Supreme Court - Daily Orders
Karamjit Singh vs State Of Punjab on 22 September, 2014
Author: Dipak Misra
Bench: Dipak Misra
1
ITEM NO.24 COURT NO.8 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 12632/2014, CRLMP. 12634/2014 in Criminal Appeal No(s).
1309/2013
KARAMJIT SINGH & ORS Appellant(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
(for seeking orders to return original records and impleadment and
office report)
Date : 22/09/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
[IN CHAMBER]
Counsel for the parties
Mr. Shree Pal Singh,Adv.
Mr. Abhimanyu Tewari, Adv.
Ms. Eliza B., Adv.
Ms. Divya Roy, Adv.
Mr. Gagan Gupta,Adv.
Mr. K.K. Mahalik, Adv.
Mr. Kuldip Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is submitted at the Bar that against issuance of summons under Section 319 of the Code of Criminal Signature Not Verified Procedure, 1973, Karamjit Singh & Ors. have preferred the Digitally signed by Usha Rani Bhardwaj Date: 2014.09.26 16:00:36 IST Reason: Criminal Appeal No.1309 of 2013 by special leave petition and because of grant of leave the records of the trial has 2 been called for, as a result of which the trial has been held up. Regards being had to the factual matrix, it is necessary that the said criminal appeal should be disposed of at the earliest. Let the matter be listed on 15th October, 2014. I have so directed as Mr. Gagan Gupta, learned counsel for the informant submitted that most of the points which have been raised in this appeal are covered by the decision of the Constitution Bench in Hardeep Singh vs. State of Punjab & Ors. [2014(3) SCC 92].
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER