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Ramesh Alias Dapinder Singh vs The State Of Himachal Pradesh on 15 March, 2021

Bench: Uday Umesh Lalit, K.M. Joseph

      ITEM NO.31                                  COURT NO.4           SECTION II-C
                                    (HEARING THROUGH VIDEO CONFERENCING)

                                    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.26322/2019

      (Arising out of impugned final judgment and order dated 09-09-2016
      in CRA No.267/2016 passed by the High Court Of Himachal Pradesh At
      Shimla)

      RAMESH ALIAS DAPINDER SINGH                                             Petitioner(s)

                                                         VERSUS

      STATE OF HIMACHAL PRADESH                                               Respondent(s)

      (FOR ADMISSION and I.R.; IA No.116191/2019 – FOR CONDONATION OF
      DELAY IN FILING; IA No.116192/2019 – FOR EXEMPTION FROM FILING
      O.T.; and, IA No.116193/2019 – FOR PERMISSION TO FILE ADDITIONAL
      DOCUMENTS/FACTS/ANNEXURES)

      Date : 15-03-2021 This petition was called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE K.M. JOSEPH

      For Petitioner(s)                    Mr.   Pradeep Kumar Dey, Adv.
                                           Ms.   Shilpi Dey Auditya, Adv.
                                           Ms.   Shreyasi Chakrabarty, Adv.
                                           Ms.   Shehla Chaudhary, Adv.
                                           Mr.   M. Anas Chaudhary, Adv.
                                           Mr.   Sumit Kumar Sharma, Adv.
                                           Mr.   Ansar Ahmad Chaudhary, AOR

      For Respondent(s)                    Mr.   Abhimanyu Jhamba, Adv.
                                           Ms.   Thonpinao Thangal, Adv.
                                           Mr.   Rishabh Saxena, Adv.
                                           Mr.   Ashish Jhamb, Adv.
                                           Mr.   Samir Ali Khan, AOR

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

Heard.

Judgment reserved.

(MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER