Supreme Court - Daily Orders
State Of Rajasthan vs Satyaveer Singh . on 10 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1891 OF 2011
STATE OF RAJASTHAN Appellant(s)
VERSUS
SATYAVEER SINGH & ORS. Respondent(s)
O R D E R
We have heard Mr. Ram Naresh Yadav, learned counsel appearing for the appellant-State of Rajasthan at length today.
We do not find any reason to interfere with the judgment dated 16.07.2008 passed by the High Court of Judicature for Rajasthan at Jaipur.
In view of that, we find no merit in the criminal appeal filed by the State.
Accordingly, the criminal appeal is dismissed.
.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (R.K. AGRAWAL) New Delhi;
September 10, 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.09.11 16:11:34 IST Reason: ITEM NO.109 COURT NO.13 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). 1891/2011 STATE OF RAJASTHAN Appellant(s) VERSUS SATYAVEER SINGH & ORS. Respondent(s)
Date : 10/09/2015 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. Ram Naresh Yadav, Adv.
Ms. Ruchi Kohli, AOR For Respondent(s) Mr. Yash Pal Dhingra, 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) (MEENAKSHI MEHTA)
Court Master Court Master
(Signed order is placed on the file)