Supreme Court - Daily Orders
Joseph John @ Johni @ Pradeepraj vs State By Wilson Garden Police Station on 22 February, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.8 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
Criminal Appeal Diary No(s). 26725/2015
JOSEPH JOHN @ JOHNI @ PRADEEPRAJ Appellant(s)
VERSUS
STATE BY WILSON GARDEN POLICE STATION Respondent(s)
(With appln.(s) for condonation of delay in filing appeal and
office report)
Date: 22/02/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Mr. Rana Mukherjee, Sr. Adv.
Mr. V. Balaji, Adv.
Mr. Atul Sharma, Adv.
Mr. MSM. Asaithambi, Adv.
Ms. Sri Pradha Krishnan, Adv.
Mr. Rakesh K. Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Criminal Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (MADHU NARULA) COURT MASTER COURT MASTER (Signed Order is placed on the file) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.02.23 16:53:30 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal Diary No(s). 26725/2015 JOSEPH JOHN @ JOHNI @ PRADEEPRAJ Appellant(s) VERSUS STATE BY WILSON GARDEN POLICE STATION Respondent(s) O R D E R Delay is condoned.
We have heard Mr. Rana Mukherjee, learned Senior counsel appearing for the appellant. We do not find any reason to interfere with the impugned Judgment and Order dated 7-1-2015 passed by the High Court of Karnataka.
Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (AMITAVA ROY) NEW DELHI, 22ND FEBRUARY, 2016.