Supreme Court - Daily Orders
Nain Singh vs The State Of Uttarakhand on 7 April, 2014
Author: Chief Justice
Bench: Chief Justice
ITEM NO.4 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Crl.M.P.No.19035/2013 in
Petition(s) for Special Leave to Appeal (Crl) No(s).7567/2013
(From the judgement and order dated 30/05/2013 in CRLA No.163/2008,
of The HIGH COURT OF UTTARAKHAND AT NAINITAL)
NAIN SINGH Petitioner(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(With appln(s) for bail)
With
Crl.M.P.No. 577 of 2014 in SLP(Crl.)No.147 of 2014
(With appln. for exemption from filing O.T. and bail and office
report)
Date: 07/04/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Vijay Kumar,Adv.
in SR 7567/2013 Mr. K.S. Kashyap,Adv.
Mr. Atul Sharma,Adv.
Mr. Aniruddha P. Mayee,Adv.
In SR No. 147/2014 Mr. Kuldeep S.Parihar,Adv.
Mr. H.S. Parihar,Adv.
For Respondent(s) Mr. Mukesh K.Giri,AAG
Mr. Rajiv Nanda,Adv.
Mr. Aditya Singh,Adv.
Mr. Rajiv Nanda,Adv.
UPON hearing counsel the Court made the following
O R D E R
Criminal Misc. Petitions for bail are dismissed for the present.
Counsel is permitted to renew it after six months.
[ Madhu Bala ] [ Savita Sainani ] Court Master Assistant Registrar