Supreme Court - Daily Orders
Nemi Chand vs State Of Rajsthan Tr.Home Sec. on 3 February, 2014
\234
ITEM NO.2 COURT NO.5 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 MISCELLANEOUS PETITION NO. 18795 OF 2013
IN
CRIMINAL APPEAL NO(s). 617 OF 2009
NEMI CHAND Appellant (s)
VERSUS
STATE OF RAJASTHAN TR.HOME SEC. Respondent(s)
(For bail and office report)
Date: 03/02/2014 This Criminal Miscellaneous Petition was
called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Appellant(s) Mr. Pankaj Kumar Singh, Adv.
Mr. Ankit Gaur, Adv.
Mr. K.L. Janjani, Adv.
For Respondent(s)
Mr. Milind Kumar, Adv.
UPON hearing counsel the Court made the following
O R D E R
| | |We have heard learned counsel for the parties on the prayer for bail. | |We are not inclined to grant bail. | |The application for bail is rejected. | |Hearing of the appeal may be expedited. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |