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State Of Haryana vs Lakhvinder Singh @ Lakha on 9 August, 2021

Bench: S. Abdul Nazeer, Krishna Murari

     ITEM NO.26                    Court 8 (Video Conferencing)                 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).   5401/2021

     (Arising out of impugned final judgment and order dated 14-05-2020
     in CRM-M No. 51879/2019 passed by the High Court of Punjab &
     Haryana at Chandigarh)

     STATE OF HARYANA, NCB, CHANDIGARH                                        Petitioner(s)

                                                      VERSUS

     LAKHVINDER SINGH @ LAKHA                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.88201/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 09-08-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE KRISHNA MURARI


     For Petitioner(s)                  Mr.   Jayant K.Sud,ASG
                                        Ms.   Sunita Rani Singh,Adv.
                                        Ms.   Sansriti Pathak,Adv.
                                        Ms.   Swati Ghildiyal,Adv.
                                        For   Mr. B. V. Balaram Das, AOR

     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed.

Pending application also stands disposed of.

(ANITA MALHOTRA) (KAMLESH RAWAT) 16:36:13 IST Reason: COURT MASTER COURT MASTER