Supreme Court - Daily Orders
Digamber Vaishnav . vs The State Of Chhattisgarh on 24 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.12 COURT NO.1 SECTION II
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.) No(s).
5530-5532/2015
(Arising out of impugned final judgment and order dated 30/04/2015
in CRLA No. 537/2014,30/04/2015 in CRLA No. 536/2014,30/04/2015 in
CRLA No. 3/2014 passed by the High Court Of Chhatisgarh at
Bilaspur)
DIGAMBER VAISHNAV & ANR. Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
Date : 24/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Pramit Saxena,Adv. (A.C.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice.
There shall be stay of execution of the death Sentence imposed on the petitioners until further orders.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.07.24 14:53:45 IST Reason: