Supreme Court - Daily Orders
State Of U.P. vs Gurmeet Singh . on 9 March, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1342 OF 2007
STATE OF U.P. Appellant(s)
VERSUS
GURMEET SINGH & ORS. Respondent(s)
O R D E R
We have heard learned counsel for the State. There is no perversity in the order so passed by the High Court and, therefore, we find no ground to interfere with the opinion expressed by the High Court.
Accordingly, the criminal appeal is dismissed.
.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (UDAY UMESH LALIT) New Delhi;
March 09, 2015.
Signature Not Verified Digitally signed by Vishal Anand Date: 2015.03.13 16:32:49 IST Reason: ITEM NO.106 COURT NO.13 SECTION II 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). 1342/2007 STATE OF U.P. Appellant(s) VERSUS GURMEET SINGH & ORS. Respondent(s)
Date : 09/03/2015 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. V.K. Shukla, AAG Mr. Anuvrat Sharma, Adv.
For Respondent(s) Mr. Kanhaiya Priyadarshi, 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.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)