Supreme Court - Daily Orders
The State Of Rajasthan vs Sukh Chen Singh on 4 December, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2442/2009
THE STATE OF RAJASTHAN Appellant(s)
VERSUS
SUKH CHEN SINGH & ANR. Respondent(s)
O R D E R
Heard learned counsel for the parties. We are not inclined to interfere with the impugned order. The appeal is dismissed. Pending application, if any, stands disposed of.
……………………………………...J. [SANJAY KISHAN KAUL] ………………………………………..J. [K.M. JOSEPH] NEW DELHI;
DECEMBER 04, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.12.06 16:28:56 IST Reason: 2 ITEM NO.110 COURT NO.12 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). 2442/2009 THE STATE OF RAJASTHAN Appellant(s) VERSUS SUKH CHEN SINGH & ANR. Respondent(s)
Date : 04-12-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Dr. Manish Singhvi, Sr. Adv.
Mr. D.K. Devesh, Adv.
Mr. Arpit Parkash, Adv.
Mr. Milind Kumar, AOR
For Respondent(s) Mr. R. Nedumaran, AOR
Mr. S. Muthukrishnan, Adv.
Mr. P.V.K. Deivendran, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER [Signed order is placed on the file]