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Varun Kumar Alias Sonu vs The State Of Himachal Pradesh on 22 October, 2018

Bench: Rohinton Fali Nariman, S. Abdul Nazeer

     ITEM NO.50                              COURT NO.8                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.9210/2018

     (Arising out of impugned final judgment and order dated 18-03-2015
     in CRLA No. 139/2008 passed by the High Court Of Himachal Pradesh
     at Shimla)


     VARUN KUMAR ALIAS SONU                                           Petitioner(s)

                                                    VERSUS

     THE STATE OF HIMACHAL PRADESH & ANR.                             Respondent(s)

     (With appln.(s) for interim relief, c/delay in filing SLP, c/delay
     in refiling and exemption from filing c/c of the impugned judgment)


     Date : 22-10-2018 These matters were called on for hearing today.


     CORAM :
                                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                                 HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)                Mrs. Nanita Sharma, AOR
                                      Mr. Vivek Sharma, Adv.
                                      Mr. Bajrang Lal Jat, Adv.

     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Leave granted.

The appellant be enlarged on bail forthwith, subject to the satisfaction of the Trial Court.

17:28:13 IST (Chetan Kumar) (Tapan Kumar Chakraborty) Reason: A.R.-cum-P.S. Court Master