Sikkim High Court
Shiva Kala Subba vs State Of Sikkim on 29 June, 2017
Bench: Satish K. Agnihotri, Bhaskar Raj Pradhan
Bail Appln. No. 02/2017
Shiva Kala Subba vs. State of Sikkim
BEFORE
MR. JUSTICE SATISH K. AGNIHOTRI, CJ. &
MR. JUSTICE BHASKAR RAJ PRADHAN, J.
02. 29.06.17 Present: Ms. Mon Maya Subba, Advocate for the Appellant.
(Agnihotri, CJ) Mr. Karma Thinlay, Addl. Public Prosecutor with Mr. Santosh Kr. Chettri, Assistant Public Prosecutor for the State.
...
The appellant/applicant was convicted and sentenced to undergo RI for 15 years with fine. Since the main appeal is notified for final hearing, the bail application is rejected.
Judge Chief Justice
29.06.2017 29.06.2017
Index : Yes / No
avi/jk Internet : Yes / No