Supreme Court - Daily Orders
Amar Singh vs The State (Nct Of Delhi) on 28 November, 2014
Bench: Dipak Misra, Uday Umesh Lalit
CRL.M.P.21891/14
1
ITEM NO.19 COURT NO.5 SECTION II
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.).........
CRL.M.P. 21891/2014
(Arising out of impugned final judgment and order dated 09/05/2014
in CRLA No. 544/1998 passed by the High Court Of Delhi at N.
Delhi)
AMAR SINGH Petitioner(s)
VERSUS
STATE Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date: 28/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Dushyant A. Dave, Sr. Adv.
Mr. Nikhil Goel, AOR
Ms. Naveen Goel, Adv.
Mr. Marsook Bafaki, Adv.
For Respondent(s) Mr. V.K. Malik, Adv.
Mr. Aftab Ali Khan, AOR
Mr. Sandeep Garusa, Adv.
Mohd. Zahid Hussain, Adv.
Mr. Rasid Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Signature Not Verified Heard Mr. Dushyant A. Dave, learned senior counselfor the petitioner. It is urged by him that at the time of Digitally signed by Chetan Kumar Date: 2014.11.29 13:35:08 IST Reason: occurrence, the present petitioner, the accused No.2, was a juvenile. He has filed a set of documents in support of the said submission.
CRL.M.P.21891/14 2Issue notice, returnable on 19th January, 2015. Be it noted, our issuance of notice in this matter is not to be construed as a limited notice.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master