Supreme Court - Daily Orders
State Of M.P. vs Kishanlal . on 27 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).1982 OF 2008
STATE OF M.P. APPELLANT(S)
VERSUS
KISHANLAL & ORS. RESPONDENT(S)
O R D E R
Heard learned counsel for the parties and also perused the relevant record.
We do not find any ground to interfere with the impugned order.
The appeal is, accordingly, dismissed. Pending applications, if any, shall also stand disposed of.
..........................J. [ADARSH KUMAR GOEL] ..........................J. [UDAY UMESH LALIT] NEW DELHI 27TH APRIL, 2017 Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.04.29 12:52:37 IST Reason: ITEM NO.109 COURT NO.13 SECTION IIA 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). 1982/2008 STATE OF M.P. Appellant(s) VERSUS KISHANLAL & ORS. Respondent(s) (With appln. (s) for exemption from filing O.T. and office report) Date : 27/04/2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Sunny Choudhary, Adv.
Mr. Arjun Garg, Adv.
Mr. Manish Yadav, Adv.
Mr. Mishra Saurabh,Adv.
For Respondent(s) Ms. Nisha Bagchi, Adv.
Mr. Pooja, Adv.
Ms. Rakhi Ray,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(SWETA DHYANI) (VEENA KHERA)
SR.P.A COURT MASTER
(Signed order is placed on the file)