Supreme Court - Daily Orders
Naib Risaldar Jai Karan Singh vs Union Of India on 1 June, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.1 Court 5 (Video Conferencing) SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 36235/2021 in Criminal Appeal No(s).988/2019
NAIB RISALDAR JAI KARAN SINGH Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 36235/2021 - SUSPENSION OF SENTENCE)
Date : 01-06-2021 This application was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Appellant(s) Mr. Mahabir Singh, Sr. Adv.
Mr. Rakesh Dahiya, AOR
Mr. Aditya Dahiya, Adv.
For Respondent(s) Mr. Rupinder Singh Suri, ASG
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 We have heard Mr Mahabir Singh, learned Senior Counsel appearing on behalf of the appellant and Mr Rupinder Singh Suri, learned Additional Solicitor General.
2 No case for the grant of bail has been made out at this stage. The application for suspension of sentence is dismissed.
3 However, having regard to all the circumstances, the appeal which arises from the order of the Armed Forces Tribunal is expedited in the interests of justice. The Registry shall list the appeal for final disposal in the second week of August 2021.
4 Mr Mahabir Singh and Mr Rupinder Singh Suri shall prepare and exchange brief written notes of arguments at least two weeks before the date of hearing. The Signature Not Verified written submissions shall be emailed at [email protected].
Digitally signed by NEETU KHAJURIA Date: 2021.06.01 14:30:03 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER