Supreme Court - Daily Orders
Swaranjit Singh Alias Kala vs The State Of Punjab on 31 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.46 COURT NO.6 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). 11658/2019
(Arising out of impugned final judgment and order dated 15-07-2019
in CRR No. 647/2019 passed by the High Court Of Punjab & Haryana At
Chandigarh)
SWARANJIT SINGH ALIAS KALA Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. Respondent(s)
Date : 31-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Amapreet Singh Rahi, Adv.
Mr. A. Venayagam Balan, AOR
Ms. V.S. Lakshmi, Adv.
Mr. Mayank Sapre, Adv.
For Respondent(s) Ms. Jaspreet Gogia, AOR
Mr. Abhimanyu Tewari, AOR
Mr. Reginald Valsalan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this Special Leave Petition. The Special Leave Petition is accordingly dismissed.
However, the dismissal of this special leave petition will be no impediment for the petitioner to raise all contentions as may be available before the trial Court, that be decided on its own merits in accordance with law.
Signature Not VerifiedIn view of the above, pending application(s) Digitally signed by CHARANJEET KAUR Date: 2020.02.01 13:12:26 IST Reason: shall stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER