Supreme Court - Daily Orders
State Of Uttarakhand vs Bhagwat Singh Bhakuni on 13 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.47 COURT NO.4 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.)...... CRLMP No(s).
9358/2015
(Arising out of impugned final judgment and order dated 17/12/2014
in CRLA No.200/2012 passed by the High Court of Uttarakhand at
Nainital)
STATE OF UTTARAKHAND Petitioner(s)
VERSUS
BHAGWAT SINGH BHAKUNI Respondent(s)
CRLMP.9358/2015(With c/delay in filing SLP)
Date : 13/07/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Saurabh Trivedi, Adv.
Mr.Ashutosh Kr.Sharma, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.07.14
16:52:24 IST
Reason: