Supreme Court - Daily Orders
State Of M.P. vs Banti @ Premkumar on 15 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.117 COURT NO.13 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). 2289/2011
STATE OF M.P. Appellant(s)
VERSUS
BANTI @ PREMKUMAR Respondent(s)
Date : 15/09/2015 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. C. D. Singh,Adv.
Ms. Sakshi Kakkar, Adv.
For Respondent(s)
Mr. Praveen Kr. Singh, Adv.
Mr. Sanjeev Kr. Choudhary, Adv.
Mr. Navlendu Kumar, Adv.
Mr. Rajeev Gupta, Adv.
Mr. Aniruddha P. Mayee,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeal is 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: 2015.09.16 14:20:47 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 2289/2011 STATE OF M.P. Appellant(s) VERSUS BANTI @ PREMKUMAR Respondent(s) O R D E R We have heard Mr. C.D. Singh, learned counsel appearing for the appellant - State of Madhya Pradesh at length today. We do not find any reason to interfere with the impugned Judgment and order dated 21-7-2009 so passed by the High Court of Madhya Pradesh at Jabalpur Bench at Gwalior. In view of that, we find no merit in the appeal filed by the appellant - State of M.P. Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
15TH SEPTEMBER, 2015.