Supreme Court - Daily Orders
The State Of Haryana vs Vikram @ Vicky on 13 July, 2022
Bench: B.R. Gavai, Pamidighantam Sri Narasimha
ITEM NO.28 COURT NO.15 SECTION II-B
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). 5218/2022
(Arising out of impugned final judgment and order dated 23-02-2022
in CRM No. 43885/2021 in CRA-S-1530-2021 passed by the High Court
Of Punjab & Haryana At Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
VIKRAM @ VICKY Respondent(s)
( IA No.79510/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.79509/2022-EXEMPTION FROM FILING O.T. )
Date : 13-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Bhanwar Pal Singh Jadon, Adv. (DAG)
Mr. Chetan Jadon, Adv.
Ms. Hemlata Singh, Adv.
Mr. Rovin Solanki, Adv.
Mr. Virendra Jadon, Adv.
Dr. Monika Gusain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain the present Special Leave Petition. The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified(Geeta Ahuja) Digitally signed by GEETA AHUJA Date: 2022.07.13 (Anju Kapoor) 17:14:39 IST Reason: Assistant Registrar-cum-PS Court Master