Supreme Court - Daily Orders
Amarjeet Singh. vs State Of Punjab on 9 July, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.18 COURT NO.7 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). 4983/2015
(Arising out of impugned final judgment and order dated 07/05/2015
in CRM No. 30072/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
AMARJEET SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 09/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sudhir Walia,Adv.
Ms. Niharika Ahluwalia,Adv.
Mr. Abhishek Atrey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition, which is dismissed.
However, if the petitioner surrenders within four weeks from today and applies for regular bail, if so advised, the Trial Court shall consider the same on its own merits and in accordance with law and pass orders on the same day.
For the said period of four weeks, no coercive action shall be taken against the petitioner.
(NARENDRA PRASAD) Signature Not Verified (SHARDA KAPOOR) COURT MASTER Digitally signed by Narendra Prasad COURT MASTER Date: 2015.07.09 16:43:16 IST Reason:
P.S.: A copy of this order be given dasti to the counsel for the petitioner today.