Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Baldev Singh on 2 December, 2019
Bench: Indira Banerjee, K.M. Joseph
ITEM NO.31 COURT NO.15 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 40036/2019
(Arising out of impugned final judgment and order dated 26-11-2018
in CRA No. 96/2016 passed by the High Court Of Himachal Pradesh At
Shimla)
THE STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
BALDEV SINGH Respondent(s)
( IA No.179665/2019-CONDONATION OF DELAY IN FILING and IA
No.179666/2019-EXEMPTION FROM FILING O.T. )
Date : 02-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr.Archit Vasudeva,Adv.
Mr. Vinod Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is inordinate delay of 255 days in filing the present petition, which has not been satisfactorily explained. Even otherwise, we do not find any merits in the petition.
Accordingly, the Special Leave Petition is dismissed both on the grounds of delay as well as on merits.
Pending Application(s), if any, stand disposed of.
(SUSHMA KUMARI BAJAJ) Signature Not Verified (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT Digitally signed by SUSHMA KUMARI BRANCH OFFICER BAJAJ Date: 2019.12.05 11:16:23 IST Reason: