Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Navdeep Singh vs The State Of Punjab on 13 September, 2023

Bench: Hrishikesh Roy, Pankaj Mithal

     ITEM NO.6                                   COURT NO.8                        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).      7343/2023

     (Arising out of impugned judgment and order dated 03-05-2023 in
     CRM-M No. 7171/2023 (O&M) passed by the High Court of Punjab &
     Haryana at Chandigarh)

     NAVDEEP SINGH                                                                   Petitioner(s)

                                                          VERSUS

     THE STATE OF PUNJAB                                                             Respondent(s)

     (FOR ADMISSION)

     Date : 13-09-2023 This petition was called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE HRISHIKESH ROY
                               HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)                    Mr. Shubham Bhalla, AOR
                                          Ms. Ragini Sharma, Adv.
                                          Mr. Rohan Chanda, Adv.
                                          Ms. Anchita Nayyar, Adv.

     For Respondent(s)                    Mr. Karan Sharma, AOR

                                          Mr. Akshay Verma, AOR
                                          Ms. Sushma Verma, Adv.
                                          Mr. Abhinav Singh, Adv.

                               UPON hearing the counsel the Court made the following

                                                       O R D E R

Heard Mr. Shubham Bhalla, learned counsel appearing for the petitioner. The State of Punjab is represented by Mr. Karan Sharma, learned counsel. The complainant in the case is also represented before us by Mr. Akshay Verma, learned counsel.

2. The petitioner is serving as a Doctor with the Haryana Signature Not Verified Government.

NITIN TALREJA Date: 2023.09.13

He is made an accused in FIR No. 4 of 2023 filed by 16:38:10 IST Reason:

his wife and the case is registered with the Women PS, S.A.S. Nagar, Mohali.

1

3. The respondent would contend that the petitioner appeared before the I.O. only on 03.08.2023 but before that, he was not cooperating. On this, the learned counsel for the petitioner submits that since Mediation was ordered, the petitioner’s arrest was stayed and that is why, during the relevant period, while Mediation was continuing, the petitioner had not joined investigation. However, since then, the petitioner is cooperating and he has also returned Dowry items.

4. On the return of the Dowry items, the informant’s has an issue with the say that all Dowry items have not been returned by the petitioner.

5. Be that as it may, considering the nature of allegations here and the fact that the petitioner is now cooperating with the investigation, we deem it appropriate to grant him the benefit of pre-arrest bail. Accordingly, if the Police wish to arrest the petitioner in connection with FIR No. 4 of 2023, on furnishing bail bond of Rs.50,000/- (Rupees Fifty Thousand Only) to the satisfaction of the Arresting Officer, the petitioner be permitted to remain on bail. However, it is made clear that the petitioner shall continue to render cooperation with the investigation of the case and shall not misuse the liberty granted by this Court.

6. With the above, the Special Leave Petition stands disposed of.

7. Pending application(s), if any, shall stand closed.

(NITIN TALREJA)                                                     (KAMLESH RAWAT)
COURT MASTER (SH)                                                 ASSISTANT REGISTRAR




                                             2