Supreme Court - Daily Orders
Gurdeep Singh @ Deepa vs State Of Punjab on 28 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.20 COURT NO.4 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.) No(s).8059/2015
(Arising out of impugned final judgment and order dated 03/09/2015
in CRM No.29407/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
GURDEEP SINGH @ DEEPA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With interim relief)
Date : 28/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.A.Tewari, Adv.
Mr. Shree Pal Singh, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.09.28
16:16:24 IST
Reason: