Supreme Court - Daily Orders
Rishipal S/O Sri Mitru vs The State Of Uttarakhand on 20 January, 2014
˜
ITEM NO.62 COURT NO.9 SECTION II
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) No(s).7594/2013
(From the judgement and order dated 04/04/2013 in CRL. APPEAL No.163 OF
2003 of The HIGH COURT OF UTTARAKHAND AT NAINITAL)
RISHIPAL S/O SRI MITRU Petitioner(s)
VERSUS
THE STATE OF UTTARANCHAL(NOW UTTRAKHAND) Respondent(s)
(With appln(s) for suspension of sentence, bail, exemption from filing O.T.
and office report)
Date: 20/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. S.K. Agarwal, Sr. Adv.
Mr. Ravinder Agarwal, Adv.
Mr. Amit Yadav, Adv.
For Respondent(s) Dr. Abhishek Atrey, Adv.
Mr. Rahul Verma, Adv.
Mr. Brijesh Panchal, Adv.
Mr. Aishwariya Shandliya, Adv.
Ms. Babita Tyagi, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
During the pendency of this appeal, we direct that the appellant shall be released on bail on furnishing bail bonds and sureties to the satisfaction of the trial court.
| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar |