Supreme Court - Daily Orders
Baljinder Singh @ Jinder Singh vs The State Of Haryana on 19 July, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.5 COURT NO.7 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 17985/2018
(Arising out of impugned final judgment and order dated 19-04-2017
in CRM-M No. 6093/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
BALJINDER SINGH @ JINDER SINGH Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.85136/2018-CONDONATION OF DELAY
IN FILING SLP and IA No.85137/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 19-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Saurabh Bajaj, Adv.
Aishwarya Bajaj, Adv.
Mr. Jose Abraham, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. Consequent upon the dismissal of the Special Leave Petition, pending application filed in the matter also stands disposed of. (VISHAL ANAND) Signature Not Verified (RAJ RANI NEGI) COURT MASTER (SH) Digitally signed by VISHAL ANAND ASSISTANT REGISTRAR Date: 2018.07.20 13:02:53 IST Reason: