Supreme Court - Daily Orders
State Of Punjab vs Tarandeep Singh @ Bittu Etc.Etc. on 12 December, 2014
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.30 COURT NO.10 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). 6837-6838/2011
(against the final judgment and order dated 17/09/2010 in Criminal
Misc. No. M-5645 & M-12193 of 2010 passed by the High Court of
Punjab and Haryana at Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
TARANDEEP SINGH @ BITTU ETC.ETC. Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 12/12/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Jayant K. Sud, A.A.G.
Ms. Jasleen Chahal, A.A.G.
Mr. Kuldip Singh,Adv.
For Respondent(s) Mr. Satish Chand Gupta, Adv.
Mr. Sarbendra Kumar, Adv.
Mr. KamleshKumar Vaishnav, Adv.
Mr. R.S.M. Kalky, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
Ms. Nidhi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner - State of Punjab says that the respondents have since been convicted on 18.12.2012.
Under the circumstances, nothing further survives in these petitions and they are, accordingly, disposed of as Signature Not Verified Digitally signed by unnecessary. Rajesh Dham Date: 2014.12.13 13:08:15 IST Reason: (RAJESH DHAM) (JASWINDER KAUR) COURT MASTER COURT MASTER