Supreme Court - Daily Orders
Rajesh @ Sarkari vs The State Of Haryana on 15 September, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
ITEM NO.22 Court 4 (Video Conferencing) 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
Criminal Appeal No.1648/2019
RAJESH @ SARKARI & ANR. Appellant(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(With appln.(s) for grant of bail and permission to file additional
documents/facts/Annexures)
Date : 15-09-2020 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Mr. Rakesh Khanna, Sr. Adv.
Mr. Anil Hooda, Adv.
Mr. Ravinder Hooda, Adv.
Mr. Yadav Narender Singh, AOR
For Respondent(s) Mr. Deepak Thukral, AAG
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 List the Criminal Appeal on 17 September 2020.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.09.15
18:58:41 IST
Reason: