Supreme Court - Daily Orders
State Of U.P. vs Sadhu Singh Etc.Etc. on 7 August, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.105 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). 153-154/2010
STATE OF U.P. Appellant(s)
VERSUS
SADHU SINGH ETC.ETC. Respondent(s)
(With appln. (s) for exemption from filing O.T. and exemption from
filing O.T. and office report)
Date: 07/08/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Darpan B., Adv.
Mr. C. D. Singh,Adv.
Mr. Vikas Bansal, Adv.
For Respondent(s)
Mr. Rajinder Mathur,Adv.
Mr. Braham Singh, Adv.
Mr. N.S. Vidhudi, Adv.
Mr. R. D. Upadhyay,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeals are 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: 2015.08.10 16:07:58 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 153-154/2010 STATE OF U.P. Appellant(s) VERSUS SADHU SINGH ETC.ETC. Respondent(s) O R D E R We have heard learned counsel appearing for the appellant - State of Uttar Pradesh at length today. We do not find any reason to interfere with the impugned order dated 28-4-2008 so passed by the High Court of Judicature at Allahabad.
In view of that, we find no merit in the appeals filed by the appellant - State of U.P. Accordingly, the Criminal Appeals are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
7TH AUGUST, 2015.