Supreme Court - Daily Orders
Justin vs State Represented By The Inspector Of ... on 13 November, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
ITEM NO.24 COURT NO.10 SECTION II-C
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.37799/2019
JUSTIN Petitioner(s)
VERSUS
STATE REPRESENTED BY THE INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.169250/2019-EXEMPTION FROM FILING
O.T. and IA No.169246/2019-EXEMPTION FROM SURRENDERING WITHIN
TIME )
Date : 13-11-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
[IN CHAMBERS]
For Petitioner(s) Mr. M.p. Parthiban, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from surrendering is allowed for a period of six months.
The matter be listed before the Court at the earliest.
(RACHNA) (ANJU DUA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2019.11.19
13:04:27 IST
Reason: