Supreme Court - Daily Orders
The State Of Punjab vs Balbir Singh on 16 March, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.19 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 6503/2018
(Arising out of impugned final judgment and order dated 20-09-2017
in CRM No. 515/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
THE STATE OF PUNJAB Petitioner(s)
VERSUS
BALBIR SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.32194/2018-CONDONATION OF DELAY
IN FILING)
Date : 16-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Ms. Jaspreet Gogia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner – State. Delay condoned.
We are dismissing the special leave petition on the simple ground that the petitioner has failed to produce the relevant material i.e. evidence of P.W.-4 as well as Exhibit DW.
(SUKHBIR PAUL KAUR) (RENUKA SADANA)
AR CUM PS ASST.REGISTRAR
Signature Not Verified
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2018.03.16
15:33:56 PKT
Reason: