ITEM NO.18 COURT NO.7 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). 136/2020
(Arising out of impugned final judgment and order dated 17-12-2019
in CRM-M No. 46161/2019 passed by the High Court Of Punjab &
Haryana At Chandigarh)
VIKRAM SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(IA No.3901/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 3901/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 07-12-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Ravi Panwar, AOR*
For Respondent(s) Ms. Sadhana Sandhu, Adv.
Mr. Shalinder Saini, AOR
Ms. Nupur Kumar, Adv.
Mr. Divyansh Tiwari, Adv.
Ms. Jaspreet Gogia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent-State submits that the
petitioner is not co-operating with the investigation.
Having regard to the submissions made, the petitioner is
directed to attend the investigating proceedings today itself at
4.00pm before the Investigating Officer i.e., SHO, PS NRI,
District-Amritsar, Punjab and shall continue to co-operate with the
investigation and attend the investigation proceedings, as and when
called upon to do so.
The Investigating Officer may also file the status report
before the matter is taken up next.
List the matter after four weeks.
(MEENAKSHI KOHLI) (MONIKA DEY)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
[*Appearance slip not given]