Supreme Court - Daily Orders
Chetan Kumar vs The State Of Punjab on 11 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.41 COURT NO.5 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). 6673/2017
(Arising out of impugned final judgment and order dated 11-07-2017
in CRMM No. 15792/2017 passed by the High Court of Punjab & Haryana
at Chandigarh)
CHETAN KUMAR Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.85105/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr.Kanwarjit Singh, Adv.
Mr.Shekhar Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
However, if the petitioner surrenders and files an application for regular bail that shall be considered forthwith on its own merits without being influenced by the observations made herein.
(Ashok Raj Singh) (Mala Kumari Sharma)
Signature Not Verified
Court Master Court Master
Digitally signed by
ASHOK RAJ SINGH
Date: 2017.09.11
16:48:34 IST
Reason: