Supreme Court - Daily Orders
Sukhdeo Singh@ Jannu Singh vs The State Of Jharkhand on 9 July, 2019
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.41 COURT NO.8 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 7460/2019
SUKHDEO SINGH@ JANNU SINGH Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
Date : 09-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s)
Ms. Binu Tamta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On 11.03.2019 following order was passed by the learned Chamber Judge:
“There is no reason to grant exemption from surrendering to the petitioner.
Application for exemption from surrendering is rejected.
However, four weeks’ time is granted to the petitioner to surrender and file proof thereof.” However, no proof of surrender has been filed. In the circumstances, let an intimation be sent to the Jurisdictional Chief Judicial Magistrate and the concerned Police Station to take appropriate action pursuant to the order of conviction and sentence recorded against the petitioner in proceeding arising out of P.S. Case No.140/2001, District Dhanbad, Jharkhand.Signature Not Verified
The compliance report in this regard shall be filed immediately.Digitally signed by INDU MARWAH Date: 2019.07.11 17:57:06 IST Reason:
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER