Supreme Court - Daily Orders
Ram Mehar vs State Of Haryana on 11 July, 2014
þ ITEM NO.2 COURT NO.8 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP No. 11855/2014 and 11856/2014 in Criminal Appeal No.56/2009
RAM MEHAR Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
(for recalling the court’s order dated 21.5.2014 and exemption from
filing c/c and office report)
Date : 11/07/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Appellant(s) Mr. Rakesh Dahiya ,Adv.
Mr. Satyavan Kudalwal, Adv.
Brig. M.L. Khatter, Adv.
For Respondent(s) Mr. Ramesh Kumar, Adv.
Ms. Nupur Choudhary, Adv.
Ms. Naresh Bakshi ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The application recalling of order dated 21.05.2014 is allowed.
The appeal is disposed of in terms of the signed order.
(USHA BHARDWAJ) (RENUKA SADANA)
AR-CUM-PS (COURT MASTER)
Signed order is placed on the file. Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.07.17 14:22:21 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL MISCELLANEOUS PETITION No.11855/14 & 11856/2014 IN CRIMINAL APPEAL NO. 56 OF 2009 Ram Mehar .. Appellant(s) Versus State of Haryana .. Respondent(s) O R D E R This is an application for recalling of order dated 21.05.2014. The application is allowed and the order is accordingly recalled.
Heard learned counsel for the appellant. The learned counsel submitted that he would not press the appeal on merits. It is urged by him that the learned Magistrate has imposed sentence of one year which has been affirmed by the appellate court and in Criminal Revision by the High Court and in the process almost more than two months have lapsed. Regard being had to the facts and circumstances of the case and efflux of time, we restrict the sentence to the period of six months. As the appellant is in custody because of the non appearance and the order passed on 21.05.2014, he shall suffer the rest of the sentence that has been modified by us.
...2/-
:2:With the aforesaid modification of the sentence, the appeal stands disposed of.
....................J. [DIPAK MISRA] ...................J. [V.GOPALA GOWDA] NEW DELHI, July 11, 2014.