Supreme Court - Daily Orders
Union Of India vs Pradeep Shivram Dhond on 31 July, 2014
À+ IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 644 OF 2007
UNION OF INDIA ... APPELLANT(s)
Versus
PRADEEP SHIVRAM DHOND ... RESPONDENT(s)
O R D E R
This reference arises from an order passed
by the High Court on an application for bail.
2. We are informed that now the respondent
has been acquitted on conclusion of trial by the
trial court and that judgment has been affirmed by
the High Court.
3. For the above reason, we do not think it
is necessary to answer the reference. Criminal
Appeal is disposed of as infructuous.
.......................CJI.
(R.M. LODHA)
........................J.
Signature Not Verified (J. CHELAMESWAR)
Digitally signed by
Pardeep Kumar
Date: 2014.08.02
02:45:05 IST
Reason:
NEW DELHI; ........................J.
JULY 31, 2014 (A.K. SIKRI)
ITEM NO.105 COURT NO.1 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). 644/2007
UNION OF INDIA Appellant(s)
VERSUS
PRADEEP SHIVRAM DHOND & ANR. Respondent(s)
(with appln. (s) for ad-interim ex-parte stay and office report)
WITH
Crl.A. No. 660/2007
(With Office Report)
SLP(Crl) No. 2694/2006
(with for Office Report)
SLP(Crl) No. 5714/2006
SLP(Crl) No. 4241/2009
SLP(Crl) No. 6743/2009
(With office Report)
Crl.A. No. 848/2011
(With office Report)
Crl.A. No. 855/2011
Crl.A. No. 876/2011
(With office Report for Direction)
SLP(Crl) No. 3000/2012
(With office Report)
SLP(Crl) No. 9114/2012
(With appln.(s) for modification and Office Report)
SLP(Crl) No. 9374/2012
(With appln.(s) for stay of arrest, bail and exemption from filing
affidavit and office Report)
SLP(Crl) No. 3558/2013
(With office Report)
Date : 31/07/2014 These appeals/petitions were called on for
hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Appellant(s)
Crl.A. 644, 660, Ms. Pinky Anand, ASG
SLP 2694, 5714, Mr. K. Radhakrishnan, Sr. Adv.
4241, 6743 Ms. Binu Tamta, Adv.
Ms. Sushma Manchanda, Adv.
Ms. Sunita Sharma, Adv.for
Mr. B.K. Prasad, Adv.
: 2 :
Crl A. 848
SLP 2176-2179,1821 Mr. Sudhir Pillania, Adv.
Mr. Somvir Deswal,Adv.
Mr. Pramit Saxena, Adv.
Mr. Vishwa Pal Singh, Adv.
Crl. A. 855 Mr. Somesh Chandra Jha, Adv.
Mr. Amit Kumar, Adv.
Crl. A. 876 Mr. Rishi Malhotra, Adv.
SLP 3000, 3558,
2026
SLP 9114 Mr. Ravindra Keshavrao Adsure, Adv.
SLP 9374 Mr. Pramit Saxena, Adv.
For Respondent(s)
SLP 6743, 5714 Mr. K.T.S. Tulsi, Sr. Adv.
Mr. Gaurav Bhargava, Adv.
Mr. Niraj Gupta, Adv.
Crl.A. 660 Mr. R. Basant, Sr. Adv.
Mr. Sushi Karanjkar, Adv.
Mr. Vinod N. Naik, Adv.
Mr. K.N. Rai, Adv.
SLP 9114, 9374 Ms. Pinky Anand, ASG
3558, 3000 Mr. K. Radhakrishnan, Sr. Adv.
Ms. Binu Tamta, Adv.
Ms. Sushma Manchanda, Adv.
Ms. Sunita Sharma, Adv. For
Mr. B.K. Prasad, Adv.
SLP 2694 Mr. Yash Pal Dhingra, Adv.
SLP 5714 Mr. Rishi Malhotra, Adv.
SLP 6743 Mr. Mukesh K. Giri, Adv.
Mr. Jatinder Kumar Bhatia, Adv.
Crl.A. 848, 855 Ms. Hemantika Wahi, Adv.
SLP 3558 Ms. Preeti Bhardwaj, Adv.
Ms. Puja Singh, Adv.
Crl.A. 855 Mr. Shreekant N. Terdal, Adv.
SLP 1821
Crl.A. 876 Mr. D. Mahesh Babu, Adv.
:3:
SLP 3000, 9114
9374, 1821, 2026, Mr. Shankar Chillarge, Adv.
5714 Ms. Asha Gopalan Nair, Adv.
Ms. Sonia S. Chillarge, Adv.
UPON hearing counsel the Court made the following
O R D E R
Criminal APpeal NO. 644 of 2007:
Criminal Appeal is dipsosed of as infructuous as in terms of signed order.
REMAINING MATTERS:
Arguments concluded.
Judgment reserved.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IN CRL. A. NO. 644 OF 2007 IS PLACED ON THE RECORD.]