Supreme Court - Daily Orders
Kirandeep Singh @ Vicky vs State Of Punjab on 7 January, 2019
Bench: R. Banumathi, Indira Banerjee
ITEM NO.29 COURT NO.8 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). 9847/2010
(Arising out of impugned final judgment and order dated 18-02-2009
in CRL.APPEAL No. 39/2007 passed by the High Court Of Punjab &
Haryana At Chandigarh)
KIRANDEEP SINGH @ VICKY Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(IA 165288/2018 – Grant of Bail,
IA 165290/2018 – Condonation of delay in filing,
IA 171125/2018 – Exemp. From filing C/c of the impugned judgment)
Date : 07-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Rohit Sharma,Adv.
Mr. Rounak Nayak,Adv.
Mr. Anshul Chowdhary,Adv.
Mr. Atul Agarwal,Adv.
Mr. Abhijat P. Medh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. Delay condoned.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. It is also to be pointed out that SLP(Crl.)No(s).1521-1522 of 2010 preferred by the co-accused, Harminder Singh, has already been dismissed by this Court on 8th February, 2010.
Signature Not VerifiedPending applications, if any, shall also stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2019.01.07 16:54:01 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER