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Satpal Singh Petitioner(S) v. State Of Punjab (S).

Supreme Court Of India
Nov 22, 2017
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Petition(s) for Special Leave to Appeal (Crl.) No(s). 8184/2017, [Arising out of impugned final judgment and order dated 04-10-2017 in CRMM No. 37140/2017 passed by the High Court Of Punjab & Haryana At Chandigarh], (For Admission and I.R. and IA No. 109155/2017-Exemption From Filing O.T. and IA No. 118588/2017-Permission to File Additional Documents)

JUDGES

Kurian Joseph

Amitava Roy, JJ.

ACTS

No Acts

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1. Issue notice, returnable in three weeks.

2. In the meantime, the respondent-State is directed to clarify as to whether any steps have been taken for challenging the orders granting anticipatory bail to the co-accused in the same case.

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