Supreme Court - Daily Orders
Rajesh Chaddha vs The State Of Uttar Pradesh on 5 March, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
ITEM NO.21 COURT NO.4 SECTION II
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). 4741/2019
RAJESH CHADDHA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.32164/2019-EXEMPTION FROM FILING
O.T. and IA No.32162/2019-EXEMPTION FROM SURRENDERING and IA
No.32163/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 05-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
[IN CHAMBER]
For Petitioner(s)
Ms. Preetika Dwivedi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the petitioner is convicted for the offence punishable under Section 498A of the IPC and sentenced to 2 years and the petitioner is presently working in LIC, the application for exemption from surrendering is allowed.
The Registry to proceed accordingly.
(DEEPAK SINGH) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2019.03.09
13:57:16 IST
Reason: