Supreme Court - Daily Orders
State Of Rajasthan vs Mohd.Iqbal . on 19 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). 2209-2210/2010
STATE OF RAJASTHAN Appellant(s)
VERSUS
MOHD.IQBAL & ORS. Respondent(s)
Date : 19/08/2015 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. S.S. Shamshery, AAG, Rajasthan
Mr. Amit Sharma, Adv.
Mr. Yishu Prayash, Adv.
Mr. Milind Kumar,Adv.
For Respondent(s)
Mr. Balraj Dewan,Adv.(N.P.)
Mr. T. Mahipal,Adv.(N.P.)
UPON hearing the counsel the Court made the following
O R D E R
None appears for the respondents even on the second call.
Heard learned counsel for the appellant at length.
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: 2015.08.20 14:35:56 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 2209-2210/2010 STATE OF RAJASTHAN Appellant(s) VERSUS MOHD.IQBAL & ORS. Respondent(s) O R D E R We have heard Mr. Amit Sharma, learned counsel appearing for the appellant - State of Rajasthan at length today. We do not find any reason to interfere with the impugned order dated 24-8-2007 so passed by the High Court of Rajasthan at Jaipur.
In view of that, we find no merit in the appeals filed by the appellant - State of Rajasthan. Accordingly, the Criminal Appeals are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
19TH AUGUST, 2015.