Supreme Court - Daily Orders
Rajbir Singh @ Raju vs State Of Punjab on 31 July, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.18 COURT NO.6 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). 5823/2015
(Arising out of impugned final judgment and order dated 21/05/2015
in CRMM No. 27611/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAJBIR SINGH @ RAJU Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with interim relief and office report)
Date : 31/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Mahabir Singh,Sr.Adv.
Mr. Sangram Saron,Adv.
Ms. Preeti Singh,Adv.
Mr. Gagandeep Sharma,Adv.
Mr. Nikhil Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
[O.P. SHARMA] [MALA KUMARI SHARMA]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2015.08.01
12:20:01 IST
Reason: