Supreme Court - Daily Orders
State Of ... vs Sanjeev Sharma on 1 October, 2015
\212 IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 450 OF 2011
STATE OF M.P.THR.CBI,SPE.POLICE,JABALPUR Appellant(s)
VERSUS
SANJEEV SHARMA Respondent(s)
O R D E R
We have heard learned counsel appearing for the parties at length today.
We do not find any reason to interfere with the judgment passed by the High Court as it is evident in para 22 of the judgment wherein it was held by the High Court:
"Thus, when complainant never went to the office where appellant was serving and there was no prior meeting with the appellant, it would be very difficult to hold and it will be highly unnatural to hold that on 05.12.1994 at 10.30 a.m. all of a sudden, when this complainant was going on the road appellant would come out from his office which is 5-6 kms. far away and would meet complainant to give bribe."
We affirm the reasoning given by the High Court in allowing the appeal.
In view of that, we find no merit in the criminal appeal filed by the State.
Accordingly, the criminal appeal is dismissed.
......................J Signature Not Verified (PINAKI CHANDRA GHOSE) Digitally signed by Gulshan Kumar Arora Date: 2015.10.05 16:56:55 IST ......................J Reason:
(R.K. AGRAWAL) NEW DELHI;
October 01, 2015.
ITEM NO.101 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). 450/2011
STATE OF M.P.THR.CBI,SPE.POLICE,JABALPUR Appellant(s)
VERSUS
SANJEEV SHARMA Respondent(s)
(with appln. (s) for stay)
Date : 01/10/2015 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. B.B. Singh, Adv.
Mr. P.K. Dey, Adv.
For Mr. B.V. Balramdas, AOR Mr. B. Krishna Prasad, AOR (N.P.) For Respondent(s) Mr. Ravindra Shrivastava, Sr. Adv.
Ms. Yugandhara Jha, Adv.
Mr. Kunal Verma, AOR 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 (s), if any, stand disposed of.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)