Supreme Court - Daily Orders
Partap Singh vs State Of Punjab on 13 October, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.57 COURT NO.9 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). 5373/2014
(Arising out of impugned final judgment and order dated 17/06/2014
in CRM No. 20536/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
PARTAP SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln. (s) for bail and office report)
WITH
SLP(Crl) No. 7436/2014
(With Interim Relief and Office Report)
SLP(Crl) No. 7584/2014
(With Interim Relief and Office Report)
Date : 13/10/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Jaiveer Shergill,Adv.
Mr. Gaurav Gupta,Adv.
Mr. Ashwarya Sinha,Adv.
Mr. Rook Ray,Adv.
Ms. Tatini Basu,Adv.
For Respondent(s) Mr. V. Madhukar,Adv.
Ms. Naresh Bakshi,Adv.
Mr. Mohit Nain,Adv.
Mr. Yadav Narender Singh,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Narendra Prasad Date: 2014.10.13 18:12:06 IST Reason: The petitioners were granted pre-arrest bail by our orders dated 18.7.2014 and 25.9.2014. In the circumstances, while 1 continuing the orders dated 18.7.2014 and 25.9.2014 further, the petitioners are directed to apply for regular bail before the Trial Court within two weeks, which shall be considered and passed orders in accordance with law within two weeks from the date of filing of the bail applications by the petitioners.
The special leave petitions are disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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