Supreme Court - Daily Orders
Tilku Alias Tilak Singh vs The State Of Uttarakhand on 20 January, 2014
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ITEM NO.46 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
Petition(s) for Special Leave to Appeal (Crl) No(s).7967/2013
(From the judgement and order dated 08/03/2013 in CRLA No.140/2003, of The
HIGH COURT OF UTTARAKHAND AT NAINITAL)
TILKU ALIAS TILAK SINGH Petitioner(s)
VERSUS
STATE OF UTTARANCHAL Respondent(s)
(With appln(s) for bail, permission and office report)
(Crl.M.P. No.18590 of 2013 - For filing proof of surrender)
Date: 20/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Satyajit A. Desai,Adv.
Mr. Akash Kakade,Adv.
Ms. Anagha S.Desai,Adv.
For Respondent(s) Mr. Mukesh K. Giri,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard.
Application for filing proof of surrender (Crl.M.P. No.18590 of 2013) is allowed.
Leave granted.
The remainder of the sentence awarded to the appellant- Tilku alias Tilak Singh shall remain suspended subject to his furnishing bail bonds in a sum of Rs.20,000/-(Rupees twenty thousand) with two sureties in the like amount to the satisfaction of the trial court. The appellant shall on that condition be released from custody, if he is not otherwise required in connection with any other case.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |