Supreme Court - Daily Orders
Budhi Singh vs The State Of Himachal Pradesh on 7 May, 2014
¨ITEM NO.51 COURT NO.4 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 MISCELLANEOUS PETITION NO. 7212 OF 2014
IN
CRIMINAL APPEAL NO(s). 1144 OF 2010
BUDHI SINGH Appellant (s)
VERSUS
STATE OF H.P. Respondent(s)
(For bail and office report)
Date: 07/05/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Appellant(s) Mr. V. Karthik, Adv.
Mr. R. Anand Padmanabhan, Adv.
Mr. Shashi Bhushan Kumar, Adv.
For Respondent(s) Mr. Varinder Kumar Sharma, Adv.
UPON hearing counsel the Court made the following
O R D E R
We have heard learned counsel for the parties on the prayer for bail of the appellant.
We also find that the appellant had been acquitted by the trial court but the judgment of acquittal has been reversed by the High Court.
Considering these facts, we direct that the appellant shall remain on bail to the satisfaction of the trial court during the pendency of the appeal.
Application for bail stands disposed of.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER