Supreme Court - Daily Orders
Balwinder Singh @ Billu @ Baj vs The State Of Punjab on 22 February, 2016
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
REVISED
ITEM NO.32 COURT NO.9 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.)...... CRLMP No(s).
18879/2015
(Arising out of impugned final judgment and order dated 29/09/2015
in CRLA No. 1160/2004 passed by the High Court of Punjab & Haryana
at Chandigarh)
BALWINDER SINGH @ BILLU @ BAJ Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
CRLMP. 2324/2016(for restoration and office report)
Date : 22/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s) Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.M.P. for restoration of the application for exemption from surrendering is allowed.
Prayer for exemption from surrendering is rejected. The Appellant is granted one week's time to surrender and file proof thereof failing which the learned Trial Court must issue non-bailable warrant to arrest him and send him to the Jurisdictional Jail to undergo the sentence.
(USHA BHARDWAJ) Signature Not Verified (CHANDER BALA) AR-CUM-PS Digitally signed by USHA RANI BHARDWAJ COURT MASTER Date: 2016.04.29 10:51:20 IST Reason: ITEM NO.32 COURT NO.9 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.)...... CRLMP No(s). 18879/2015 (Arising out of impugned final judgment and order dated 29/09/2015 in CRLA No. 1160/2004 passed by the High Court of Punjab & Haryana at Chandigarh) BALWINDER SINGH @ BILLU @ BAJ Petitioner(s) VERSUS THE STATE OF PUNJAB Respondent(s) CRLMP. 2324/2016(for restoration and office report) Date : 22/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA [IN CHAMBER] For Petitioner(s) Mr. Varinder Kumar Sharma,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The application for restoration of the application for exemption from surrender is rejected. The Appellant is granted one week's time to surrender and file proof thereof failing which the learned Trial Court must issue non-bailable warrant to arrest him and send him to the Jurisdictional Jail to undergo the sentence.
(USHA BHARDWAJ) (CHANDER BALA) AR-CUM-PS COURT MASTER