Supreme Court - Daily Orders
State Of Haryana vs Gopi Chand & Nar. on 7 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.104 COURT NO.4 SECTION IIB
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. 1174/2008
STATE OF HARYANA Appellant(s)
VERSUS
GOPI CHAND & ANR. Respondent(s)
(with office report)
Date : 07/10/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Alok Sangwan, AAG
Mr. Kamal Mohan Gupta,Adv.
For Respondent(s) Mr. Rishi Malhotra, Adv.
Mr. Prem Malhotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the Signed Order.
(Rajni Mukhi) (Renuka Sadana) Sr. P.A. Court Master (Signed Order is placed on the file) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.10.07 16:44:37 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1174 OF 2008 STATE OF HARYANA APPELLANT VERSUS GOPI CHAND & ANR. RESPONDENTS O R D E R No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The appeal is, accordingly, dismissed.
.....................J [JAGDISH SINGH KHEHAR] ....................J. [R. BANUMATHI] NEW DELHI;
OCTOBER 07,2015