Supreme Court - Daily Orders
Vihaan Kumar vs The State Of Haryana on 4 October, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
1
ITEM NO.36 COURT NO.6 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). 13320/2024
(Arising out of impugned final judgment and order dated 30-08-2024
in CRWP No. 7533/2024 passed by the High Court Of Punjab & Haryana
At Chandigarh)
VIHAAN KUMAR Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 04-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Dr. S Muralidhar, Sr. Adv.
Mr. Vishal Gosain, Adv.
Mr. Anuroop Chakravarti, Adv.
Mr. M.S.Vishnu Sankar, Adv.
Mr. Archit Singh, Adv.
Ms. Zinnea Mehta, Adv.
Ms. Pallak Bhagat, Adv.
Mr. Shivam Singh Tomar, Adv.
Mr. Sudipto Sircar, Adv.
M/S. Lawfic, AOR
Ms. Jasmine Damkewala, Adv.
Mr. Amit Gupta, Adv.
Ms. Vaishali Sharma, Adv.
Mr. Divyam Khera, Adv.
Mr. Advaid Joshi, Adv.
For Respondent(s) Mr. Sidharth Luthra, Sr. Adv.
Signature Not Verified
Mr. Suhaan Mukerji, Adv.
Mr. Abhishek Manchanda, Adv.
Digitally signed by
KAVITA PAHUJA
Date: 2024.10.04
17:01:27 IST
Reason: Mr. Adarsh Kumar, Adv.
Mr. Sayandeep Pahari, Adv.
Mr. Kartikeye Dang, Adv.
Mr. Sahir Seth, Adv.
Mr. Shariq Ansari, Adv.
2
Mr. Tanmay Sinha, Adv.
M/S. PLR Chambers And Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable on 21st October, 2024. Advocate-on-Record for Respondent No.2 accepts notice. Liberty is granted to serve the learned standing counsel for the respondent-State, in addition.
Learned Senior Counsel appearing for the petitioner pointed out that now the petitioner has been hospitalized in PGIMS, Rohtak. A photograph is tendered on record which according to the learned Senior Counsel appearing for the petitioner show that the petitioner has been handcuffed and chained to the hospital bed.
Issue notice to the Medical Superintendent of PGIMS, Rohtak. A copy of photograph tendered today shall be forwarded to the Medical Superintendent with the notice. The Medical Superintendent will file an affidavit before this Court stating whether the petitioner has been handcuffed and chained to hospital bed. We naturally expect the Medical Superintendent to file the affidavit as an Officer of this Court.
A copy of this order shall accompany notice to the State as well as to the Superintendent.
Writ Petition (Criminal) D.No.46000 of 2024 shall be tagged along with this matter.
(KAVITA PAHUJA) (AVGV RAMU) AR-cum-PS COURT MASTER (NSH)