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Balraj Singh Ghuman vs State Of Punjab on 5 February, 2016

Bench: Jagdish Singh Khehar, C. Nagappan

     ITEM NO.27                                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.)....../2016
                     (CRLMP No(s). 1618/2016)

     (Arising out of impugned final judgment and order dated 28/08/2015
     in CRMM No. 21614/2015 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     BALRAJ SINGH GHUMAN                                                        Petitioner(s)

                                                          VERSUS

     STATE OF PUNJAB                                    Respondent(s)
     (With appln. (s) for c/delay in filing SLP, exemption from filing
     impugned judgment and exemption from filing O.T.)


     Date : 05/02/2016 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.   Virender Gonda,Sr.Adv.
                                        Mr.   Vipul Ganda,Adv.
                                        Mr.   Santosh Giri,Adv.
                                        Mr.   Satyajit A.Desai,Adv.
                                        Ms.   Anagha S. Desai,Adv.

     For Respondent(s)

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Exemption from filing O.T. and exemption from filing certified copy of the impugned judgment are allowed.

Issue notice.

In the meantime, the arrest of the petitioner shall remain stayed.

(Madhu Bala) (Renuka Sadana) Reason:

Court Master Court Master