Supreme Court - Daily Orders
Manghi Lal Sahu @ Jatgo vs The State Of Chhattisgarh on 23 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.107 COURT NO.12 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
Criminal Appeal No(s). 1882/2014
MANGHI LAL SAHU Appellant(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
Date : 23-08-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Ms. C. K. Sucharita, AOR
For Respondent(s) Mr. Atul Jha,Adv.
Mr. Sandeep Jha,Adv.
Mr. Dharmendra Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.08.25 16:59:40 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1882 OF 2014 MANGHI LAL SAHU ...APPELLANT(S) VERSUS THE STATE OF CHHATTISGARH ...RESPONDENT(S) O R D E R We do not find any ground to interfere with the impugned order.
However, since it appears that the appellant has already served more than 14 years of sentence, if he is still in custody, the State of Chhattisgarh is directed to consider and finalize his case for premature release in accordance with law within a period of three months from today.
The appeal is, accordingly, disposed of.
…...................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 23rd August, 2017 [UDAY UMESH LALIT]