Supreme Court - Daily Orders
State Govt. Of Nct Of Delhi vs Radhey Shyam @ Radhey on 17 October, 2019
Bench: Arun Mishra, Vineet Saran, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 370 OF 2013
STATE (GOVT. OF NCT OF DELHI) Appellant(s)
VERSUS
RADHEY SHYAM @ RADHEY Respondent(s)
O R D E R
Pursuant to our order dated 03.10.2019, the respondent has been produced by the Police authorities in Court today. We have heard the learned counsel for the appellant – State and have also heard the respondent. Considering the evidence on record and the reasoning given by the High Court, we find that no case for interference is made out. The appeal is, accordingly, dismissed on merits. The police authorities are directed to release the respondent – Radhey Shyam henceforth.
.......................J. [ ARUN MISHRA ] .......................J. [ VINEET SARAN ] Signature Not Verified .......................J. [ S. RAVINDRA BHAT ] Digitally signed by JAYANT KUMAR ARORA Date: 2019.10.17 16:39:57 IST Reason: New Delhi;
OCTOBER 17, 2019.
URGENT
ITEM NO.1 COURT NO.4 SECTION II-C
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). 370/2013
STATE (GOVT. OF NCT OF DELHI) Appellant(s)
VERSUS
RADHEY SHYAM @ RADHEY Respondent(s)
Date : 17-10-2019 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Ms. Sunita Sharma, Adv.
Mr. Sanjay Kumar Tyagi, Adv. Mr. B. V. Balaram Das, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)