Supreme Court - Daily Orders
Baljit Singh @ Babbu vs State Of Punjab on 2 June, 2022
Bench: Ajay Rastogi, B.V. Nagarathna
ITEM NO.7 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5356/2022
(Arising out of impugned final judgment and order dated 15-03-2022
in CRMM No. 6667/2022 passed by the High Court Of Punjab & Haryana
At Chandigarh)
BALJIT SINGH @ BABBU PETITIONER(S)
VERSUS
STATE OF PUNJAB RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.81030/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.81032/2022-EXEMPTION FROM
FILING O.T. )
Date : 02-06-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
(VACATION BENCH)
For Petitioner(s) Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Mr. Tushar Bhathija, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsel for the petitioner and find no reason to interfere in the order impugned in our jurisdiction under Article 136 of the Constitution.
The Special Leave Petition is, accordingly, dismissed. However, if the petitioner surrenders and apply for regular bail, the same shall be considered by the concerned Court on its own merits as expeditiously as possible.
Signature Not VerifiedDigitally signed by POOJA SHARMA Date: 2022.06.02 16:50:57 IST Reason: Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)