Supreme Court - Daily Orders
Dharamvir @ Dharmi vs The State Of Punjab on 26 September, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.14 COURT NO.14 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.).........of 2016
(CRLMP No.15516/2016)
(Arising out of impugned final judgment and order dated 09/02/2015
in CRLA No. 1233/2005 passed by the High Court of Punjab & Haryana
at Chandigarh)
DHARAMVIR @ DHARMI Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
CRLMP. 15516/2016(with exemption from surrendering)
Date : 26/09/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Dinesh Verma, Adv.
Mr. Rajat Sharma, Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
CRL.M.P. 15516/2016 for exemption from surrendering is rejected. However, the petitioner is granted four weeks' time to surrender.
In case the petitioner surrenders and submits proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration before the Signature Not Verified Digitally signed by RASHMI DHYANI Court.
Date: 2016.09.27 11:57:44 IST Reason: (RASHMI DHYANI) (S.S.R. KRISHNA) SR.P.A. ASSISTANT REGISTRAR