Supreme Court - Daily Orders
Randeep Singh @ Kala vs The State Of Haryana on 28 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.26 COURT NO.12 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).8722/2023
(Arising out of impugned final judgment and order dated 16-05-2023
in CRAD No. 491/2023 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RANDEEP SINGH @ KALA Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION)
Date : 28-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. Rishi Malhotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order. The special leave petition is accordingly dismissed.
Pending application(s), also stand disposed of.
(GAGANDEEP SINGH CHADHA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.07.28 16:20:23 IST Reason: