Supreme Court - Daily Orders
Pargat Singh vs The State Of Punjab on 5 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 3088 OF 2023
(Arising out of SLP(Crl.) No. 8534/2023 )
PARGAT SINGH APPELLANT(S)
VERSUS
THE STATE OF PUNJAB RESPONDENT(S)
ORDER
Leave granted.
Heard learned counsel for the appellant and the State.
On going through the materials disclosed and particularly, the allegations made against the appellant, we do not think continued detention of the appellant is necessary pending trial. We, accordingly, set aside the impugned order and direct that the appellant may be released on bail on such terms the Trial Court may consider fit and proper.
This order is being passed on the submission made on behalf of the appellant that he shall cooperate in the trial. Signature Not Verified
The present appeal is allowed in the above Digitally signed by SNEHA DAS Date: 2023.10.05 17:01:13 IST Reason: terms.
1/4 Pending application(s), if any, shall also stand disposed of.
………………………………………………………………………..J. [ANIRUDDHA BOSE] ………………………………………………………………………..J. [BELA M. TRIVEDI] NEW DELHI;
OCTOBER 05, 2023.
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ITEM NO.6 COURT NO.6 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. 8534/2023 (Arising out of impugned final judgment and order dated 14-03-2023 in CRMM No. 51155/2022 passed by the High Court Of Punjab & Haryana At Chandigarh) PARGAT SINGH Petitioner(s) VERSUS THE STATE OF PUNJAB Respondent(s) (IA No. 133932/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 05-10-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MS. JUSTICE BELA M. TRIVEDI For Appellant(s) Mr. Murari Tiwari, Adv.
Mr. Hemant Sharma, Adv.
Mr. Rahul Kumar, Adv.
Mr. Rahul Tiwari, Adv.
Mr. Surya N. Vyas, Adv.
Mr. Jay Kishor Singh, AOR For Respondent(s) Ms. Rooh-e-hina Dua, AOR Mr. Harshit Khanduja, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The impugned order is set aside; the appeal is allowed and the appellant is granted bail in terms of the signed order which is placed on the file.3/4
Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR
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