Supreme Court - Daily Orders
Sukhpal Singh vs Nct Of Delhi on 8 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.34 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5829/2013
(Arising out of impugned final judgment and order dated 07/01/2010
in CRLA No. 296/2003 passed by the High Court Of Delhi At N.
Delhi)
SUKHPAL SINGH Petitioner(s)
VERSUS
NCT OF DELHI Respondent(s)
(with appln. (s) for bail and c/delay in filing SLP and exemption
from filing O.T.)
Date : 08/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ambreesh Kumar Aggarwal,Adv.
Ms.Surabhi Aggarwal, Adv.
For Respondent(s) Mr. Tushar Mehta, ASG,
MS. Sunita Rani Singh, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Subject to the appellant furnishing bail bonds in a sum of Rs. 50,000/- with two sureties in the like amount to the satisfaction of the Trial Court, the remainder of sentence awarded to him shall remain Signature Not Verified suspended and the appellant released from jail unless Digitally signed by Shashi Sareen Date: 2015.01.12 11:13:33 ALMT required in connection with any other case.
Reason:
(Shashi Sareen) (Veena Khera)
Court Master Court Master