Supreme Court - Daily Orders
Manga Singh vs The State Of Punjab on 24 March, 2023
Bench: Krishna Murari, Sanjay Karol
1
ITEM NO.10 COURT NO.13 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). 1363/2023
(Arising out of impugned final judgment and order dated 13-12-2022
in CRMM No. 40325/2022 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MANGA SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(IA No.20371/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.20372/2023-EXEMPTION FROM FILING O.T.
24.03.2023 AS PER CHIEF JUSTICES COURT MENTIONING DATED 17.03.2023
IA No. 20371/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 36725/2023 - STAY APPLICATION)
Date : 24-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Abhimanyu Tewari, AOR
Mr. Amitabh Tewari, Adv.
Ms. Eliza Barr, Adv.
Mr. Satvik Bansal, Adv.
Mr. Shivam Sharma, Adv.
For Respondent(s) Mr. Karan Sharma, AOR
UPON hearing the counsel the court made the following
O R D E R
After hearing learned counsel for the Signature Not Verified parties, we are of the considered opinion that the Digitally signed by GEETA AHUJA Date: 2023.03.24 16:51:44 IST Reason: petitioner is entitled for anticipatory bail.
In such circumstances, we direct that in 2 the event of arrest of the petitioner, he shall be released on bail forthwith subject to such terms and conditions as may be imposed by the trial Court/Investigating Agency.
The special leave petition stands disposed of in the above terms. Pending application(s), if any, shall also stand disposed of.
(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master