Supreme Court - Daily Orders
Yog Raj vs The State Of Himachal Pradesh on 6 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.57 COURT NO.5 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).7533/2017
(Arising out of impugned final judgment and order dated 13-09-2017
in CRMP No. 904/2017 passed by the High Court Of Himachal Pradesh
At Shimla)
YOG RAJ Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.99405/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.99406/2017-EXEMPTION FROM
FILING O.T. and IA No.99407/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 06-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Rauf Rahim, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
However, the petitioner is granted four weeks' time from today to surrender before the appropriate court so as to enable him to apply for regular bail.
Needless to mention that if such a bail application is moved by the petitioner, the appropriate court shall consider and dispose it of on its own merits and in accordance with law.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.10.06 17:17:13 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER