Supreme Court - Daily Orders
Simranjeet Singh @ Rinku vs The State Of Punjab on 10 December, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.10 COURT NO.9 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). 10960/2019
(Arising out of impugned final judgment and order dated 29-10-2019
in CRM-M No. 29955/2019 passed by the High Court Of Punjab &
Haryana At Chandigarh)
SIMRANJEET SINGH @ RINKU Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR I.R. and IA No.183956/2019-EXEMPTION FROM FILING O.T. )
Date : 10-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Akshay Verma, AOR
Mr. Pawan, Adv.
Mr. Akashdeep Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, it shall be open for the petitioner to surrender within four weeks and apply for regular bail which may be considered expeditiously in accordance with law.
(MEENAKSHI KOHLI) (SUNIL KUMAR RAJVANSHI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2019.12.10
17:13:54 IST
Reason: