Supreme Court - Daily Orders
Daljit Singh vs The State Of Haryana on 4 January, 2023
Bench: Surya Kant, J.K. Maheshwari
1
ITEM NO.6 COURT NO.9 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).5903/2022
(Arising out of impugned final judgment and order dated 16-12-2021
in CRLM No.27833/2021 passed by the High Court of Punjab & Haryana
at Chandigarh)
DALJIT SINGH Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
IA No.87969/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 04-01-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. Ashish Kaushal, Adv.
Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick, AOR For Respondent(s) Mr. Bhanwar Pal Singh Jadon, D.A.G. Mr. Rovin Singh Solanki, Adv.
Mr. Chetan Jadon, Adv.
Dr. VPS Jadon, Adv.
Ms. Hemlata Singh, Adv.
Mr. Harsh Vardhan Singh Rajawat, Adv. Dr. Monika Gusain, AOR UPON hearing the counsel the Court made the following O R D E R
1. The Court is convened through Video Conferencing.
2. Heard learned counsel appearing on behalf of the petitioner as also learned Dy. Advocate General appearing on behalf of the respondent – State.Signature Not Verified
3. Learned Dy. Advocate General submits that the petitioner Digitally signed by satish kumar yadav Date: 2023.01.05 17:23:17 IST Reason: did not appear before the Investigating Officer on 12.12.2022 despite a categorical direction issued by this Court in this regard on 05.12.2022. He further informs that the petitioner, in fact, has 2 gone to Canada in a clandestine manner without informing the Investigating Officer.
4. In view of the said conduct of the petitioner, we are not inclined to entertain this petition for grant of anticipatory bail to him.
5. The Special Leave Petition is, accordingly, dismissed.
6. Consequently, interim order dated 14.07.2022 granting interim protection to the petitioner is vacated.
7. As a result, pending interlocutory application stands disposed of.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)