Supreme Court - Daily Orders
State Of Haryana vs Mahinder Kumar on 15 February, 2016
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.31 COURT NO.3 SECTION IIB
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.)...... CRLMP No(s).
2259/2016
(Arising out of impugned final judgment and order dated 24/08/2015
in CRLR No. 623/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
MAHINDER KUMAR Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 15/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vishwa Pal Singh,Adv.
Mr. Nagendra Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
Signature Not Verified
Digitally signed by
Renuka Sadana
Date: 2016.02.15
17:44:23 IST
Reason: