Supreme Court - Daily Orders
State Of H.P. vs Jugal Kishore on 21 April, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.17 COURT NO.7 SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)....../2017
CRLMP No(s). 1255/2017
(Arising out of impugned final judgment and order dated 16/06/2016
in CRLA No. 490/2009 passed by the High Court of Himachal Pradesh
at Shimla)
STATE OF H.P. Petitioner(s)
VERSUS
JUGAL KISHORE AND ORS Respondent(s)
CRLMP. 1255/2017(with c/delay in filing SLP)
Date : 21/04/2017 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Anil Nag,Adv.
Mr. Arun Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We find no ground to interfere. The special leave petition is dismissed. Pending application, if any, also stands disposed of.
(USHA BHARDWAJ) (RENU DIWAN) Signature Not Verified AR-CUM-PS ASSISTANT REGISTRAR Digitally signed by USHA RANI BHARDWAJ Date: 2017.04.22 13:03:42 IST Reason: