Supreme Court - Daily Orders
State Of Rajasthan vs Kanhaiyalal on 17 March, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.108 COURT NO.11 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). 1927/2008
STATE OF RAJASTHAN Appellant(s)
VERSUS
KANHAIYALAL Respondent(s)
(With appln.(s) for permission to file additional documents and
office report)
Date : 17/03/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s)
Mr. Ram Naresh Yadav, Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s)
Mr. M.R. Calla, Sr. Adv.
Ms. Pratiksha Sharma, Adv.
Mr. Ankit Acharya, Adv.
Ms. Charu Mathur, 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.
(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: 2015.03.19 11:55:46 EAST Reason: IN THE SUPEREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1927/2008 STATE OF RAJASTHAN Appellant(s) VERSUS KANHAIYALAL Respondent(s) O R D E R We have heard Mr. Ram Naresh Yadav, learned Advocate appearing for the State of Rajasthan at length today.
We do not find that there is any reason to interfere with the impugned order dated 25-4-2007 so passed by the High Court of Rajasthan at Jodhpur Bench.
We do agree with the reasoning given by the High Court. In view of that, we find no merit in the appeal filed by the State of Rajasthan.
Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (UDAY UMESH LALIT) NEW DELHI, 17TH MARCH, 2015