Supreme Court - Daily Orders
State Of Punjab vs Rajinder Kumar on 11 March, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1996-1997 OF 2008
STATE OF PUNJAB Appellant(s)
VERSUS
RAJINDER KUMAR & ANR. Respondent(s)
O R D E R
We have heard learned counsel for the parties. We find no reason to interfere with the order so passed by the High Court in the given facts of the case.
Hence, we find no merit in the criminal appeals filed by the State and the same are dismissed.
.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (UDAY UMESH LALIT) New Delhi;
March 11, 2015.
Signature Not Verified Digitally signed by Vishal Anand Date: 2015.03.13 16:42:35 IST Reason: ITEM NO.110 COURT NO.12 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). 1996-1997/2008 STATE OF PUNJAB Appellant(s) VERSUS RAJINDER KUMAR & ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report) Date : 11/03/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Saurabh Ajay Gupta, AAG Mr. Kuldip Singh, Adv.
For Respondent(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Tarun Gupta, Adv.
Ms. S. Janani, Adv.
UPON hearing the counsel the Court made the following O R D E R The criminal appeals are dismissed in terms of the signed order.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)