Supreme Court - Daily Orders
Rajeev Kumar @ Rajiv Kumar @ Rinka vs The State Of Punjab on 27 April, 2023
Bench: Abhay S. Oka, Rajesh Bindal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1282 OF 2023
(@ OUT OF SLP(Crl.) No.5435/2023
@ OUT OF SLP(Crl.) Diary No(s). 7959/2023)
RAJEEV KUMAR @ RAJIV KUMAR @ RINKA Appellant(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
O R D E R
Leave granted.
The learned counsel appearing for the appellant states that the appellant had joined the investigation. The learned counsel appearing for the State opposes the prayer for anticipatory bail.
In the facts and circumstances of the present case, we make the interim order dated 03.03.2023 is absolute on the same conditions.
The appeal is allowed accordingly.
..............J [Abhay S. Oka] ..............J (RAJESH BINDAL) Signature Not Verified Digitally signed by New Delhi Indu Marwah Date: 2023.04.27 17:24:17 IST 27.04.2023 Reason:
1 SLP (CRIMINAL) Diary No(s). 7959/2023 ITEM NO.3 COURT NO.16 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 Criminal Appeal No(s). 1282/2023 SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 7959/2023 (Arising out of impugned final judgment and order dated 20-01-2023 in CRMM No. 3144/2023 passed by the High Court Of Punjab & Haryana At Chandigarh) RAJEEV KUMAR @ RAJIV KUMAR @ RINKA Appellant(s) VERSUS THE STATE OF PUNJAB Respondent(s) (IA No. 43481/2023 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER) Date : 27-04-2023 This matter was called on for hearing today CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE RAJESH BINDAL For Appellant(s) Mr. Abhimanyu Tewari, AOR Ms. Eliza Bar, Adv.
Mr. Tushar Bathija, Adv.
Mr. Siddhant Saroha, Adv. Mr. Neiketou Rio, Adv.
For Respondent(s) Mr. Karan Sharma, AOR Mr. Rohit Kaliyar, Adv.
Mr. Sudhir, Adv.
Mr. Rishabh, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order. Relevant portion of the order is as under:
2 SLP (CRIMINAL) Diary No(s). 7959/2023 “...we make the interim order dated 03.03.2023 is absolute on the same conditions.” Pending applications, if any, also stand disposed of.
` (INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER(NSH) (signed order is placed on the file) 3 SLP (CRIMINAL) Diary No(s). 7959/2023