Supreme Court - Daily Orders
Rahul Mishra vs State Of Uttarakhand on 25 July, 2014
$ ITEM NO.2 COURT NO.11 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. NO. 13123/2014
IN
CRIMINAL APPEAL NO. 1248/2012
RAHUL MISHRA Appellant(s)
VERSUS
STATE OF UTTARAKHAND & ANR. Respondent(s)
(FOR BAIL AND OFFICE REPORT)
Date : 25/07/2014 This Crl.M.P. was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Appellant(s) Mr. Siddharth Luthra, Sr. Adv.
Mr. M. A. Chinnasamy, Adv.
Mr. S. Muthu Krishnan, Adv.
For Respondent(s) Mr. Dinesh Kumar Garg, Adv.
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, Adv.
Mr. Deepak Mishra, Adv.
Mr. Rahul Verma, AAG
Dr. Abhishek Atrey, Adv.
Mr. Aishwarya Shandilya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
CRLMP. NO. 13123/2014 IN CRIMINAL APPEAL NO. 1248/2012 Crl.M.P. No.13123 of 2014 for bail is refused for the present.
Hearing of the Criminal Appeal No.1248 of 2012 be expedited. If the appeal is not heard within a year, the appellant may renew his prayer for bail.
Signature Not Verified Digitally signed by Vinod Lakhina [VINOD LAKHINA] [SNEH LATA SHARMA] Date: 2014.07.30 17:05:47 IST Reason: COURT MASTER COURT MASTER