Supreme Court - Daily Orders
Dharamraj vs State Of Haryana on 28 October, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.58 COURT NO.4 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRL.M.P. No.17288/2016 in Criminal Appeal No.858/2016
DHARAMRAJ & ANR Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
(For extension of time and office report)
Date : 28/10/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Dr. Sushil Balwada, AOR
For Respondent(s)
Mr. Kamal Mohan Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
This criminal miscellaneous petition is for seeking extension of time to surrender.
Having heard learned counsel for the parties, we are not inclined to entertain the criminal miscellaneous petition. However, we extend the time till 15 th November, to surrender to custody. The surrender certificate shall be brought on record on or before 17th November, 2016.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2016.10.28
18:13:28 IST
Reason: