Supreme Court - Daily Orders
Ex. Hav (Gd) Jagtar Singh vs Union Of India on 7 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). /2018
(@ Criminal Appeal D. No(S). 9765/2018)
EX. HAV (GD) JAGTAR SINGH APPELLANT(s)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(s)
O R D E R
Delay condoned.
No ground is made out to interfere in the matter. The appeal is accordingly dismissed.
However, at this stage, we are informed by the learned counsel for the appellant that the appellant has already undergone more than 14 years of incarceration and he has applied for remission and his request is under consideration. We make it clear that the dismissal of this appeal shall not affect his representation.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
MAY 07, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.05.09 15:46:58 IST Reason: ITEM NO.55 COURT NO.6 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). 9765/2018 (Arising out of impugned final judgment and order dated 28-03-2016 in OA No. 2210/2012 passed by the Armed Force Tribunal Regional Bench At Chandimandir) EX. HAV (GD) JAGTAR SINGH Petitioner(s) VERSUS UNION OF INDIA & ORS.
Respondent(s) ( IA No.55060/2018-CONDONATION OF DELAY IN FILING and IA No.55061/2018-EX-PARTE BAIL and IA No.55059/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 07-05-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Ms. Richa Kapoor, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)