Supreme Court - Daily Orders
Ajay Chaudhary vs The State Of Haryana on 1 August, 2022
Bench: Surya Kant, Abhay S. Oka
1
ITEM NO.15 COURT NO.14 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). 11094/2022
(Arising out of impugned final judgment and order dated 10-01-2022
in CRM No. 33575/2021 in CRA-D-319/2019 passed by the High Court Of
Punjab & Haryana At Chandigarh)
AJAY CHAUDHARY Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.103456/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.103454/2022-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) and IA No.103455/2022-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS )
Date : 01-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. R.S.Mamali, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Anurag Malik, Adv.
Mr. Bikram Singh J., Adv.
Mr. Tungesh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Delay in refiling the special leave petition is condoned. The High Court has exercised its judicial discretion in Signature Not Verified suspending the sentence of respondent no.2, who is convicted under Digitally signed by NIRMALA NEGI Date: 2022.08.01 18:18:39 IST Reason: Section 302 of Indian Penal Code and has undergone actual sentence of 5 years, three months and six days.
2We do not find any reason for this Court to interfere with the aforementioned order of the High Court.
The special leave petition is, accordingly, dismissed. The petitioner shall, however, be at liberty to approach the High Court for an expeditious disposal of the criminal appeal. Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (PREETHI T.C.) COURT MASTER (SH) BRANCH OFFICER