Supreme Court - Daily Orders
Sukhmander Singh @ Mander Singh vs The State Of Punjab on 30 November, 2018
Bench: L. Nageswara Rao, K.M. Joseph
ITEM NO.44 IN COURT NO.8 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). 9010/2017
(Arising out of impugned final judgment and order dated 30-08-2017
in CRLA No. 75/2012 passed by the High Court of Punjab & Haryana at
Chandigarh)
SUKHMANDER SINGH @ MANDER SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(ONLY SLP (CRL.) NO. 9010 OF 2017 IS TO BE LISTED BEFORE THE
HON'BLE COURT)
Date : 30-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Raj Kiran Talwar,Adv.
Mr. Harikesh Singh,Adv.
Mr. Hira Parsad Pandey,Adv.
Mr. Satyendra Kumar, AOR
For Respondent(s) Ms. Jaspreet Gogia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
List the appeal on its turn.
In the meanwhile, the appellant – Sukhmander Singh @ Mander Singh is directed to be released on bail in connection with FIR No.132 dated 11th September, 2010 registered at Talwandi Sabo, District Bathinda, Punjab to the satisfaction of the Trial Court.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.11.30 17:50:55 IST (ANITA MALHOTRA) (CHANDER BALA) Reason: COURT MASTER COURT MASTER