Supreme Court - Daily Orders
Surinder Sigh Alias Babbu vs The State Of Punjab on 7 September, 2017
Bench: N.V. Ramana, D.Y. Chandrachud
ITEM NO.2 COURT NO.9 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6546/2017
(Arising out of impugned final judgment and order dated 02-08-2017
in CRMM No. 25536/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SURINDER SIGH ALIAS BABBU & ANR. Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.82578/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 07-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. Nikhil Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. The petitioners are directed to surrender before the trial 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.
Signature Not VerifiedPending applications, if any, stand disposed of.
Digitally signed by SUKHBIR PAUL KAUR Date: 2017.09.07 13:08:51 PKT Reason: (SUKHBIR PAUL KAUR) (S. SIVARAMAKRISHNA) AR CUM PS ASST.REGISTRAR