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Cbi vs Harsh Kumar Sharma on 1 December, 2014

Bench: Dipak Misra, Uday Umesh Lalit

  ITEM NO.203                              COURT NO.6                 SECTION IIB

                               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).     4554/2014

  (Arising out of impugned final judgment and order dated 18/03/2014
  in CRM No. 7700/2014 passed by the High Court Of Punjab & Haryana
  At Chandigarh)

  CBI & ANR                                                           Petitioner(s)

                                                 VERSUS

  HARSH KUMAR SHARMA & ANR.                                           Respondent(s)


  (with appln. (s) for ex-parte stay and office report)


  Date : 01/12/2014 This petition was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

  For Petitioner(s)                Mr.   Maninder Singh, ASG
                                   Mr.   Amarjeet Singh, Adv.
                                   Mr.   C.D. Singh, Adv.
                                   Mr.   B. V. Balaram Das,Adv.


  For Respondent(s)                Mr. Narender Hooda, Sr. Adv.
                                   Mr. Rameshwar Prasad Goyal,Adv.

                                   Respondent-in-person,Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard Mr. maninder Singh, learned Additional Solicitor General for the petitioners, Mr. Hooda, learned senior counsel for Respondent No.2 and the respondent-in-person.

Considering the facts and circumstances of the case, we Digitally signed by request the High Court to dispose of CRM-M 7700 of 2014 on its own Gulshan Kumar Arora Date: 2014.12.04 16:38:46 IST merits by the end of February 2015. Reason:

As far as the petitioner No.2, namely, Karnail Singh is concerned, the proceedings pending before the learned trial Judge qua him shall remain stayed.

The trial Court is at liberty to proceed against other accused persons. Mr. Maninder Singh, learned ASG has also specifically confined the pryer to the Petition No.2. Needless to say, all the issues that have been raised before the High Court shall be dealt with by the High Court as per law, for we have not expressed any opinion on the merits of the case.

The special leave petitions stands disposed of accordingly.

    (Gulshan Kumar Arora)                      (H.S. Parasher)
        Court Master                             Court Master