Supreme Court - Daily Orders
State Of H.P. vs Puran Chand on 27 April, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.105 COURT NO.10 SECTION IIB
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). 1368-1370/2009
STATE OF H.P. Appellant(s)
VERSUS
PURAN CHAND & ORS. Respondent(s)
(With office report)
Date: 27/04/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s)
Mr. Suryanarayana Singh, Addl.AG, HP
Ms. Pragati Neekhra,Adv.
For Respondent(s)
Mr. Ajay Veer Singh Jain, Adv.
Mr. Atul Agarwal, Adv.
Mr. U.R. Bokadia, Adv.
Ms. Divya Garg, Adv.
Mr. R.K. Verma, Adv.
Dr. (Mrs.) Vipin Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeals are dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.04.28 16:22:05 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1368-1370/2009 STATE OF H.P. Appellant(s) VERSUS PURAN CHAND & ORS Respondent(s) O R D E R We have heard Mr. Suryanarayana Singh, learned Additional Advocate General appearing for the appellant - State of Himachal Pradesh and Mr. Ajay Veer Singh Jain, learned counsel appearing for the respondents at length today. We do not find that there is any reason to interfere with the impugned order dated 20-3-2008 so passed by the High Court of Himachal Pradesh at Shimla. In view of that, we find no merit in the appeals filed by the State of H.P. Accordingly, the Criminal Appeals are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (UDAY UMESH LALIT) NEW DELHI;
27TH APRIL, 2015.