Supreme Court - Daily Orders
Gurmanpreet Singh vs State Of Punjab . on 13 April, 2016
Bench: V. Gopala Gowda, Arun Mishra
1
ITEM NO.7 COURT NO.9 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 3861/2016 & CRLMP. 5852/2016 in Petition(s) for Special Leave
to Appeal (Crl.) No(s). 705/2016
(Arising out of impugned final judgment and order dated 01/12/2015
in CRLM. No. 40437/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
GURMANPREET SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS. Respondent(s)
(applns. u/o XVI, Rule 4(2) Supreme Court Rules, 2013 for recalling
of Court's order dated 19.01.2016 and re-hearing in matter and for
stay of further proceedings and office report)
Date : 13/04/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. Varinder Kumar Sharma,Adv.
Mr. Pawan Verma, Adv.
Mr. Sanjeev Kumar, Adv.
For Respondent(s) Mr. Ashok Aggarwal, Sr.Adv./AG, Punjab
Mr. Sanchar Anand, AAG
Mr. Apoorv Singhal, Adv.
Mr. Neeraj Kumar Jain, Sr. Adv.
Mr. Sanjay Singh, Adv.
Mr. Pratham Kant, Adv.
Signature Not Verified
Mr. Ugra Shankar Prasad,Adv.
Digitally signed by
VINOD KUMAR
Date: 2016.04.13
17:00:43 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
At request, in place of Assistant Inspector 2 General, Investigation I, Punjab Police, who has earlier investigated the matter, the investigation shall be conducted by Mr. B. Chandra Sekhar, IPS, the Inspector General of Police (IGP), Crime Record Bureau (Crime Wing), Punjab Police and report of such investigation shall be submitted to this Court within four weeks.
With the aforesaid direction, CRLMP. 3861/2016 & CRLMP. 5852/2016 are disposed of.
(VINOD KUMAR JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER