Supreme Court - Daily Orders
Anil Malik vs The State Of Haryana on 20 October, 2021
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.17 Court 8 (Video Conferencing) 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). 6522/2021
(Arising out of impugned final judgment and order dated 21-05-2021
in CRM-M No. 20307/2021 passed by the High Court of Punjab &
Haryana at Chandigarh)
ANIL MALIK Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.108230/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.108231/2021-EXEMPTION FROM
FILING O.T. )
Date : 20-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Jasbir Singh Malik, Adv.
Mr. Varun Punia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner. We find no grounds to interfere with the impugned order of the High Court rejecting the second application of the petitioner for pre-arrest bail.
The special leave petition is, accordingly, dismissed. It will be open to the petitioner to surrender and apply for regular bail before the High Court.
Signature Not VerifiedDigitally signed by SUNIL KUMAR Date: 2021.10.21
Pending application(s), if any, stand disposed of. 10:13:04 IST Reason:
(MANISH ISSRANI) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)