Supreme Court - Daily Orders
Saroop Singh vs State Of Punjab on 22 February, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.20 COURT NO.3 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.) No(s). 1312/2016
(Arising out of impugned final judgment and order dated 14/12/2015
in CRM No. 37669/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SAROOP SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for permission to file addl. grounds and interim
relief and office report)
Date : 22/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Tina Garg, Adv.
Mr. M.K. Ghosh, Adv.
for Mr. B. Ramana Murthy,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. As a sequel to the above, pending miscellaneous application, if any, also stands disposed of. (Renuka Sadana) Signature Not Verified (Parveen Kr. Chawla) Court Master Digitally signed by PARVEEN KUMAR Date: 2016.02.22 AR-cum-PS 17:29:20 IST Reason: