s) Mr. Ratnakar Dash, Sr. Adv.

Ms. Promila, Adv.

Mr. S. Thananjayan, AOR

For Respondent(s) Dr. Joseph Aristotle S., AOR

Mr. Shobhit Dwivedi, Adv.

Ms. Vaidehi Rastogi, Adv.

UPON hearing the counsel the Court made the following

O R D E R

Delay condoned.

Leave granted.

The appeal is allowed in terms of the signed order, which is

placed on the file.

Pending application(s), if any, shall stand disposed of.

(NIRMALA NEGI) (VIDYA NEGI)

COURT MASTER (SH) ASSISTANT REGISTRAR

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