Supreme Court - Daily Orders
Amarjit Kaur vs The State Of Punjab on 6 November, 2019
Bench: D.Y. Chandrachud, Ajay Rastogi
1
ITEM NO.18 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).9560/2019
(Arising out of impugned final judgment and order dated 23-09-2019
in CRM-M No. 39490/2019 passed by the High Court of Punjab &
Haryana at Chandigarh)
AMARJIT KAUR Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(WITH I.R. and IA No.159778/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.159779/2019-EXEMPTION FROM FILING O.T.
and IA No.159777/2019-IMPLEADMENT)
Date : 06-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Gagan Gupta, AOR
For Respondent(s) Mr. Lalit Singla, Adv.
Mr. V.P.S. Mithewal, Adv.
Mr. Kunwar Jai Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The High Court recorded the statement of the petitioner that she would surrender before the competent court and apply for regular bail.
Having regard to the above statement which was made before the High Court, we deem it appropriate not to Signature Not Verified entertain the Special Leave Petition under Article 136 of Digitally signed by SANJAY KUMAR Date: 2019.11.07 16:00:53 IST Reason: the Constitution. The Special Leave Petition is accordingly dismissed.
2However, two weeks’ time is granted to the petitioner to surrender and apply for regular bail. If an application for regular bail is filed within two weeks, the same be considered expeditiously.
Pending applications including the application for impleadment is disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER