Supreme Court - Daily Orders
Archana Thakur vs The State Of Himachal Pradesh on 25 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.16 COURT NO.7 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
Petition(for Special Leave to Appeal (Crl.) No. 3709/2018
(Arising out of impugned final judgment and order dated
07-04-2018 in CRMPM No. 237/2018 passed by the High Court Of
Himachal Pradesh At Shimla)
ARCHANA THAKUR Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(WITH IA No.61126/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.61125/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS )
Date :25-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Mahika Varma, Adv.
Mr. Raj Kamal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
Four weeks' time is granted to the petitioner to surrender.
Liberty is granted to the petitioner to apply for regular bail.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.04.25 17:37:28 IST Reason: