Supreme Court - Daily Orders
Ram Sarup vs State Of Punjab on 24 November, 2014
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.17 COURT NO.13 SECTION IIB
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.)...... /
CRLMP No(s). 22393/2014
(Arising out of impugned final judgment and order dated 27/08/2014
in CRLA No. 2033/2007 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAM SARUP Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
CRL.MP. NO. 22393(with exemption from surrendering)
Date : 24/11/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s) Ajay Kumar Singh,Adv.
Ms. Shikha Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Prayer for exemption from surrendering is rejected. However, six weeks' time is granted to the petitioner to surrender and to file proof thereof.
Within one week of the submission of the proof of surrender the matter be listed before the Court.
(USHA BHARDWAJ) (TAPAN KUMAR CHAKRABORTY)
AR-CUM-PS (COURT MASTER)
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.11.25
13:15:21 IST
Reason: