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Om Prakash Vs. State of Haryana
2019 Latest Caselaw 320 SC

Citation : 2019 Latest Caselaw 320 SC
Judgement Date : Mar/2019

    

Item No. 1501 Court No.12 Section II-B

Supreme Court of India

Record of Proceedings

Om Prakash & ANR. Vs. State of Haryana

[Criminal Appeal No(s).1550/2011]

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

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