Supreme Court - Daily Orders
Vishal Sharma vs The State Of Punjab on 23 October, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.10 COURT NO.11 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). 8808/2018
(Arising out of impugned final judgment and order dated 06-07-2018
in CRMM No. 27704/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
VISHAL SHARMA Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(IA No.148546/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 23-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Rishi Kapoor,Adv.
Mr. Ankur Gogia,Adv.
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
However, two weeks’ time is granted to the petitioner to surrender and move for regular bail. As and when such prayer for regular bail is made, the same shall be considered expeditiously. Signature Not Verified
Pending application(s), if any, shall also stand disposed of. Digitally signed by MADHU BALA Date: 2018.10.24 10:17:46 IST Reason:
(MADHU BALA) (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH) BRANCH OFFICER