Supreme Court - Daily Orders
The State Of Punjab vs Ankush Kumar @ Sonu on 7 January, 2019
Bench: S.A. Bobde, Deepak Gupta
ITEM NO.29 COURT NO.3 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 42609/2018
(Arising out of impugned final judgment and order dated
09-08-2018 in CRM-M No. 30643/2018 passed by the High Court Of
Punjab & Haryana At Chandigarh)
THE STATE OF PUNJAB Petitioner(s)
VERSUS
ANKUSH KUMAR @ SONU Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.184195/2018-
CONDONATION OF DELAY IN FILING and IA No.184197/2018-EXEMPTION
FROM FILING O.T. and IA No.184196/2018-CONDONATION OF DELAY IN
REFILING)
Date :07-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Ranjeeta Rohatgi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.
Pending application stands disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.01.07 16:34:00 IST Reason: