Supreme Court - Daily Orders
State Of M.P. vs Rahis Khan on 4 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1105 OF 2011
STATE OF M.P. Appellant(s)
VERSUS
RAHIS KHAN Respondent(s)
O R D E R
We have heard Mr. C.D. Singh, learned counsel appearing for the appellant-State of M.P. at length today.
We do not find any reason to interfere with the judgment dated 12.08.2008 passed by the High Court of Madhya Pradesh, Bench at Gwalior.
In view of that, we find no merit in the criminal appeal filed by the State of M.P. Accordingly, the criminal appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J NEW DELHI; (R.K. AGRAWAL) November 04, 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.11.07 12:41:26 IST Reason: ITEM NO.104 COURT NO.12 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). 1105/2011 STATE OF M.P. Appellant(s) VERSUS RAHIS KHAN Respondent(s)
Date : 04/11/2015 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. C. D. Singh, AOR Mr. Sandeepan Pathak, Adv. For Respondent(s) Mr. V.S. Pandey, Adv.
Mr. Varinder Kumar Sharma, Adv. Ms. Promila, AOR 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.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)