Supreme Court - Daily Orders
State Of Punjab vs Jeevan Sharma @ Vicky on 8 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.25 COURT NO.12 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).
25389/2014
(Arising out of impugned final judgment and order dated 15/01/2014
in CRMM No. 41673/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
JEEVAN SHARMA @ VICKY Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 08/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Jayant K.Sud,Addl.A.G.(Punjab)
Ms. J. Chahal,Asst.AAG.
Ms. Bonita Singh,Adv.
Mr. Jagjit Singh Chhabra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. The Special Leave Petition is dismissed. However, the question of law is left open.
(SUMAN WADHWA) (Renu Diwan)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2015.01.10
12:47:37 IST
Reason: