Supreme Court - Daily Orders
Lakhvinder Singh @ Kala vs State Of Haryana on 9 August, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.9 COURT NO.10 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). 5543/2017
(Arising out of impugned final judgment and order dated 14-07-2017
in CRM-M No. 24847/2017 passed by the High Court Of Punjab &
Haryana At Chandigarh)
LAKHVINDER SINGH @ KALA Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.64499/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 09-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ashok Anand, AOR
Mr. Sanjiv Gupta, Adv.
Mr. Rajnish Gupta, Adv.
Mr. Rakesh Kumar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed. However, if the petitioner surrenders before the Trial Court within one week from today and moves an application for regular bail, the Trial Court shall decide the said application expeditiously. Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2017.08.09 Pending applications, if any, shall stand disposed of. 16:47:38 IST Reason:
(SHASHI SAREEN) (S. SIVARAMAKRISHNA)
AR CUM PS ASST.REGISTRAR