Supreme Court - Daily Orders
State Of Uttarakhand vs Bhopal Singh on 14 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.29+53 COURT NO.3 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.)...... CRLMP No(s).
4400/2016
(Arising out of impugned final judgment and order dated 20/08/2014
in CRLA No.354/2003 passed by the High Court of Uttarakhand at
Nainital)
STATE OF UTTARAKHAND Petitioner(s)
VERSUS
BHOPAL SINGH AND ANR. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
WITH
SLP(Crl.)...CRLMP No. 4403/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(Crl.)…..CrlMP No.4737/2016
(With appln.(s) for c/delay in filing SLP and office report)
Date : 14/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Rachana Srivastava, Adv.
Ms.Monika, 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 in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2016.03.14 17:12:59 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS COURT MASTER