Supreme Court - Daily Orders
State Of Himachal Pradesh vs Raksha Devi on 2 May, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.24 COURT NO.10 SECTION IIB
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).
7495/2016
(Arising out of impugned final judgment and order dated
06/11/2015 in CRLA. No. 223/2015 29/10/2015 in CRLA No. 223/2015
passed by the High Court Of Himachal Pradesh At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
RAKSHA DEVI Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 02/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Promila, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master Signature Not Verified Digitally signed by R.NATARAJAN Date: 2016.05.02 17:00:51 IST Reason: