Supreme Court - Daily Orders
Vijaya Singh vs State Of Uttarakhand on 12 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.2 COURT NO.2 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. 24553/2014 in Criminal Appeal No(s). 122/2013
VIJAYA SINGH & ANR Appellant(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(For bail and office report)
Date: 12/01/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Ms. Anagha S. Desai,Adv.
Mr. Satyajit A. Desai,Adv.
For Respondent(s) Mr. Dinesh Kumar Garg,Adv.
Mr. U.K. Unyal,Adv.
Mr. Abhhishek Garg,Adv.
Mr. Dhananjay Garg,Adv.
Mr. Deepak Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any reason to suspend the sentence awarded to appellant no.1 at this stage. Application (Crl.M.P. No.24553 of 2014) for bail is dismissed.
We however direct that the hearing of the appeal shall be expedited.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Mahabir Singh Date: 2015.01.13 10:08:56 IST Reason: