Supreme Court - Daily Orders
Rattani @ Rajni vs The State Of Himachal Pradesh on 6 May, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.17 Court 7 (Video Conferencing) 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). 429/2021
RATTANI @ RAJNI Appellant(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(IA No.54958/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.54957/2021-SUSPENSION OF SENTENCE and IA
No.54960/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 06-05-2021 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Appellant(s) Mr. Aditya Dhawan, Adv.
Ms. Kiran Dhawan, Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing c/c of the impugned judgment is allowed. Appeal admitted.
Issue notice on the application for suspension of sentence returnable on the re-opening week after summer recess. Dasti, in addition, is permitted through standing counsel.
(MEENAKSHI KOHLI) (R.S. NARAYANAN)
ASTT. REGISTRAR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2021.05.07
16:25:49 IST
Reason: