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Nanha vs State Of Uttarakhand on 17 July, 2014

|    ITEM NO.4                               COURT NO.9                  SECTION IIA

                               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). 4766/2014
    (Arising out of impugned final judgment and order dated 01/04/2014
    in CRA No. 61/2003 passed by the High Court of Uttarakhand at
    Nainital)

    NANHA & ORS                                                           Petitioner(s)

                                                    VERSUS

    STATE OF UTTARAKHAND                               Respondent(s)
    (With application for bail, directions and exemption from filing
    official translation)

    Date : 17/07/2014 This petition was called on for hearing today.

    CORAM :
                             HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                             HON’BLE MR. JUSTICE SHIVA KIRTI SINGH

    For Petitioner(s)                 Mr. S.K. Bhalla, Adv.
                                      Mr. S. R. Setia, Adv.

    For Respondent(s)

                                UPON hearing counsel the Court made the following
                                               O R D E R

Application seeking exemption from filing official translation is allowed. The Special Leave Petition is dismissed insofar as petitioner NO. 2 is concerned.

returnable in four weeks confined to the limited issue as to whether they were juvenile on the date of occurence.

Dasti service, in addition, is permitted.

Signature Not Verified

Digitally signed by
Kalyani Gupta
Date: 2014.07.19
16:54:04 IST
Reason:



                           [KALYANI GUPTA]                          [SHARDA KAPOOR]
                             COURT MASTER                             COURT MASTER