Supreme Court - Daily Orders
The State Of Punjab vs Sucha Ram on 10 May, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.39 COURT NO.13 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). 15389/2019
(Arising out of impugned final judgment and order dated 17-10-
2018 in CRAS No. 3257/2010 passed by the High Court Of Punjab &
Haryana At Chandigarh)
THE STATE OF PUNJAB Petitioner(s)
VERSUS
SUCHA RAM Respondent(s)
( IA No.76229/2019-CONDONATION OF DELAY IN FILING )
Date : 10-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Ms. Jaspreet Gogia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order of the High Court.
The Special Leave Petition is, accordingly, dismissed.
Pending Application(s), if any, stand disposed of.
(GEETA AHUJA) (KAILASH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.05.13 13:56:21 IST Reason: