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Gurbinder Singh vs State Of Punjab on 22 August, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.24                            COURT NO.6                 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).13331/2016

     (Arising out of impugned final judgment and order dated 11/09/2015
     in CRM No. 15136/2015 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     GURBINDER SINGH                                                   Petitioner(s)

                                                  VERSUS

     STATE OF PUNJAB                                                   Respondent(s)

     (with appln. (s) for c/delay in filing slp)

     Date : 22/08/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                Mr. Lakhwinder Singh Lakhanpal, Adv.
                                      Ms. Nidhi Singh Dubey, Adv.
                                      Ms. Shalu Sharma,Adv.

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard the learned counsel for the petitioner and perused the relevant material.

Application for exemption from filing official translation is allowed.

Delay condoned.

We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.

(Neetu Khajuria) (Asha Soni) Court Master Court Master