Supreme Court - Daily Orders
Tinku @ Tek Chand vs The State Of Haryana on 26 August, 2022
Bench: Aniruddha Bose, S. Ravindra Bhat
1
ITEM NO.34 COURT NO.15 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). 5637/2022
(Arising out of impugned final judgment and order dated 12-05-2022
in CRM-M No. 19800/2022 passed by the High Court of Punjab &
Haryana At Chandigarh)
TINKU @ TEK CHAND Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(IA No. 84692/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No. 84693/2022 - EXEMPTION FROM FILING O.T.)
Date : 26-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Vikas Verma, Adv.
Mr. V. Elanchezhiyan, AOR
For Respondent(s) Mr. Tushar Chawla, Adv.
Mr. Kaushal Yadav, AOR
Mr. Bhanwar Pal Jadon, DAG
Mr. Chetan Jadon, Adv.
Ms. Hemlata Singh Rathore, Adv.
Dr. Virender Pal Singh, Adv.
Mr. Rovin Singh Solanki, Adv.
Mr. Harsh Vardhan Singh Rajawat, Adv.
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified It is jointly submitted by the learned counsel for the parties Digitally signed by Indu Marwah Date: 2022.08.29 13:21:40 IST Reason: that the parties have arrived at a settlement. In these circumstances, in our opinion, custodial interrogation of the 2 petitioner would not be necessary. We, accordingly, set aside the judgment of the High Court and direct that in the event of arrest of the petitioner, he shall be released on bail on terms and conditions to the satisfaction of the Trial Court.
With these observations, the Special Leave Petition is disposed of.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR