Supreme Court - Daily Orders
Jang Singh vs State Of Punjab on 27 March, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.12 COURT NO.2 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). 2220/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in CRLM No. 20994/2014 passed by the High Court Of Punjab &
Haryana At Chandigarh)
JANG SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 27/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Rohit Sharma, Adv.
Mr. Amarjeet Singh, Adv.
Mr. B. Subrahmanya Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No merit.
The Special Leave Petition is dismissed.
(Shashi Sareen) (Veena Khera) Court Master Signature Not Verified Court Master Digitally signed by Shashi Sareen Date: 2015.03.27 11:31:40 IST Reason: