Supreme Court - Daily Orders
Radhu Ram vs State Of Himachal Pradesh on 8 July, 2015
Bench: V. Gopala Gowda, S.A. Bobde
ITEM NO.21 COURT NO.10 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.)...... CRLMP No(s).
10093/2015
(Arising out of impugned final judgment and order dated 31/07/2014 in
CRLA No. 120/2008-A passed by the High Court Of Himachal Pradesh At
Shimla)
RADHU RAM Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Vijay Kumar,Adv.
Ms. Vithika Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India. Signature Not Verified
The special leave petition is dismissed.
Digitally signed by Vinod Kumar Date: 2015.07.08 16:31:24 IST Reason: (VINOD KR.JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER