Item No. 1502

Manendra Prasad Tiwari Vs. Amit Kumar Tiwari & Anr.

[HEARD BY: HON. D.Y. CHANDRACHUD AND HON. J.B. PARDIWALA, JJ.]

[Criminal Appeal No(s). 1210/2022]

[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

ORDER

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.

All pending applications are also disposed of.

(JATINDER KAUR) SENIOR PERSONAL ASSISTANT	(VIDYA NEGI) ASSISTANT REGISTRAR
[Signed reportable Judgment is placed on the file]

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