Supreme Court - Daily Orders
The State Of Haryana vs Charanjeet Singh on 1 February, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.10 Court 1 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).355/2022
(Arising out of impugned final judgment and order dated 09-09-2021
in CRLR No.619/2021 passed by the High Court of Punjab & Haryana at
Chandigarh)
THE STATE OF HARYANA Petitioner(s)
VERSUS
CHARANJEET SINGH Respondent(s)
(FOR ADMISSION and IA No.7098/2022-EXEMPTION FROM FILING O.T.)
Date : 01-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Bhanwar Jadon, DAG (Haryana)
Mr. Chetan Jadon, Adv
Mr. Sanjay Kumar Visen, AOR
Mrs. Babita Mishra, Adv.
Ms. Adira A Nair, Adv.
Mr. Amit Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Heard Mr. Bhanwar Jadon, learned Deputy Advocate General appearing on behalf of the petitioner – State of Haryana.
Issue notice.
Post along with SLP(Crl.)Nos.8164-8166 of 2021.
Signature Not Verified(SATISH KUMAR YADAV) Digitally signed by SATISH KUMAR YADAV (R.S. NARAYANAN) DEPUTY REGISTRAR Date: 2022.02.01 19:05:47 IST Reason:
COURT MASTER (NSH)