Supreme Court - Daily Orders
Devinder Pal Singh vs State Of Punjab on 7 January, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.26 COURT NO.3 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(s) for Special Leave to Appeal (Crl.) No(s).10752/2015
(Arising out of impugned final judgment and order dated 07/07/2015
in CRMM No.7662/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
DEVINDER PAL SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANR. Respondent(s)
(With appln.(s) for modification of Court's order)
Date : 07/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.Himanshu Sharma, Adv.
Ms. Archana Pathak Dave, AOR(NP)
For Respondent(s) Mr.Kuldip Singh, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the rival parties, we direct the petitioner to surrender before the trial court within two weeks from today. On the day the petitioner surrenders before the trial court, he shall be released on bail on such terms and conditions as may be considered appropriate by the trial court.
The special leave petition is disposed of in the above terms.
As a sequel to the above, the application for modification of Court's order stands disposed of. Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2016.01.09 12:42:13 IST Reason:
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER