Supreme Court - Daily Orders
Balraj Singh vs State Of Punjab on 31 August, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.20 COURT NO.1 SECTION IIB
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). 6974/2015
(Arising out of impugned final judgment and order dated 04/08/2015
in CRMM No. 22440/2015 passed by the High Court Of Punjab & Haryana
at Chandigarh)
BALRAJ SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with interim relief)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Shish Pal Laler, Adv.
Mr.N.P.Midha, aDv.
Mr.Sonit Sinhmar, Adv.
For Mr. Balbir Singh Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed. However, we grant liberty to the petitioner to file an appropriate petition/application for grant of regular bail before the learned Trial Judge within a reasonable time.
If and when such an application/petition is filed by the petitioner for grant of regular bail, the learned Trial Judge would consider the same on its own merits.
(G.V.Ramana)
Signature Not Verified
(Vinod Kulvi)
Digitally signed by
Ramana Venkata Ganti
Date: 2015.08.31
AR-cum-PS Asstt.Registrar
15:37:23 IST
Reason: