Supreme Court - Daily Orders
Ramesh Chand vs The State Of Himachal Pradesh on 5 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
1
ITEM NO.5 COURT NO.8 SECTION IIC
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). 8395/2016
(Arising out of impugned final judgment and order dated 22/09/2016
in CRLA No. 435/2010 19/09/2016 in CRLA No. 435/2010 passed by the
High Court Of Himachal Pradesh At Shimla)
RAMESH CHAND AND ANR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 05/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Ms. Radhika Gautam,Adv.
For Respondent(s) Mr. Varinder Kumar Sharma,Adv.
Mr. Mohd. Shahid Hussain, Adv.
Mr. Parul Sharma, Adv.
Mr. Ashish Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The petitioners remained on bail during the trial. They were Signature Not Verified Digitally signed by acquitted by the Trial Court and, therefore, during the pendency of ASHWANI KUMAR Date: 2017.01.05 16:43:17 IST Reason: the appeal which was filed by the State, they remained outside. In these circumstances, we are of the opinion that the petitioners be 2 released on bail subject to their furnishing personal surety in the sum of Rs. 50,000/- each with two sureties each in the like amount to the satisfaction of the Trial Court. Ordered accordingly.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER