Supreme Court - Daily Orders
Ajay Sethi vs State Of Punjab on 30 March, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.20 COURT NO.5 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.) No(s). 2273/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in CRMM No. 35791/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
AJAY SETHI Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Abhishek Baid,Adv.
Mr. Anup Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any scope to entertain this special leave petition, which is dismissed.
However, if the petitioner surrenders within four weeks from today and applies for regular bail, if so advised, the Trial Court shall consider the same on its own merits and in accordance with law and dispose of the same within a week thereafter.
For the said period of four weeks, no coercive action shall be taken against the petitioner.
Signature Not Verified Digitally signed by Narendra Prasad (NARENDRA PRASAD) Date: 2015.03.30 16:52:10 IST Reason: (SHARDA KAPOOR) COURT MASTER COURT MASTER