Supreme Court - Daily Orders
Inderjit Singh vs The State Of Punjab on 12 July, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.5 COURT NO.5 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8687/2024
(Arising out of impugned final judgment and order dated 21-02-2024 in
CRMM No. 7994/2024 passed by the High Court Of Punjab & Haryana At
Chandigarh)
INDERJIT SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
( IA No.142604/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.142605/2024-EXEMPTION FROM FILING O.T.)
Date : 12-07-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Himanshu Sharma, AOR
Mr. Gopal Singh Nahel, Adv.
Mrs. Aditi Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Arun Kumar, Adv.
Mr. Lokesh Solanki, Adv.
Mr. Basant Kumar, Adv.
Mr. Digvijay Singh, Adv.
Mr. Rahul Jasoria, Adv.
Mr. Nikhil Bajaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Himanshu Sharma, learned counsel appearing for the petitioner.
We see no reason to interfere with the Order rejecting anticipatory bail. The Special Leave Petition is dismissed.
Signature Not VerifiedPending application(s), if any, stand closed.
Digitally signed by Nisha Khulbey Date: 2024.07.13 13:23:43 IST Reason:(NISHA KHULBEY) (KAMLESH RAWAT) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR