Supreme Court - Daily Orders
Sardari Lal vs The State Of Punjab on 9 December, 2021
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.8 COURT NO.1 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 for Special Leave to Appeal (Crl.) No.9103/2021
(Arising out of impugned final judgment and order dated 19052021
in CRMM No. 19737/2021 passed by the High Court of Punjab & Haryana
at Chandigarh)
SARDARI LAL Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.153444/2021EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT, IA No.153445/2021EXEMPTION FROM
FILING O.T. and IA No.153447/2021PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 09122021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Himanshu Sharma, AOR
Mr. Seeta Ram Sharma, Adv.
Ms. Aditi Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemptions are allowed.
Having heard learned counsel appearing for the petitioner and carefully perusing the material available on record, we see no reason to interfere with the impugned order passed by the High Court of Punjab & Haryana at Chandigarh dismissing the anticipatory Signature Not Verified Digitally signed by Vishal Anand bail application of the petitioner.
Date: 2021.12.09 16:51:07 IST Reason:The Special Leave Petition is, accordingly, dismissed. 2 In case petitioner surrenders before the concerned Trial Court and apply for regular bail, the said Court is directed to dispose of the same expeditiously on its own merits and in accordance with law.
Pending application filed in the matter also stands disposed of.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)