Supreme Court - Daily Orders
Sandeep Kumar vs The State Of Punjab on 23 August, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.10 COURT NO.5 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 for Special Leave to Appeal (Crl.) No. 7681/2023
(Arising out of impugned final judgment and order dated 01-06-2023
in CRM-M No. 36595/2022 passed by the High Court of Punjab &
Haryana at Chandigarh)
SANDEEP KUMAR Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(IA No. 119984/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 119985/2023 - EXEMPTION FROM FILING O.T.)
Date : 23-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Chritarth Palli , AOR
For Respondent(s) Mr. Ajay Pal, AOR
Mr. Mayank Dahiya, Adv.
Ms. Sugandh Rathor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is accused of committing offences under Section 406 and 498 IPC. By the impugned order his request for anticipatory bail was denied on the ground that he did not co-
operate in the recovery of dowry articles and Istridhan of the Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.08.23 complainant’s wife. The FIR in this case was lodged on 21.06.2022. 19:15:57 IST Reason:
It can hardly be emphasized that the object of investigation is not SLP (Crl.) No. 7681/2023 1 OF 2 confined to recovery of articles. That might at the most constitute a relevant factor but not determinative of the direction of investigation in all such cases. In the circumstances, the petitioner is directed to be enlarged on anticipatory bail subject to such terms and conditions as the trial Court may impose.
The petition is disposed of.
All pending applications are disposed of.
(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) SLP (Crl.) No. 7681/2023 2 OF 2