Supreme Court - Daily Orders
Karan @ Toffee vs The State Of Punjab on 18 June, 2020
Bench: Arun Mishra, S. Abdul Nazeer, M.R. Shah
ITEM NO.13 Virtual Court 3 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2636/2020
(Arising out of impugned final judgment and order dated 18-05-2020
in CRMM No. 12463/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
KARAN @ TOFFEE Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.52122/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.52120/2020-EXEMPTION FROM
FILING O.T. and IA No.52121/2020-APPLICATION FOR EXEMPTION FROM
FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )
Date : 18-06-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Sanjeev Malhotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the petitioner will surrender before the Trial Court and apply for bail. His statement is placed on record.
The special leave petition is, accordingly, dismissed as withdrawn.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.06.18 19:50:04 IST Reason: (GULSHAN KUMAR ARORA) (JAGDISH CHANDER) AR-CUM-PS ASSISTANT REGISTRAR