Supreme Court - Daily Orders
Parvesh vs State Of Haryana on 22 July, 2014
ô ITEM NO.70 REGISTRAR COURT. 2 SECTION
IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Criminal Appeal No(s). 470/2014
PARVESH Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
Date : 22/07/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. Vidya Dhar Gaur ,Adv.
For Respondent(s)
Ms.Nupur Choudhary,adv.
Mr.Ramesh Kumar,adv.
Dr.Monika Gusain,adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the parties have stated that they do not need to file the additional documents. This is taken on record.
The office report indicates that the Ld.counsel fo
r the
appellant has on 23.04.2014 filed an application for bail and the same is defective. Ld.counsel for the appellant is directed to rectify the defects whatever have been found in the said application within a weeks time.
List again on 11.08.2014.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.25 10:55:42 IST Reason: