Supreme Court - Daily Orders
State Of Uttarkhand vs Chandan Singh on 9 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1495 OF 2011
STATE OF UTTARAKHAND Appellant(s)
VERSUS
CHANDAN SINGH Respondent(s)
O R D E R
We have heard Dr. Abhishek Atrey, learned counsel appearing for the appellant-State of Uttarakhand at length today.
We do not find any reason to interfere with the judgment dated 21.05.2009 passed by the High Court of Uttarakhand at Nainital.
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 9, 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.09.11 16:09:06 IST Reason: ITEM NO.110 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). 1495/2011 STATE OF UTTARKHAND Appellant(s) VERSUS CHANDAN SINGH Respondent(s)
(with appln. (s) for ad-interim ex-parte stay) Date : 09/09/2015 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) Dr. Abhishek Atrey, AOR Mr. Ashutosh Kr. Sharma, Adv.
For Respondent(s) Mr. Abhishek, AOR Mr. Mukesh Kumar Gusain, Adv. Mr. Arun Kumar Roy, Adv.
Mr. Sri Kant Kumar, 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)