Supreme Court - Daily Orders
Ajit Singh vs The State Of Haryana on 27 October, 2017
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.48 COURT NO.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).
3815-3816/2015
AJIT SINGH Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
Date : 27-10-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Mr. Gagan Deep Sharma,Adv.
For Ms. Sunny Choudhary, AOR
For Respondent(s) Mr.R. C. Kaushik, AOR
Mr. Devender Kumar Saini,Adv.
Mr.Sanjay Kumar Visen, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl) No. 3815 of 2015
Let notice be served on respondent nos. 5 & 6 through the Superintendent of Police, Police Station Bhiwani to be effected by the Station House Officer P.S Behal District Bhiwani (Haryana) Report be submitted within six weeks.
SLP(Crl) No. 3816 of 2015With regard to respondent nos. 4 & 5 it is submitted that they have lodged in Sunariya Jail Rohtak (Haryana). Service be effected through the Jailor/Superintendent of Jail concerned.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.10.28Report be submitted within six weeks.
13:05:33 IST Reason: (KUSUM LATA SYAL) (MADHU NARULA)
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