Supreme Court - Daily Orders
Balwant Kaur vs State Of Punjab on 21 November, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
1
ITEM NO.57 COURT NO.9 SECTION IIB
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.)...... CRLMP No(s).
11623/2016
(Arising out of impugned final judgment and order dated 23/05/2016
in CRR No. 435/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
BALWANT KAUR Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANR Respondent(s)
CRLMP. 11623/2016(with permission to file slp)
WITH
SLP(Crl.)...CRLMP No. 12175/2016
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
Date : 21/11/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Varinder Kumar Sharma,Adv.
Mr. Mohd. Shaid Hussain, Adv.
Mr. Gobind Rai Sharma, Adv.
For Respondent(s) Mr. Yashraj Singh Deora, Adv.
Ms. Asmita Singh, Adv.
Ms. Priyadershinee Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petitions is granted.
Signature Not VerifiedLearned counsel for respondent no. 2 appears on caveat and Digitally signed by ASHWANI KUMAR Date: 2016.11.22 informs that even the trial has been concluded and the accused 16:29:12 IST Reason:
persons were tried and have been convicted. On this basis, he submits that the proceedings arising out of Section 319 of the Code 2 of Criminal Procedure, 1973 have become infructuous. On the aforesaid ground, the special leave petitions are dismissed as infructuous.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER