Supreme Court - Daily Orders
Mangat Singh @ Manga vs State Of Punjab on 8 December, 2014
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.6 COURT NO.10 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).
23459/2014
(Arising out of impugned final judgment and order dated 27/08/2014
in CRA No. 2411/2004 passed by the High Court of Punjab & Haryana
at Chandigarh)
MANGAT SINGH @ MANGA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
CRLMP. 23459/2014(with exemption from surrendering)
Date : 08/12/2014 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s)
Mr. Nikhil Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from surrendering is rejected. However, four weeks' time is granted to surrender and to file proof thereof.
(SANJAY KUMAR-I) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2014.12.10
17:54:21 IST
Reason: