Supreme Court - Daily Orders
State Of M.P. vs Lallu on 22 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2337 OF 2011
STATE OF M.P. Appellant(s)
VERSUS
LALLU Respondent(s)
O R D E R
We have heard Mr. Sandeepan Pathak, learned counsel appearing for the appellant-State of M.P. and Mr. Shashank Shekhar Parihar, learned Amicus Curiae, appearing for the sole respondent at length today.
We do not find any reason to interfere with the judgment dated 28.02.2009 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. We record our appreciation to Mr. Shashank Shekhar Parihar, learned Amicus Curiae, who assisted us in coming to the conclusion.
.......................... J.
(PINAKI CHANDRA GHOSE) .......................... J.
Signature Not Verified Digitally signed by (R.K. AGRAWAL) New Delhi; Gulshan Kumar Arora Date: 2015.09.24 16:18:22 IST September 22, 2015. Reason: ITEM NO.119 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). 2337/2011 STATE OF M.P. Appellant(s) VERSUS LALLU Respondent(s)
Date : 22/09/2015 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. C. D. Singh, AOR Mr. Sandeepan Pathak, Adv.
Mr. Udit Arora, Adv.
For Respondent(s) Mr. Shashank Shekhar Parihar, Adv. (A.C.) Ms. Shreya Bhatnagar, Adv.
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)