Supreme Court - Daily Orders
Premwati @ Bengalin vs State Of U.P. on 12 November, 2014
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 24-25 OF 2008
PREMWATI @ BENGALIN & ANR. Appellant(s)
VERSUS
STATE OF U.P. Respondent(s)
O R D E R
When the matters were called out in the morning session, nobody was present on behalf of the appellants.
Even on the second call, none appears on behalf of the appellants.
Hence, the Criminal Appeals are dismissed for non-prosecution.
.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (R.K. AGRAWAL) New Delhi;
November 12, 2014.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.11.15 11:45:07 IST Reason: ITEM NO.117 COURT NO.13 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). 24-25/2008 PREMWATI @ BENGALIN & ANR. Appellant(s) VERSUS STATE OF U.P. Respondent(s) (with appln. (s) for exemption from filing c/c of the impugned order and office report) Date : 12/11/2014 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. K. K. Mohan, Adv. (NP) For Respondent(s) Mr. S.R. Singh, Sr. Adv.
Mr. Sanjay Visen, Adv.
Mr. Adarsh Upadhyay, Adv.
UPON hearing the counsel the Court made the following O R D E R The Criminal Appeals are dismissed for non-prosecution in terms of the signed order.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)