Supreme Court - Daily Orders
State Of Haryana vs Abhay @ Matru on 23 January, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.36 COURT NO.9 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.) No......./2017
CRL.M.P. No.921/2017
(Arising out of impugned final judgment and order dated 26/05/2016
in CRL.R. No.885/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
ABHAY @ MATRU Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 23/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Dinesh Chander Yadav, Adv.
Mr. A.S. Rishi, Adv.
Mr. M.K. Bansal, Adv.
Ms. Neelam Dhaka, Adv.
Mr. Sanjay Kumar Visen,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.01.23 16:13:35 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master