Supreme Court - Daily Orders
Satnam Singh @ Satta vs The State Of Punjab on 1 August, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 940/2013
SATNAM SINGH @ SATTA ...APPELLANT(S)
VERSUS
THE STATE OF PUNJAB ...RESPONDENT(S)
ORDER
1. Learned counsel for the appellant submits that the appellant does not wish to press this appeal on merits as he has served the sentence imposed and has been released from custody.
2. Consequently and in the light of the above, the appeal is disposed of.
....................,J.
(RANJAN GOGOI) ...................,J.
(R. BANUMATHI) ...................,J.
(NAVIN SINHA)
NEW DELHI
AUGUST 01, 2018
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.08.02
18:26:46 IST
Reason:
ITEM NO.110 COURT NO.2 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
CRIMINAL APPEAL NO(S). 940/2013
SATNAM SINGH @ SATTA APPELLANT(S)
VERSUS
THE STATE OF PUNJAB RESPONDENT(S)
Date : 01-08-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. R.K. Kapoor, Adv.
Ms. Kheyali, Adv.
Mr. Rajat Kapoor, Adv.
Mr. Anis Ahmed Khan, AOR For Respondent(s) Ms. Jaspreet Gogia, AOR Ms. Mandakini Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant submits that the appellant does not wish to press this appeal on merits as he has served the sentence imposed and has been released from custody.
Consequently and in the light of the above, the appeal is disposed of.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]