Supreme Court - Daily Orders
Surender Singh @ Sunder vs The State Govt. Of Nct Of Delhi on 23 August, 2022
Bench: Chief Justice, Hima Kohli, C.T. Ravikumar
ITEM NO.5 COURT NO.1 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.7297/2022
(Arising out of impugned final judgment and order dated 04-02-2022
in CRLMB No. 1586/2021 in Crl. A. No. 411/2021 passed by the High
Court of Delhi at New Delhi)
SURENDER SINGH @ SUNDER Petitioner(s)
VERSUS
THE STATE GOVT. OF NCT OF DELHI Respondent(s)
(IA No. 104120/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 23-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Sameer Kumar, AOR
Mr. Shahrukh Ahmad, Adv.
Mr. Sahil Chowdhury, Adv.
Mr. Mandeep Baisala, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard learned counsel appearing for the petitioner and on carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court dismissing the bail application of the petitioner herein.
2. The Special Leave Petition is, accordingly, dismissed.
3. Consequent upon dismissal of the Special Leave Petition, the pending interlocutory application(s) also stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.08.23 19:27:09 IST Reason: (RAJNI MUKHI) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)