Supreme Court - Daily Orders
Zile Singh vs State Of Haryana on 28 February, 2014
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ITEM NO.52 COURT NO.12 SECTION IIB
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).10581/2013
(From the judgement and order dated 30/10/2013 in CRLR No.1945/2006,CRM
No.43808/2013 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
ZILE SINGH & ORS Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(With appln(s) for extension of time and office report )
Date: 27/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. Vinay Kuhar, Adv.
Mr. Satyendra Kumar,Adv.
For Respondent(s)
Mr. Manjit Singh, Adv.
Mrs. Nupur Chaudhary, Adv.
Mr. Kamal Mohan Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
The appeal stands disposed of in terms of signed order.
[ Neeta ] [ Usha Sharma] Sr. P.A. Court Master (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 523 OF 2014 (Arising out of SLP(Crl.) No. 10581 of 2013) ZILE SINGH & ORS ... Appellant(s) VERSUS STATE OF HARYANA ... Respondent(s) O R D E R Leave granted.
This appeal has been preferred by the appellants against the order dated 30.10.2013 passed by the High Court of Punjab and Haryana at Chandigarh in CRM No. 43808 of 2013 in Criminal Revision No. 1945 of 2006.
The appellants were convicted and sentenced by the trial court under Section 323 I.P.C. for 2 months rigorous imprisonment (for short ’RI’) with fine of Rs.300/- and default stipulation of further RI of 10 days and under Section 325 I.P.C. for 6 months RI with fine of Rs.700/- and default stipulation of further RI for one month each. The First Appeal was dismissed by learned Additional Sessions Judge, Jhajjar on 12th September, 2006. Aggrieved by the said order, the appellants filed Criminal Revision No. 1945 of 2006 before the High Court which was partly allowed. The High Court while upholding the judgment of conviction, suspended the sentence imposed upon them. The appellants were ordered to be released on probation of good conduct by furnishing a personal bond each in a sum of Rs.20,000/- with one surety. The requisite bonds were to be -2- furnished before the High Court within a period of one month. However, the appellants failed to submit the bond within a period of one month and filed a petition for extension of further 15 days time for the reasons mentioned in the petition for extension of time. However, by the impugned order, the High Court rejected the petition for extension of time.
We have heard the learned counsel for the parties and perused the impugned order. Taking into consideration, the nature of the case, we allow the prayer, set aside the impugned order and allow the appellants further time of two weeks from today i.e. 28th February, 2014 for furnishing requisite bonds in terms of order passed by the High Court and other conditions stipulated by High Court.
The appeal stands disposed of with aforesaid observations.
.............................J. (SUDHANSU JYOTI MUKHOPADHAYA) ............................J. (KURIAN JOSEPH) NEW DELHI;
FEBRUARY 28, 2014