Supreme Court - Daily Orders
Ravindra Singh vs Seema @ Aarju on 26 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 409/2018
RAVINDRA SINGH APPELLANT(S)
VERSUS
SEEMA @ AARJU RESPONDENT(S)
O R D E R
We are not inclined to interfere with the impugned order. The appeal is, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
MARCH 26, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.03.31 11:21:25 IST Reason: ITEM NO.67 COURT NO.6 SECTION II 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). 409/2018 RAVINDRA SINGH Appellant(s) VERSUS SEEMA @ AARJU Respondent(s)
(FOR ADMISSION and IA No.39530/2018-STAY APPLICATION and IA No.39532/2018-EXEMPTION FROM FILING O.T.) Date : 26-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Pradeep Kumar Arya, Adv.
Ms. Sonal Singh, Adv.
Mr. Raj Kiran Sharma, Adv.
Mr. Chander Shekhar Ashri, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)