Supreme Court - Daily Orders
State Of Haryana vs Dalip Singh . on 13 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.104 COURT NO.11 SECTION IIB
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). 192/2006
STATE OF HARYANA Appellant(s)
VERSUS
DALIP SINGH & ORS. Respondent(s)
(With office report)
Date: 13/01/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Mr. Amit Kumar, Adv.
Mr. Sanjay Kumar Visen,Adv.
For Respondent(s)
Mr. Saurabh Gupta, Adv.
Mr. Gagan Gupta, Adv.
Mr. Parmanand Gaur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Sanjay Kumar Date: 2016.01.15 14:51:06 EASST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 192/2006 STATE OF HARYANA Appellant(s) VERSUS DALIP SINGH & ORS. Respondent(s) O R D E R We have heard learned counsel appearing for the appellant – State of Haryana at length today. Since there are concurrent orders of the Courts below acquitting the accused – respondents herein, we do not find any reason to interfere with the impugned Judgment and Order dated 17-09-2003 so passed by the High Court of Punjab and Haryana at Chandigarh.
In view of that, we find no merit in the appeal filed by the appellant – State of Haryana. Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (AMITAVA ROY) NEW DELHI;
13TH JANUARY, 2016.