Supreme Court - Daily Orders
Simranjit Singh @ Sima vs State Of Punjab on 2 November, 2023
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
ITEM NO.9 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. 42566/2023
(Arising out of impugned final judgment and order dated 21-12-2022
in CRM-M No. 59741/2022 passed by the High Court of Punjab &
Haryana at Chandigarh)
SIMRANJIT SINGH @ SIMA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.222219/2023-CONDONATION OF DELAY
IN FILING and IA No.222223/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.222225/2023-EXEMPTION FROM FILING
O.T. )
Date : 02-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Himanshu Sharma, AOR
Mr. Ram Niwas Sharma, Adv.
Mrs. Aditi Sharma, Adv.
Mr. Arun Kumar, Adv.
Mr. Rahul Jasoria, Adv.
Mr. Nikhil Bajaj, Adv.
Mr. Digvijay Singh Raghav, Adv.
Ms. Anshita, Adv.
Mr. Sudhanshu, Adv.
Mr. Nitin Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner, we see no reason to interfere with the impugned order. Signature Not Verified
The Special Leave Petition is disposed of. Digitally signed by Rajni Mukhi Date: 2023.11.02 16:28:14 IST Reason: However, if the petitioner chooses to surrender within two weeks and files an application seeking regular bail before 1 Diary No. 42566/2023 the Trial Court, the Trial Court shall consider the same as expeditiously as possible and in accordance with law.
Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (NIDHI WASON)
COURT MASTER (SH) COURT MASTER (NSH)
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