Supreme Court - Daily Orders
Sandeep Singh vs The State Of Punjab on 27 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.19 COURT NO.11 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 3048/2018
(Arising out of impugned final judgment and order dated 03-10-2017
in CRMM No. 24308/2017 passed by the High Court of Punjab & Haryana
at Chandigarh)
SANDEEP SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(IA No.40161/2018-CONDONATION OF DELAY IN FILING and IA
No.40165/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.40163/2018-EXEMPTION FROM FILING O.T. and IA
No.40162/2018-CONDONATION OF DELAY IN REFILING)
Date : 27-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Vivek Salathice C., Adv.
Mr. A.A. Kalebudde, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Vani Vyas, Adv.
Mr. Abhishek Tripathi, Adv.
Mr. Ravi Shankar Prakash, Adv.
Mr. Purushottam Sharma Tripathi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is disposed of with the direction that if the petitioner surrenders before the concerned Court within a period of two weeks from today and moves an application for bail with at least one day advance notice to the public prosecutor, the trial Court may consider and decide the application for bail without being influenced by the observation in the Signature Not Verified impugned order as far as possible on the same date, in accordance with law.
Digitally signed by SWETA DHYANI Date: 2018.03.27 17:32:42 ISTPending applications, if any, are also stand disposed of.
Reason:(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER