STATE OF RAJASTHAN Vs NATHI SINGH
Bench: H.L. DATTU,RANJAN GOGOI
Case number: Crl.A. No.-000644-000644 / 2008
Diary number: 18546 / 2006
Advocates: PRAGATI NEEKHRA Vs
HARBANS LAL BAJAJ
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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.644 OF 2008
STATE OF RAJASTHAN ...APPELLANT
VERSUS
NATHI SINGH ...RESPONDENT
WITH
CRIMINAL APPEAL NO.645/2008
NATHI SINGH ...APPELLANT
VERSUS
STATE OF RAJASTHAN ...RESPONDENT
O R D E R
CRIMINAL APPEAL NO.644/2008:
1. This appeal is filed against the judgment and order in D.B.
Criminal Appeal No.119 of 2004 of the High Court of Rajasthan at
Jaipur, dated 24.11.2005, whereby and whereunder the High Court
has allowed the appeal of the respondent-Nathi Singh.
2. We have heard the learned counsel for the parties.
3. We have carefully perused the records and analysed the
evidence on record and in our considered view, the High Court and
the trial court have not committed any error which would call for
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our interference. Accordingly, we dismiss the appeal.
CRIMINAL APPEAL NO.645/2008:
1. Mr. Abhishek, learned counsel appearing for the appellant
would inform us, that, since the accused did not get bail from
this Court, he must have served out the sentence that was imposed
by the Trial Court and confirmed by the High Court for the
offences punishable under Sections 365 and 384 of the Indian
Penal Code, 1860 (“the IPC” for short).
2. In view of the above, in our opinion, nothing survives in
this appeal for our consideration and decision. Therefore, the
appeal is disposed of as having become infructuous.
.......................J. (H.L. DATTU)
.......................J. (RANJAN GOGOI)
NEW DELHI; JANUARY 29, 2013
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ITEM NO.105 COURT NO.6 SECTION II
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). 644 OF 2008
STATE OF RAJASTHAN Appellant (s)
VERSUS
NATHI SINGH Respondent(s) (With office report )
WITH CRL.APPEAL NO. 645 of 2008 (With office report)
Date: 29/01/2013 These Appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE RANJAN GOGOI
For Appellant(s)/ Mr.Jasbir Singh Malik, AAG Respondent-State Mr.Varun Punia, Adv. for Ms. Pragati Neekhra,Adv.
Mr.Abhishek, Adv. For Mr. Ambar Qamaruddin
For Respondent(s) Mr. Harbans Lal Bajaj,Adv.(NP)
UPON hearing counsel the Court made the following O R D E R
Criminal Appeal No.644/2008 is dismissed and Criminal Appeal No.645/2008 is dismissed having become infructuous, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Court Master
(signed order is placed on the file)
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