STATE OF MAHARASHTRA Vs. PAPPU @ SURESH BUDHARMAL KALANI
LAWS(SC)-2014-4-72
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
April 24,2014
STATE OF MAHARASHTRA
Appellant
VERSUS
Pappu @ Suresh Budharmal Kalani
Respondents
Referred Judgements :-
PURAN VS. RAMBILAS [REFERRED TO]NARENDRA K AMIN VS. STATE OF GUJARAT [REFERRED TO]
ASH MOHAMMAD VS. RAJ SINGH @ LALLA BABU [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V. VIJAY SAI REDDY [REFERRED TO]
Cited Judgements :-
ANUJ VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2024-6-25] [REFERRED TO]ABHAI NATH CHAUBEY VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-12-46] [REFERRED TO]
PREM SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-2-7] [REFERRED TO]
PREMA DEVI VS. STATE OF U.P. [LAWS(ALL)-2019-12-261] [REFERRED TO]
SHIV SHANKAR TRIPATHI VS. STATE OF U.P. [LAWS(ALL)-2020-2-24] [REFERRED TO]
VIPARNA GAUR VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2020-3-148] [REFERRED TO]
SUNNY KAPOOR @ HONEY VS. STATE OF H.P. [LAWS(HPH)-2021-1-1] [REFERRED TO]
VIJAY KUMAR VS. STATE OF H.P. [LAWS(HPH)-2024-4-41] [REFERRED TO]
PRATRAP CHANDRA VERMA VS. STATE OF U.P. [LAWS(ALL)-2019-12-285] [REFERRED TO]
ARUN BHANDARI VS. STATE OF U.P. [LAWS(ALL)-2019-12-258] [REFERRED TO]
PRADEEP KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2023-12-13] [REFERRED TO]
PREM SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-2-29] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)This appeal is filed by the State of Maharashtra against the order passed by the High Court of Judicature at Bombay on 7th March, 2014 in Criminal Application No. 1788 of 2013 in Criminal Appeal No. 1309 of 2013 whereby the High Court granted bail to the sole respondent.
(3.)The respondent was accused in Crime No. 89 of 1990 of the Vitthalwada Police Station, Thane registered under Section 120(B) read with Section 302, IPC on the allegation of hatching criminal conspiracy in the killing of the deceased Inder Bhatija. After completion of investigation, charge sheet was filed against the respondent-accused and the trial Court by order dated 29th November, 2013 convicted and sentenced him to undergo life imprisonment and to pay fine of Rs.5,000/-, in default, to suffer rigorous imprisonment for six months.
(2.)This appeal is filed by the State of Maharashtra against the order passed by the High Court of Judicature at Bombay on 7th March, 2014 in Criminal Application No. 1788 of 2013 in Criminal Appeal No. 1309 of 2013 whereby the High Court granted bail to the sole respondent.
(3.)The respondent was accused in Crime No. 89 of 1990 of the Vitthalwada Police Station, Thane registered under Section 120(B) read with Section 302, IPC on the allegation of hatching criminal conspiracy in the killing of the deceased Inder Bhatija. After completion of investigation, charge sheet was filed against the respondent-accused and the trial Court by order dated 29th November, 2013 convicted and sentenced him to undergo life imprisonment and to pay fine of Rs.5,000/-, in default, to suffer rigorous imprisonment for six months.
Copyright © Regent Computronics Pvt.Ltd.