Supreme Court - Daily Orders
Pardeep Kumar vs State Of Haryana on 8 March, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.17 COURT NO.10 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). 1718/2016
(Arising out of impugned final judgment and order dated 08/12/2015
in CRA No. 3745/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
PARDEEP KUMAR Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
Judgment and permission to place addl. documents on record and
interim relief)
Date: 08/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Rishi Malhotra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Rishi Malhotra, learned counsel appearing for the petitioner at length.
We do not intend to entertain the Special Leave Petition on merits.
The learned counsel for the petitioner has submitted that he (the petitioner) is still serving the sentence awarded and is in jail for the last thirteen years and further he has not possessed of the financial capability of paying the costs imposed by the High Signature Not Verified Court. He has submitted that in view of the financial constraints Digitally signed by VISHAL ANAND Date: 2016.03.09 11:22:23 IST of the petitioner, the amount of the costs imposed be reduced to Reason:
Rs.50,000/-.-2-
Considering the prayer of the learned counsel appearing for the petitioner and having regard to the financial constraints of the petitioner and the fact that he is presently in jail, we only reduce the costs of Rs.2,00,000/- imposed by the High Court to Rs.50,000/- with a direction to pay the same within a period of one month from today. The order of the High Court only so far as costs is concerned, is modified to the extent indicated above. The Special Leave Petition is disposed of on the above terms. Pending applications filed in the matter are also disposed of.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER