Supreme Court - Daily Orders
Col Hardeep Singh Bindra Mr 06472 M vs Union Of India on 31 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.940 OF 2016
Col Hardeep Singh Bindra Appellant(s)
Versus
Union of India and Others Respondent(s)
O R D E R
Heard Mr. Lalit Kumar, learned counsel for the appellant and Mr. Rajiv Nanda, learned counsel for the respondents.
As similar matters have been dismissed, we do not see any merit in this criminal appeal. Accordingly, the same is dismissed.
....................J. (Dipak Misra) ....................J. [A.M. Khanwilkar] New Delhi July 31, 2017.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.08.08 16:59:31 IST Reason: ITEM NO.1 COURT NO.2 SECTION II-A 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.940/2016 COL HARDEEP SINGH BINDRA MR 06472 M Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for ex-parte stay, grant of bail and refund of court fee) Date : 31-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr. Lalit Kumar, Adv.
Mr. Abhishak Roy, Adv.
Mr. Mohan Kumar, Adv.
Mr. V. Sivasubramanian, AOR For Respondent(s) Mr. Rajiv Nanda, Adv.
Ms. Swarupama Chaturvedi, Adv. Mr. Vipul Nanda, Adv.
Mr. Mukesh Kumar Maroria, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)