Supreme Court - Daily Orders
State Of Himachal Pradesh vs Manish Kumar on 12 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.27 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
Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s).
24095/2014
(Arising out of impugned final judgment and order dated 03/06/2014
in CRLA No. 119/2010 passed by the High Court Of H.P. At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
MANISH KUMAR Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 12/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2014.12.12
17:02:56 IST
Reason: