Supreme Court - Daily Orders
Jeet Dahiya vs State Of Nct Of Delhi on 4 October, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.23 Court 1 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).7259/2021
(Arising out of impugned final judgment and order dated 09-07-2021
in CRLMB No.853/2021 passed by the High Court of Delhi at New
Delhi)
JEET DAHIYA Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.121423/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.121422/2021-EXEMPTION FROM
FILING O.T.)
Date : 04-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Ms. Ruchi Gupta, Adv.
Mr. Sudarshan Kumar Bharadwaj, Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s) Mr. Chirag M. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court dismissing the application filed by the petitioner herein seeking interim suspension of sentence and his release on interim bail.
The special leave petition is, accordingly, dismissed.
Signature Not VerifiedAs a sequel to the above, pending interlocutory applications also stand disposed of.
Digitally signed by SATISH KUMAR YADAV Date: 2021.10.04 18:15:13 IST Reason: (SATISH KUMAR YADAV) (R.S. NARAYANAN)
DEPUTY REGISTRAR COURT MASTER (NSH)