Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Jai Krishan on 1 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
ITEM NO.41 COURT NO.9 SECTION IIB
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).
9444/2016
(Arising out of impugned final judgment and order dated 19/12/2015
in CRLA No. 366/2006 passed by the High Court Of Himachal Pradesh At
Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
JAI KRISHAN AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 01/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Suryanarayana Singh, Sr. AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Issue bailable warrant, returnable by six weeks, Signature Not Verified to the respondents i.e. Jai Krishan, Bihari Lal and Digitally signed by VINOD KUMAR Date: 2016.07.02 13:12:42 IST Reason: Ashok Kumar, for appearance before the learned trial court, against a sum of Rs.50,000/- each to the 2 satisfaction of the arresting officer. Police officer, in-charge of the jurisdiction where the aforesaid respondents reside, is directed to ensure the compliance of the order.
(VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER