Supreme Court - Daily Orders
Rajesh @ Sarkari vs The State Of Haryana on 7 October, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.7 Court 3 (Video Conferencing) SECTION II-B
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).1648/2019
RAJESH @ SARKARI & ANR. Appellant(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(With appln.(s) for grant of bail, appln.(s) for permission to file
additional documents)
Date : 07-10-2020 This appeal was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Appellant(s) Mr. Rakesh Khanna, Sr. Adv.
Mr. Anil Hooda, Adv.
Mr. Ravinder Hooda, Adv.
Mr. Jitendra Hooda, Adv.
Mr. Ajay Sharma, Adv.
Ms. Apsana Khatoon, Adv.
Mr. Pramod Kumar, Adv.
Mr. Yadav Narender Singh, AOR
For Respondent(s) Mr. Deepak Thukral, DAG
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 We have heard Mr Rakesh Khanna, learned Senior counsel appearing on behalf of the appellants and Mr Deepak Thukral, learned Deputy Advocate General for the State of Haryana.
2 Arguments concluded.
3 Judgment reserved.
Signature Not Verified Digitally signed by ARJUN BISHT (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Date: 2020.10.07 17:32:35 IST Reason: AR-CUM-PS COURT MASTER