Supreme Court - Daily Orders
Pankaj Singh vs The State Of Haryana on 5 July, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.1 COURT NO.9 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). 3165/2023
(Arising out of impugned final judgment and order dated 12-01-2023
in CRAS No. 3136/2019 passed by the High Court Of Punjab & Haryana
At Chandigarh)
PANKAJ SINGH Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
IA No. 50301/2023 - EX-PARTE BAIL
IA No. 53965/2023 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 52546/2023 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 50302/2023 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 70963/2023 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 52544/2023 - EXEMPTION FROM FILING O.T.
IA No. 53964/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 52541/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 70962/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 05-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Deepak Prakash, AOR
Mr. Raneev Dahiya, Adv.
Mr. Pawan Kr. Dabas, Adv.
Mr. Nachikta Vajpayee, Adv.
Ms. Divyangna Malik, Adv.
Mr. Rahul Lakhera, Adv.
Mr. Shyam Nair, Adv.
Ms. Vishnu Priya, Adv.
Mr. Vardaan Kapoor, Adv.
For Respondent(s) Mr. Sumit Kumar Sharma, Adv.
Signature Not Verified
Mr. Rajat Sangwan, Adv.
Digitally signed by
Nisha Khulbey
Date: 2023.07.05
Ms. Shehla Choudhary, Adv.
16:53:26 IST
Reason: Md. Anas Choudhary, Adv.
Mr. Ansar Ahmad Chaudhary, AOR
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Mr. Rakesh K. Mudgal, A.A.G.
Mr. Dinesh Mudgal, Adv.
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Admitted.
Original records be called for from the lower courts. Having considered the circumstances as well as the fact that the petitioner has served nearly three years sentence, this Court is of the opinion that he deserves to be enlarged on bail. The applicant is, therefore, directed to be enlarged on bail subject to such terms and conditions as the trial court may impose during the pendancy of this appeal, including the condition with respect to his periodic reporting to the police station. Hearing expedited.
List the appeal for hearing on 13.09.2023.
(HARSHITA UPPAL) (MATHEW ABRAHAM)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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