Supreme Court - Daily Orders
Ravinder Singh @ Kaku vs The State Of Punjab on 30 October, 2018
Bench: Chief Justice, Uday Umesh Lalit, K.M. Joseph
SLP(Crl.) 9431/2011
1
ITEM NO.1 COURT NO.1 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 for Special Leave to Appeal (Crl.) No. 9431/2011
RAVINDER SINGH @ KAKU Petitioner
VERSUS
STATE OF PUNJAB Respondent
(I.A. No. 25253/2011-grant of bail and I.A. No. 5326/2012-
permission to file addl. documents)
WITH
SLP(Crl) No. 9631-9634/2012 (II-B)
(FOR EXEMPTION FROM FILING O.T. ON IA 26736/2012)
Date : 30-10-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner
Mr. Bharat Bhushan, AOR
Ms. Jaspreet Gogia, AOR
For Respondent
Ms. Jaspreet Gogia, AOR
Ms. Shirin Khajuria, Adv.
Ms. Aakanksha Kaul, Adv.
Mr. B.V. Balram Das, Adv.
Mr. Vikas Mahajan, Adv.
Mr. Vinod Sharma, Adv.
Mr. Anil Kumar, Adv.
Mr. Bharat Bhushan, AOR
Ms. Anuradha Mutatkar, AOR
Signature Not Verified
Digitally signed by
DEEPAK GUGLANI
Date: 2018.10.30
17:35:03 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we SLP(Crl.) 9431/2011 2 are of the view that the case of the convicted accused i.e. SLP(Crl.) No. 9431/2011 ought to be heard alongwith the special leave petitions filed by the State of Punjab against the acquittal of two other accused i.e., Anita alias Arti and Ranjit Kumar Gupta.
We are of the further view that as service on the accused/respondent no. 1 in SLP(Crl.) Nos. 9631- 9634/2012 has not been effected, a final opportunity ought to be given to the State of Punjab to effect Dasti service forthwith and file proof of such service in the Registry of this Court within two weeks from today.
List the matter, thereafter for final disposal.
SLP(Crl.) No. 2302/2017 shall be de-tagged from SLP(Crl.) Nos. 9431/2011 and 9631-9634/2012.
(Deepak Guglani) (Asha Soni)
Court Master Assistant Registrar