Supreme Court - Daily Orders
State Of Himachal Pradesh vs Rajinder Kumar @ Raja on 8 August, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.24 COURT NO.12 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 5895/2016
(Arising out of impugned final judgment and order dated
01/03/2016 in CRLA No. 441/2015 passed by the High Court Of
Himachal Pradesh At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
RAJINDER KUMAR @ RAJA Respondent(s)
(With office report)
Date :08/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Baldev Singh, Adv.
Mr. Varinder Kumar Sharma,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We see no reason to entertain this petition under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
[ Charanjeet Kaur ] [ Indu Pokhriyal ]
A.R.-cum-P.S. Court Master
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2016.08.08
16:27:13 IST
Reason: