Supreme Court - Daily Orders
Hansraj Kumar vs The State Of Haryana on 5 October, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.21 Court 7 (Video Conferencing) 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). 4562/2020
(Arising out of impugned final judgment and order dated 09-09-2020
in CRMM No. 26965/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HANSRAJ KUMAR Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.96397/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.96398/2020-EXEMPTION FROM
FILING O.T. )
Date : 05-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Upendra Pratap Singh, AOR
Mr. Kheyali Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2020.10.05
16:15:32 IST
Reason: