Supreme Court - Daily Orders
The Divisional Forest Officer vs Soibam Lenin Singh on 12 January, 2016
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.4 COURT NO.10 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).
92/2016
(Arising out of impugned final judgment and order dated 04/06/2015 in
CRLA No. 2/2013 passed by the High Court Of Manipur At Imphal)
THE DIVISIONAL FOREST OFFICER Petitioner(s)
VERSUS
SOIBAM LENIN SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 12/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) B. Khushi Bansi, Adv.
Sapam Biswajit Meiti, Adv.(NP)
Mr. Ashok Kumar Singh,Adv.(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Our attention was drawn to the impugned judgment and order and also to the FIR. However, after careful consideration of the concurrent finding and reasons recorded by the courts below, we do not find any good reason to interfere whatsoever to interfere with the Signature Not Verified impugned judgment and order. Digitally signed by Vinod Kumar Date: 2016.01.13 The special leave petition is dismissed.
16:53:17 IST Reason: (VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER