Supreme Court - Daily Orders
Babita Rani vs State Of Haryana on 30 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.7 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
CRLMP. NO. 14782/2016 IN PETITION(S) FOR SPECIAL LEAVE TO APPEAL
(CRL.) NO(S). 6494/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02/03/2016
IN CRA NO. 38/2015 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
BABITA RANI PETITIONER(S)
VERSUS
STATE OF HARYANA AND ANR. RESPONDENT(S)
(FOR RESTORATION AND OFFICE REPORT)
Date : 30/09/2016 This case was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Karan Kapoor, Adv.
Mr. Manik Kapoor, Adv.
Mr. Ritesh Khatri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
CRLMP. NO. 14782/2016 IN SLP (CRL.) NO. 6494/2016 On consideration of the grounds stated, Crl.M.P. No. 14782/2016 is allowed and the Special Leave Petition (Criminal) No.6494/2016 is restored to its original number.
SLP (CRL.) NO. 6494/2016Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by[VINOD LAKHINA] [ASHA SONI] VINOD LAKHINA Date: 2016.10.01 10:09:10 IST COURT MASTER COURT MASTER Reason: