Supreme Court - Daily Orders
Virender Singh vs State Of Himachal Pradesh on 6 December, 2016
Bench: Jagdish Singh Khehar, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. OF 2016
(Arising out of Crl.A.D.No.36644 of 2016)
VIRENDER SINGH .......APPELLANT
VERSUS
STATE OF HIMACHAL PRADESH .......RESPONDENT
O R D E R
1. Heard learned counsel for the appellant.
2. Delay condoned.
3. We find no ground to interfere with the impugned order passed by the High Court of Himachal Pradesh at Shimla in Criminal Appeal No.353 of 2011.
4. The appeal is accordingly dismissed.
..........................J. (JAGDISH SINGH KHEHAR) ..........................J. (A.M.KHANWILKAR) NEW DELHI;
DECEMBER 6, 2016.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2016.12.06 16:58:45 TLT Reason: ITEM NO.8 COURT NO.2 SECTION IIC S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Criminal Appeal Diary No(s).36644/2016 VIRENDER SINGH Appellant(s) VERSUS STATE OF HIMACHAL PRADESH Respondent(s) (With appln.(s) for condonation of delay in filing Crl. Appeal) Date : 06/12/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr.Sidharth Luthra, Sr.Adv.
Mr.Arun Khatri, Adv.
Ms. Tatini Basu, Adv.
For Respondent(s) Upon hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)