Supreme Court - Daily Orders
State(Govt.Of Nct) Tr.Chief Sec. vs Avinash Kumar @ Sanjay Etc.Etc. on 4 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.116 COURT NO.12 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). 1623-1626/2012
STATE(GOVT.OF NCT) TR.CHIEF SEC. Appellant(s)
VERSUS
AVINASH KUMAR @ SANJAY ETC.ETC. Respondent(s)
(With appln.(s) for ad-interim ex-parte stay and issuance of
non-bailable war. of arrest)
Date: 04/11/2015 These appeals were 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.L. Janjani, Adv.
Ms. Sunita Gautam, Adv.
Mr. M. Khairati, Adv.
Mr. D.S. Mahra, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Dr. J. P. Dhanda,Adv.
Ms. Raj Rani Dhanda, Adv.
Mr. Vineet Dhanda, Adv.
Mr. N.A. Usmani, Adv.
Mr. Ajay Verma, Adv.
Mr. P. A. Noor Muhamed,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.
Pending application(s), if any, filed in the matters are also disposed of.
Signature Not Verified Digitally signed by (VISHAL ANAND) (SNEH LATA SHARMA) Vishal Anand Date: 2015.11.05 17:11:38 EASST COURT MASTER COURT MASTER Reason:
(Signed Order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1623-1626/2012 STATE(GOVT.OF NCT) TR.CHIEF SEC. Appellant(s) VERSUS AVINASH KUMAR @ SANJAY ETC.ETC. Respondent(s) O R D E R We have heard Mr. K.L. Janjani, learned counsel appearing for the appellant at length today. We do not find any reason to interfere with the impugned Judgment and Order dated 12-7-2011 so passed by the High Court of Delhi at New Delhi.
In view of that, we find no merit in the appeals filed by the appellant.
Accordingly, the Criminal Appeals are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
4TH NOVEMBER, 2015.