Supreme Court - Daily Orders
The State Of Punjab vs Mohd. Arshad on 8 February, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.44 COURT NO.12 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). 1872/2019
(Arising out of impugned final judgment and order dated 17-03-2018
in CRA No. 798/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
MOHD. ARSHAD & ANR. Respondent(s)
(IA No.20168/2019-CONDONATION OF DELAY IN FILING)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Ms. Jaspreet Gogia, AOR
Ms. Mandakini Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any good ground to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of. (ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by DEEPAK SINGH Date: 2019.02.09 BRANCH OFFICER 12:25:18 IST Reason: