Supreme Court - Daily Orders
Rajesh Kumar @ Rajeev Kumar @ Mona vs The State Of Punjab on 28 October, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.7 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7799/2021
(Arising out of impugned final judgment and order dated 06-09-2021
in CRMM No. 35180/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAJESH KUMAR @ RAJEEV KUMAR @ MONA Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.131639/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.131643/2021-EXEMPTION FROM
FILING AFFIDAVIT and IA No.131644/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 28-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Keshavam Chaudhri, Adv.
Mr. Devanshu Yadav, Adv.
Ms. Ria Khana, Adv.
Ms. Anzu. K. Varkey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The Special Leave Petition is accordingly, dismissed.
Pending applications stand disposed of.
(ASHA SUNDRIYAL) (PARVEEN KUMARI PASRICHA) ASTT. REGISTRAR-cum-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Charanjeet kaur Date: 2021.10.28 17:21:31 IST Reason: