Supreme Court - Daily Orders
Sukhchain Chawla vs The State Of Haryana on 4 September, 2017
Bench: N.V. Ramana, Amitava Roy
1
ITEM NO.30 COURT NO.9 SECTION
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(Crl.) No.........(Diary No(s).23824/2017)
(Arising out of impugned final judgment and order dated 01-02-2017
in CRMM No. 10575/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SUKHCHAIN CHAWLA & ANR. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.84477/2017-CONDONATION OF DELAY
IN FILING and IA No.84479/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.84480/2017-EXEMPTION FROM FILING O.T.
and IA No.84482/2017-PERMISSION TO FILE LENGTHY LIST OF DATES and
IA No.84478/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.84800/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Mukul Rohatgi, Sr.Adv.
Mr. Saket Sikri, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Ajay Pal Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground to interfere with the impugned order is made out, in Signature Not Verified exercise of our jurisdiction under Article 136 of the Constitution Digitally signed by SUKHBIR PAUL KAUR Date: 2017.09.04 13:17:50 PKT of India.
Reason:The special leave petition is, accordingly, dismissed. The petitioners are directed to surrender before the trial 2 Court. On their surrender, it will be open to the petitioners to move an application for bail under Section 439 of the Criminal Procedure Code. If such an application is filed, the same shall be considered by the trial Court expeditiously, on its own merits, in accordance with law.
Pending applications, if any, shall stand disposed of.
(SUKHBIR PAUL KAUR) (S. SIVARAMAKRISHNA)
AR CUM PS ASST.REGISTRAR