Supreme Court - Daily Orders
Rajan vs The State Of Haryana on 11 January, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
SLP(Crl.)……..D.No.43582/18 1
ITEM NO.18 COURT NO.4 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
SPECIAL LEAVE PETITION (CRIMINAL) ……………..Diary No(s).43582/2018
(Arising out of impugned final judgment and order dated 18-02-2016
in CRLA No.443/2003 passed by the High Court of Punjab & Haryana at
Chandigarh)
RAJAN Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.238/2019-CONDONATION OF DELAY IN
FILING)
Date : 11-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr.R.S.Cheema, Sr.Adv.
Ms.Tarannum Cheema, Adv.
Ms.Hiral Gupta, Adv.
Ms.Smrithi Suresh, Adv.
Mr.Sanjay Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
When the matter came up today for hearing, learned senior counsel for the petitioner submits that Criminal Appeal D-443-DB of 2003 was heard by the Division Bench of the Punjab and Haryana High Court on 18.02.2016 and the oral order dismissing the appeal was pronounced on the same day. However, the judgment, in fact, was uploaded on 18.07.2018 i.e. after 2 years and 5 months of dismissal of the appeal. Learned senior counsel further submits that the Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.01.11 16:46:31 IST arguments advanced by him were also not reflected in the judgment. Reason:
……………………..2/-SLP(Crl.)……..D.No.43582/18 2
To verify this aspect, we direct the Registrar(Judl.) of the Punjab and Haryana High Court to submit a report about the alleged allegation to this Court.
List immediately after receipt of report from the Registrar(Judl.), Punjab and Haryana High Court.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR