Supreme Court - Daily Orders
Ravinder Kumar vs State (Govt. Of Nct Of Delhi) on 1 August, 2014
ITEM NO.57 COURT NO.5 SECTION II
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). 1522/2014
(Arising out of impugned final judgment and order dated 09/01/2014
in CRLA No. 397/2001 passed by the High Court of Delhi at N.
Delhi)
RAVINDER KUMAR Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) Respondent(s)
(with appln. (s) for bail and office report)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Renjith. B, Adv.
Mr. Lakshmi N. Kaimal, Adv.
Mr. Anil Agarwal, Adv.
Mr. Sridhar, J.
For Respondent(s) Mr.Tushar Mehta, ASG
Mr. R.K. Rathore, Adv.
Mr. P.K. Dey, Adv.
Mr. S. Patnaik, Adv.
Mr. D.S. Mahra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Exemption from surrendering granted by this Court vide order dated 10.02.2014 stands vacated.
The petitioner shall surrender before the concerned police station forthwith.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2014.08.05 17:21:03 IST Reason: (Gulshan Kumar Arora) (Indu Pokhriyal) Court Master Court Master