Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Parvej Mohammad on 13 January, 2020
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.18 COURT NO.12 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 43150/2019
(Arising out of impugned final judgment and order dated 02-05-2019
in CRLA Nos. 313/2012 and 151/2012 passed by the High Court of
Himachal Pradesh at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
PARVEJ MOHAMMAD & ORS. Respondent(s)
(IA No.1721/2020-CONDONATION OF DELAY IN FILING and IA
No.1723/2020-EXEMPTION FROM FILING O.T.)
Date : 13-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Abhimanyu Jhamba,Adv.
Ms. Hemlata Ranga,Adv.
Ms. Thonpinao Thangal,Adv.
Mr. Ashish Jhamb,Adv.
Mr. Mohit Paswal,Adv.
Mr. Samir Ali Khan, AOR
For Respondent(s) Mr. Ashok Mathur, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned The impugned order being concurrent findings of acquittal by the Trial Court and the High Court, we are not inclined to exercise our jurisdiction under Article 136 of the Constitution of India. The special leave petition(s) is/are accordingly dismissed. Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2020.01.14 18:18:17 IST Reason: Pending application shall also stand disposed of.
(ANITA MALHOTRA) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER