Supreme Court - Daily Orders
State Of Rajasthan vs Sitab Khan @ Mangu on 3 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.114 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). 1047/2011
STATE OF RAJASTHAN Appellant(s)
VERSUS
SITAB KHAN @ MANGU Respondent(s)
Date : 03/11/2015 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. Harsha Vinoy, Adv.
Mr. Milind Kumar,Adv.
For Respondent(s)
Mr. S.K. Jain, Sr. Adv.
Mr. Manu Maheshwari, Adv.
Mr. Abhinav Gupta, Adv.
Ms. Pratibha Jain,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.
Pending application(s), if any, are also disposed of (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: 2015.11.03 16:08:31 EASST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1047/2011 STATE OF RAJASTHAN Appellant(s) VERSUS SITAB KHAN @ MANGU Respondent(s) O R D E R We have heard Mr. Harsha Vinoy, learned counsel appearing for the appellant - State of Rajasthan at length today. We do not find any reason to interfere with the impugned Judgment and Order dated 03-01-2007 so passed by the High Court of Rajasthan at Jaipur.
In view of that, we find no merit in the appeal filed by the appellant - State of Rajasthan. Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
3RD NOVEMBER, 2015.