Supreme Court - Daily Orders
State Of Punjab vs Gurjant Singh on 9 March, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.116 COURT NO.13 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 688/2008
STATE OF PUNJAB Appellant(s)
VERSUS
GURJANT SINGH Respondent(s)
(With office report)
Date : 09/03/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s)
Mr. V. Madhukar, AAG, Punjab
Ms. Anvita Cowshish, Adv.
Mr. Mohit Nain, Adv.
Mr. Kuldip Singh,Adv.
For Respondent(s)
Ms. Nidhi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.03.11 16:36:45 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 688/2008 STATE OF PUNJAB Appellant(s) VERSUS GURJANT SINGH Respondent(s) O R D E R We have heard Mr. V. Madhukar, learned Additional Advocate General appearing for the State of Punjab at length today. We do not find any reason to interfere with the impugned order dated 6-8-2003 so passed by the High Court of Punjab and Haryana. Accordingly, the Criminal Appeal is dismissed.
.......................J (PINAKI CHANDRA GHOSE) .....................J (UDAY UMESH LALIT) NEW DELHI;
9TH MARCH, 2015.