Supreme Court - Daily Orders
Vinay Purulekar vs Pramod Meshram on 8 May, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.118 COURT NO.12 SECTION IIA
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). 504-505/2010
VINAY PURULEKAR Appellant(s)
VERSUS
PRAMOD MESHRAM Respondent(s)
(With office report)
Date: 08/05/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s)
Mr. Naresh Kaushik, Adv.
Mrs. Amita Singh Kalkal, Adv.
Mrs Lalita Kaushik,Adv.
For Respondent(s)
Mr. Prabhjit Jauhar, Adv.
Mr. S.S. Jauhar, Adv.
Mr. V. K. Monga,Adv.
UPON hearing the counsel the Court made the following
O R D E R
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: 2015.05.12 10:43:36 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 504-505/2010 VINAY PURULEKAR Appellant(s) VERSUS PRAMOD MESHRAM Respondent(s) O R D E R We have heard learned counsel appearing for the parties at length today.
We do not find any reason to interfere with the impugned order dated 6-12-2007 so passed by the High Court of Bombay. In view of that, we find no merit in the appeals filed by the appellant - complainant. Accordingly, the Criminal Appeals are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (UDAY UMESH LALIT) NEW DELHI;
8TH MAY, 2015.