Supreme Court - Daily Orders
State Of H.P. vs Surender Kumar on 1 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.108 COURT NO.13 SECTION IIB
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). 1897/2010
STATE OF H.P. Appellant(s)
VERSUS
SURENDER KUMAR Respondent(s)
Date : 01/09/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Suryanarayana Singh, Sr.Addl.AG (N.P.)
Ms. Pragati Neekhra,Adv.
For Respondent(s)
Ms. Jasleen Chahal,Adv.(A.C.)
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.09.01 15:44:34 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1897/2010 STATE OF H.P. Appellant(s) VERSUS SURENDER KUMAR Respondent(s) O R D E R We have heard learned counsel appearing for the appellant - State of Himachal Pradesh at length today. We do not find any reason to interfere with the impugned order dated 10-9-2009 so passed by the High Court of Himachal Pradesh at Shimla.
In view of that, we find no merit in the appeal filed by the appellant - State of H.P. Accordingly, the Criminal Appeal is dismissed. However, we must express our gratitude to Ms. Jasleen Chahal, learned Amicus Curiae who was appearing on behalf of the sole respondent and helped us to come to such a conclusion.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
1ST SEPTEMBER , 2015.