Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL MISCELLANEOUS PETITION NO. OF 2010
IN
CRIMINAL APPEAL NO. 1082 of 2005
SHEEL KR. ROY .. APPELLANT
vs.
SECRETARY, MINISTRY OF DEFENCE & ORS. .. RESPONDENTS
O R D E R
After hearing the learned counsel for the parties,
we dismiss the Criminal Miscellaneous Petition.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD)
New Delhi,
March 14, 2011.