Supreme Court - Daily Orders
Tek Singh vs The State Of Himachal Pradesh on 19 February, 2019
Bench: Arun Mishra, Vineet Saran
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1080/2010
TEK SINGH Appellant(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
O R D E R
This appeal arises out of the judgment and order dated 27.04.2009 in Criminal Appeal No.309/2006 passed by the Division Bench of High Court of Himachal Pradesh.
Heard learned counsel for the parties at length. No ground is made out to interfere with the impugned order.
Accordingly, the Criminal Appeal is dismissed. Pending application, if any, stands disposed of.
......................J. [ARUN MISHRA] ......................J. [VINEET SARAN] NEW DELHI;
FEBRUARY 19, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.02.27 17:41:16 IST Reason: 2 ITEM NO.103 COURT NO.5 SECTION II-C 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). 1080/2010 TEK SINGH Appellant(s) VERSUS STATE OF HIMACHAL PRADESH Respondent(s)
Date : 19-02-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN For Appellant(s) Mr. B. S. Banthia, AOR For Respondent(s) Mr. Abhinav Mukerji, AAG Mrs. Bihu Sharma, Adv.
Ms. Purnima Krishna, 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.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER [Signed order is placed on the file]