Supreme Court - Daily Orders
Inderpal @ Sonu vs The State Of Haryana on 3 January, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.14 Court 13 (Video Conferencing) 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) Diary No. 45254/2019
(Arising out of impugned final judgment and order dated 03-07-2019
in CRAD No. 337-DB/2018 passed by the High Court Of Punjab &
Haryana at Chandigarh)
INDERPAL @ SONU Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(IA No. 195835/2019 - CONDONATION OF DELAY IN FILING
IA No. 38511/2020 - EXEMPTION FROM FILING O.T.
IA No. 38510/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 9377/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 03-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Shikhil Shiv Suri, Adv.
Mrs. Madhu Suri, Adv.
Mrs. Jyoti Venkatesh, Adv.
Ms. Nikita Thapar, Adv.
Ms. Vinishma Kaul, Adv.
Ms. Komal Gupta, Adv.
Ms. Mahima Aggarwal, Adv.
Ms. Nidhi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard Shri Shikhil Shiv Suri, learned counsel appearing for the petitioner and having gone through the Signature Not Verified Digitally signed by R material on record, we see no reason to interfere with the Natarajan Date: 2022.01.05 16:46:56 IST Reason: impugned judgment and order passed by the High Court as well as the judgment and order passed by the Trial Court convicting Contd..
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the accused for the offences under Sections 302, 364, 395 and 120-B of the Indian Penal Code. Hence, the Special Leave petition stands dismissed.
Pending application(s), if any, shall stand disposed of (NEETU SACHDEVA) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER