29 March 2019
Supreme Court
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OM PRAKASH Vs STATE OF HARYANA

Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: Crl.A. No.-001550-001550 / 2011
Diary number: 36396 / 2008
Advocates: ANJANI AIYAGARI Vs


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ITEM NO.1501               COURT NO.12               SECTION II-B Judgment                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).1550/2011

OM PRAKASH  & ANR.                                 Appellant(s)

                               VERSUS

STATE OF HARYANA                                   Respondent(s)

 Date : 29-03-2019 This appeal was called on for pronouncement of  

judgment today.

For Appellant(s) Mrs. Anjani Aiyagari, AOR                     For Respondent(s) Mr. Rajesh K.Singh,Adv.                    Mr. Sanjay Kumar Visen, AOR                      

          Hon'ble  Mr.  Justice  L.Nageswara  Rao

pronounced the judgment of the Bench comprising His

Lordship and Hon'ble Mr. Justice M.R.Shah.

  Appeal is allowed in terms of the Signed non

Reportable Judgment.

   (B.Parvathi)                          (Kailash Chander)     Court Master                         Assistant Registrar

 (Signed non-reportable judgment is placed on the file)