Supreme Court - Daily Orders
The State Of Uttarakhand vs Ram Chandra Saini on 9 July, 2020
Bench: D.Y. Chandrachud, Indu Malhotra
ITEM NO.17 Virtual Court 4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.9162/2020
(Arising out of impugned final judgment and order dated 20-08-2019
in CRLA No.162/2018 passed by the High Court of Uttarakhand at
Nainital)
THE STATE OF UTTARAKHAND Petitioner(s)
VERSUS
RAM CHANDRA SAINI Respondent(s)
(With appln.(s) for c/delay in filing SLP and exemption from filing
O.T.)
Date : 09-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Mr. Vinay Arora, DY. AG/AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Leave granted.
3 Pending the appeal, the respondent shall be entitled to bail, subject to such terms and conditions as may be imposed by the Additional Sessions Judge, Kashipur, District Udham Singh Nagar, Uttarakhand, in connection with Signature Not Verified Sessions Trial No 263/2012.
Digitally signed by ARJUN BISHT Date: 2020.07.09 17:27:35 IST Reason: (CHETAN KUMAR) (KAMLESH RAWAT) AR-cum-PS BRANCH OFFICER