Supreme Court - Daily Orders
Kalu Ram @ Budh Raj vs The State Of Haryana on 20 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.31 COURT NO.2 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
SPECIAL LEAVE PETITION (CRIMINAL) NO(S)…………………../2018
DIARY NO(S). 27836/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 08-09-2014
IN CRLA NO. 742/2009 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
KALU RAM @ BUDH RAJ PETITIONER(S)
VERSUS
THE STATE OF HARYANA RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.105708/2018-CONDONATION OF DELAY
IN FILING)
Date : 20-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Rajeev Kumar Bansal, AOR [SCLSC]
Mr. Prashant Kumar, Adv.
Mr. Akshay K. Ghai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We are not inclined to interfere. The Special Leave Petition is accordingly dismissed. However, having regard to the period of custody suffered, which is stated to be over fifteen (15) years, the Haryana State Legal Services Authority is directed to examine the matter and to offer legal aid to the petitioner to enable him to seek remission Signature Not Verified Digitally signed by if he is so entitled in law. VINOD LAKHINA Date: 2018.08.20 17:39:59 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER