Supreme Court - Daily Orders
State Of Uttaranchal(Now Uttarakhand) vs Balveer Singh &Amp Anr. on 1 October, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.115 COURT NO.12 SECTION II
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). 495/2013
STATE OF UTTARANCHAL(NOW UTTARAKHAND) Appellant(s)
VERSUS
BALVEER SINGH & ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T.)
Date: 01/10/2015 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. Mukesh K. Giri, Addl.AG, Uttarakhand
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma,Adv.
For Respondent(s)
Mr. Sudhir Naagar,Adv.
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: 2015.10.03 11:42:30 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 495/2013 STATE OF UTTARANCHAL(NOW UTTARAKHAND) Appellant(s) VERSUS BALVEER SINGH & ANR. Respondent(s) O R D E R We have heard Mr. Mukesh K. Giri, learned Additional Advocate General appearing for the appellant - State of Uttarakhand at length today.
We do not find any reason to interfere with the impugned Judgment and Order dated 08-10-2012 so passed by the High Court of Uttarakhand at Nainital.
In view of that, we find no merit in the appeal filed by the appellant - State of Uttarakhand. Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
1ST OCTOBER, 2015.