Supreme Court - Daily Orders
Virender @ Pappu vs State Of Nct Of Delhi on 17 April, 2014
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ITEM NO.44 Court No.6 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).10282/2013
(From the judgement and order dated 01/08/2013 in CRLA No.481/2007,
of The HIGH COURT OF DELHI AT N. DELHI)
VIRENDER @ PAPPU Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(With appln(s) for bail and office report)
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. S.K. Dubey,Sr.Adv.
Mr. Rajesh,Adv.
Mr. Yogesh Tiwari,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the quantum of sentence awarded to the petitioner.
The special leave petition is accordingly dismissed.
(Mahabir Singh) (Sneh Lata Sharma)
Court Master Court Master