Supreme Court - Daily Orders
State Of M.P. vs Assu @ Aslam Khan on 18 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
CORRECTED
ITEM NO.115 COURT NO.12 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). 1855/2012
STATE OF M.P. Appellant(s)
VERSUS
ASSU @ ASLAM KHAN Respondent(s)
(With office report)
Date : 18/09/2015 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. Naveen Sharma, Adv.
Ms. Swati Bhushan Sharma, Adv.
Mr. Mishra Saurabh,Adv.
For Respondent(s)
Mr. Milind Kumar,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: 2015.12.18 16:33:55 EASST Reason: ITEM NO.115 COURT NO.12 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). 1855/2012 STATE OF M.P. Appellant(s) VERSUS ASSU @ ASLAM KHAN Respondent(s) (With office report) Date : 18/09/2015 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. Naveen Sharma, Adv.
Ms. Swati Bhushan Sharma, Adv. Mr. Mishra Saurabh,Adv.
For Respondent(s) Mr. Milind Kumar,Adv.(A.C.) 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) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1855/2012 STATE OF M.P. Appellant(s) VERSUS ASSU @ ASLAM KHAN Respondent(s) O R D E R We have heard Mr. Naveen Sharma, 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 14-10-2009 so passed by the High Court of Judicature of Madhya Pradesh at Jabalpur. 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;
18TH SEPTEMBER, 2015.