Supreme Court - Daily Orders
Naveen Khattri vs State Of Haryana on 30 July, 2014
Þ’ 1
ITEM NO.55 COURT NO.9 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). 9647/2012
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/11/2012
IN CRLM NO. 31461/2011 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
NAVEEN KHATTRI Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(WITH APPLN. (S) FOR ANTICIPATORY BAIL AND OFFICE REPORT)
WITH
SLP(Crl) No. 435/2013
(WITH APPLN.(S) FOR ANTICIPATORY BAIL AND OFFICE REPORT)
Date : 30/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Vikas Mahajan, Adv.
Mr. Vishal Mahajan, Adv.
Mr. Vinod Sharma, Adv.
Ms. Anuradha Mutatkar, Adv.
Mr. A.N. Singh, Adv.
For Respondent(s) Mr. Manjit Singh, AAG
Mrs. Vivekta Singh, Adv.
Mrs. Nupur Choudhary, Adv.
Mr. Sanjay Kumar Rathee, Adv.
Mr. Kamal Mohan Gupta, Adv.
Dr. Kailash Chand, Adv.
Mr. G.C. Nagar, Adv.
Mr. Amit Arjariya, Adv.
Dr. Monika Gusain, Adv.
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.07.30
17:04:42 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeals are disposed of in terms of the signed order.
[VINOD LAKHINA] [SNEH LATA SHARMA]
COURT MASTER COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE] 1 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1581 OF 2014 [Arising out of Special Leave Petition (Criminal) No.9647 of 2012] NAVEEN KHATTRI ...APPELLANT VERSUS STATE OF HARYANA & ANR. ...RESPONDENT WITH CRIMINAL APPEAL NO.1582 OF 2014 [Arising out of Special Leave Petition (Criminal) No.435 of 2013] [ATTAR SINGH AND ORS. VS. STATE OF HARYANA AND ANR.] ORDER Heard learned counsel for the parties at length.
Leave granted.
After going into all the materials placed and the grievance expressed, we are inclined to consider the claim of the appellants. Therefore, we direct that in the event of arrest, the interim protection granted by this Court in connection with FIR No.307 dated 12th September, 2011 registered at P.S. Mahesh Nagar, Ambala shall continue subject to the following conditions: 2
(i) the appellants shall make themselves available for interrogation as and when required;
(ii) the appellants shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;
(iii) the appellants shall furnish their address to the Investigating Officer who shall verify it and submit it to the Trial Court under his signature. In case of change of address, it must be communicated to the Investigating Officer who shall verify it and intimate the same to the Court concerned under his signature; and
(iv) the appellants shall not leave India without the previous permission of the Trial Court.
The criminal appeals are disposed of accordingly.
....................,J.
(RANJAN GOGOI) ....................,J.
(S.A. BOBDE) NEW DELHI JULY 30, 2014