Supreme Court - Daily Orders
State Of Haryana vs Rambir on 17 April, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.108 COURT NO.13 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1985/2009
STATE OF HARYANA Appellant(s)
VERSUS
RAMBIR Respondent(s)
(With appln.(s) for permission to file counter affidavit and
office report)
Date : 17/04/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s)
Mr. Rakesh K. Mudgal, Addl.AG, Haryana
Mr. Vishwa Pal Singh,Adv.
For Respondent(s)
Mr. Jagjit Singh Chhabra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER (Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.04.20 15:17:16 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1985/2009 STATE OF HARYANA Appellant(s) VERSUS RAMBIR Respondent(s) O R D E R We have heard Mr. Rakesh K. Mudgal, learned Additional Advocate General appearing for the State of Haryana at length today.
We do not find that there is any reason to interfere with the impugned order dated 25-1-2007 so passed by the High Court of Punjab & Haryana at Chandigarh. In view of that, we find no merit in the appeal filed by the State of Haryana.
Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (UDAY UMESH LALIT) NEW DELHI;
17TH APRIL, 2015