Supreme Court - Daily Orders
Rajesh @ Sarkari vs The State Of Haryana on 3 November, 2020
1
ITEM NO.1501 Court 4 (Video Conferencing) SECTION II-B
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).1648/2019
RAJESH @ SARKARI & ANR. Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
Date : 03-11-2020 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. Rakesh K. Khanna, Sr. Adv.
Mr. Anil Hooda, Adv.
Mr. Ravindeer Hooda, Adv.
Mr. Jitendra Hooda, Adv.
Mr. Ajay Sharma, Adv.
Ms. Apsana Khatoon, Adv.
Mr. Pramod Kumar, Adv.
Mr. Sandeep Mishra, Adv.
Mr. Yadav Narender Singh, AOR For Respondent(s) Mr. Deepak Thukral, DAG Dr. Monika Gusain, AOR 1 Hon’ble Dr D Y Chandrachud pronounced the judgment of the Bench comprising His Lordship, Hon’ble Ms Justice Indu Malhotra and Hon’ble Ms Justice Indira Banerjee.
2 In terms of the signed reportable judgment, the appellants are entitled to the benefit of doubt and are acquitted of the offence with which they have been charged. They shall be released and their bail bonds be cancelled unless they are wanted in connected with any other case. The appeal is allowed.
3 Pending application, if any, stands disposed of.
Signature Not Verified (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Digitally signed by AR-CUM-PS COURT MASTER Sanjay Kumar Date: 2020.11.03 16:13:38 IST
(Signed reportable judgment is placed on the file) Reason: