Supreme Court - Daily Orders
Kulwant Singh vs State Of Haryana on 4 July, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.1 COURT NO.11 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).
8742/2016
(Arising out of impugned final judgment and order dated 03/03/2015
in CRLA No. 861/2002 passed by the High Court of Punjab & Haryana
at Chandigarh)
KULWANT SINGH AND ANR. Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
CRLMP. 8742/2016(with exemption from surrendering)
Date : 04/07/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. P. P. Nayak, Adv.
Mr. Ajay Pal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that Petitioner No.1 has already been arrested. In this view, no orders are required to be passed in respect of Petitioner No.1.
Crl.M.P. No. 8742/2016 is rejected in respect of Petitioner No.2. However, one week's time is granted to the petitioner to surrender.
In case Petitioner No.2 surrenders and submits proof in this regard in the registry within the aforesaid time, the matter shall be posted for consideration before the Court.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.07.04 17:24:02 IST Reason: (RASHI GUPTA) (S.S.R.KRISHNA)
SR.P.A. ASSISTANT REGISTRAR