Supreme Court - Daily Orders
Virender Pal @ Vipin vs The State Of Haryana on 20 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.72 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(s) for Special Leave to Appeal (Crl.) No(s). 8764/2014
(Arising out of impugned final judgment and order dated 15/05/2014
in CRLA No. 2212/2011 passed by the High Court Of Punjab & Haryana
at Chandigarh)
VIRENDER PAL @ VIPIN Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with appln. (s) for bail and interim relief and office report)
Date : 20/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr.Shree Prakash Sinha, Adv.
Mr.Rakesh Mishra,Adv.
Mr.Yogesh Goel, Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s) Mr. Vishwa Pal Singh,Adv.
Mr.Anurag Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Having heard the learned counsel for the parties to the lis and also in view of the peculiar facts and circumstnaces of the case, we deem it proper to release the appellant on bail. Accordingly, we direct that, pending appeal, the apellant be released on bail to the satisfaction of the Trial Court.
Signature Not Verified Digitally signed byOrdered accordingly.
Ramana Venkata Ganti Date: 2015.02.20 17:00:38 IST Reason:(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar