Supreme Court - Daily Orders
Balraj Singh @ Raja vs State Of Punjab on 23 February, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.16 COURT NO.12 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). 1331/2015
(Arising out of impugned final judgment and order dated 30/01/2015
in CRM-M-No. 1467/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
BALRAJ SINGH @ RAJA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 23/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Karan Kapoor, Adv.
Mr. Akshat Goel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.02.23
16:28:16 IST
Reason: