Supreme Court - Daily Orders
Gurwinder Singh vs The State Of Punjab on 4 August, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
ITEM NO.12 COURT NO.1 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 for Special Leave to Appeal (Crl.) No. 804/2022
(Arising out of impugned final judgment and order dated 09-11-2021
in CRM-M No. 30914/2021 passed by the High Court of Punjab &
Haryana at Chandigarh)
GURWINDER SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(IA No. 13855/2022 - EXEMPTION FROM FILING AFFIDAVIT AND IA No.
13854/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-08-2022 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Prashant Shukla, Adv.
Ms. Anushree Shukla, Adv.
Mr. Ankit Tiwari, Adv.
Ms. Ashu Bhindwari, Adv.
Mr. Divyesh Pratap Singh, AOR
For Respondent(s) Ms. Jaspreet Gogia, AOR
Ms. Varnika Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard learned counsel appearing for the parties and on carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court dismissing the bail application of the petitioner.
2. The Special Leave Petition is, accordingly, dismissed.
3. However, the petitioner is at liberty to move an application for bail after the charges are framed against him.
4. Signature Not Verified Consequent upon dismissal of the Special Leave Petition,the pending interlocutory application(s) also stand disposed of.
Digitally signed by Rajni Mukhi Date: 2022.08.04 16:50:48 IST Reason: (RAJNI MUKHI) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)