Supreme Court - Daily Orders
Rama Nand vs State Of Uttranchal (Now Uttrakhand) on 19 September, 2014
æ ITEM NO.12 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7083/2014
(Arising out of impugned final judgment and order dated 25/03/2014
in CRLA No. 307/2002 passed by the High Court Of Uttarakhand At
Nainital)
RAMA NAND & ANR. Petitioner(s)
VERSUS
STATE OF UTTRANCHAL (NOW UTTRAKHAND) Respondent(s)
(with appln.for bail and exem. From filing O.T. and office report)
Date : 19/09/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Suresh C.Gupta, Adv.
Ms. Poonam, Adv.
Mr. Ankit Verma, Adv.
Mr. Birendra Kumar Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to the question of sentence as well as on the application for bail also.
(Shashi Sareen) (Saroj Saini)
Court Master Court Master
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2014.09.20
07:12:04 ALMT
Reason: