Supreme Court - Daily Orders
Jitender @ Jitu vs State (Govt. Of Nct Of Delhi) on 21 November, 2014
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.25 COURT NO.9 SECTION II
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.)...... CRLMP No(s).
22483/2014
(Arising out of impugned final judgment and order dated 08/07/2014
in CRLA No. 452/2010 passed by the High Court Of Delhi At N. Delhi)
JITENDER @ JITU Petitioner(s)
VERSUS
STATE (GOVt. OF NCT of DELHI) Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 21/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Subramonium Prasad,Adv.
Ms. Meha Aggarwal, Adv.
Mr. Rajiv Dalal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Certificate from the jail indicates that the petitioner was granted parole. There is nothing to indicate whether the petitioner has been taken in custody after the period of parole is over. The petitioner should file an appropriate certificate from the Jail Superintendent.
List the matter thereafter.
Signature Not Verified Digitally signed by Meenakshi Kohli (MEENAKSHI KOHLI) Date: 2014.11.22 08:12:29 IST Reason: (JASWINDER KAUR) COURT MASTER COURT MASTER