Supreme Court - Daily Orders
Rakesh Singh vs The State Of Punjab on 7 December, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.7 COURT NO.7 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). 9288/2021
(Arising out of impugned final judgment and order dated 29-09-2021
in CRMM No. 24553/2019 passed by the High Court of Punjab & Haryana
at Chandigarh)
RAKESH SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.156492/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.156494/2021-EXEMPTION FROM
FILING O.T.)
Date : 07-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Anitha Shenoy,Sr.Adv.
Mr. Shahid Azad,Adv.
Mr. Shafik Ahmed,Adv.
Mohd.Jawaid Hussain Khan,Adv.
Mr. Rahul Yadav,Adv.
Mr. Satish Solanki,Adv.
Ms. Apsana Khatoon,Adv.
Mr. V. Elanchezhiyan, AOR
For Respondent(s) Mr. S.Wasim A.Qadri,Sr.Adv.
Mr. Saeed Qadri,Adv.
Ms. Udita Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and exemption from filing official translation are allowed. Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.12.07
As prayed, complainant is impleaded as party 16:19:42 IST Reason: respondent No.2.
1 Issue notice.
Four weeks' time is granted to file counter affidavit.
Interim protection granted earlier by order dated 28th May, 2019 by the High Court shall continue until further orders from this Court.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
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