Full Judgment Text
ITEM NO.1502 COURT NO.16 SECTION II-A
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). 1210/2022
MANENDRA PRASAD TIWARI Appellant(s)
VERSUS
AMIT KUMAR TIWARI & ANR. Respondent(s)
([HEARD BY: HON. D.Y. CHANDRACHUD AND HON. J.B. PARDIWALA, JJ.]
IA No. 36640/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 36641/2022 - EXEMPTION FROM FILING O.T.)
Date : 12-08-2022 The matter was called on for pronouncement of
judgment today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Appellant(s) Mr. Siddharth Singh, AOR
For Respondent(s) Mr. Swarnendu Chatterjee, AOR
Mr. Pragaya Parijat Singh, Adv.
Mr. Himanshu Naidwad, Adv.
Mr. Ambuj Tiwari, Adv.
Mr. Yashwardhan Singh, Adv.
Ms. Deepadrshi Garg, Adv.
Ms. Ankita Choudhary, DAG
Ms. Himanshi Shakya, Adv.
Mr. Sunny Choudhary, AOR
Mr. Upendra Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Hon’ble Mr. Justice J.B. Pardiwala pronounced the reportable
judgment of the Bench comprising Hon’ble Mr. Justice D.Y.
Chandrachud and His Lordship.
The Criminal Appeal is allowed, in terms of the signed
reportable judgment.
Signature Not Verified
All pending applications are also disposed of.
Digitally signed by
Jatinder Kaur
Date: 2022.08.13
12:09:46 IST
Reason:
(JATINDER KAUR) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR
[Signed reportable Judgment is placed on the file]