Supreme Court - Daily Orders
Dharambir Singh vs The State Of Punjab on 9 October, 2017
Bench: Ranjan Gogoi, Abhay Manohar Sapre, Navin Sinha
ITEM NO.38 COURT NO.2 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION FOR SPECIAL LEAVE TO APPEAL (CRIMINAL) NO.(S)......./2017
DIARY NO(S). 27393/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28-02-2017
IN CRMM NO. 1754/2017 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
DHARAMBIR SINGH PETITIONER(S)
VERSUS
THE STATE OF PUNJAB RESPONDENT(S)
(IA NO.94466/2017-CONDONATION OF DELAY IN FILING AND IA
NO.94468/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 09-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Shubham Bhalla, AOR
Ms. Roopam Rai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned order is granted.
As Special Leave Petition (Criminal) No. 4761 of 2017 filed by the co-accused (Pawan Kumar) has been dismissed by the order of this Court dated 17th July, 2017 and the allegations against the present accused (Dharambir Singh) are similar to those against the co-accused (Pawan Kumar), the present Special Leave Petition is also dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.10.09 16:29:01 IST Reason: [VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER