Supreme Court - Daily Orders
The State Of Uttarakhand vs Pawan Singh on 1 March, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.17 Court 11 (Video Conferencing) SECTION II
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). 15848/2020
(Arising out of impugned final judgment and order dated 27-09-2019
in CRLA Nos.348/2014 and 375/2014 passed by the High Court of
Uttarakhand at Nainital)
STATE OF UTTARAKHAND Petitioner(s)
VERSUS
PAWAN SINGH & ANR. Respondent(s)
(IA No.99604/2020-CONDONATION OF DELAY IN FILING and IA
No.99605/2020-EXEMPTION FROM FILING O.T.)
Date : 01-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Sudarshan Singh Rawat, AOR
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 are not inclined to interfere with the impugned order. The Special Leave Petitions are, accordingly, dismissed.
Pending application shall also stand disposed of.
Signature Not Verified(ANITA MALHOTRA) (KAMLESH RAWAT) Digitally signed by Anita Malhotra Date: 2021.03.01 COURT MASTER COURT MASTER 17:12:38 IST Reason: