Supreme Court - Daily Orders
State Of Himachal Pradesh vs Radha Devi on 10 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.15 COURT NO.8 SECTION IIB
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.)....../2015
(CRLMP No(s). 12602/2015
(Arising out of impugned final judgment and order dated 06/01/2015
in CRLA No. 247/2012 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
RADHA DEVI Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 10/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Suryanarayana Singh,Sr.AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
As Special Leave Petition (Crl.) No. 5522 of 2015 titled as State of Himachal Pradesh Vs. Ravi Kumar filed by the State against the acquittal of the co-accused has been dismissed on 08.07.2015, this special leave petition shall also stand dismissed.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.08.11 15:45:40 IST Reason: