Supreme Court - Daily Orders
Darshan Singh vs The State Of Punjab on 18 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2023
(ARISING OUT OF S.L.P. (CRIMINAL) NO.7795 OF 2023)
DARSHAN SINGH APPELLANT(S)
VERSUS
STATE OF PUNJAB & ANR. RESPONDENT(S)
O R D E R
Heard the learned counsel for the parties.
Leave granted.
In the facts and circumstances of the case and considering the fact that the dispute is of civil nature, we make the interim order dated 7th July, 2023, absolute subject to the same terms and conditions.
The Appeal is accordingly allowed.
..........................J. (ABHAY S.OKA) ..........................J. (PANKAJ MITHAL) NEW DELHI;
September 18, 2023.
Signature Not Verified Digitally signed by Deepak Singh Date: 2023.09.18 16:50:09 IST Reason: S.L.P. (CRIMINAL) NO.7795 OF 2023 1 ITEM NO.10 COURT NO.11 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
Special Leave Petition (Criminal) No(s). 7795/2023 (Arising out of impugned final judgment and order dated 9.6.2023 in CRM-M-25064-2023 (O&M) passed by the High Court of Punjab & Haryana at Chandigarh) DARSHAN SINGH Petitioner(s) VERSUS STATE OF PUNJAB & ANR. Respondent(s) Date : 18-09-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Abhimanyu Tewari, AOR Ms. Eliza Bar, Adv.
Mr. Siddhant Saroha, Adv. Mr. Tushar Bathija, Adv.
Mr. Praveer Singh, Adv.
Mr. Parth Jain, Adv.
Mr. Sidhant Awasthy, Adv.
For Respondent(s) Mr. Vikas Verma, Adv.
Ms. Sapna Verma, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Mayank Choudhary, Adv. Ms. Anju, Adv.
Mr. Sachin Wadhwa Adv.
Mr. Danish Saifi, Adv.
Mr. Padhmanabha Raja K.R., Adv. Mr. V. Elanchezhiyan, AOR Mr. Ajay Pal, AOR Mr. Mayank Dahiya, Adv.
Ms. Sugandh Rathor, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The Appeal is allowed in terms of the signed order. The S.L.P. (CRIMINAL) NO.7795 OF 2023 2 operative portion of the order reads thus:
“In the facts and circumstances of the case and considering the fact that the dispute is of civil nature, we make the interim order dated 7th July, 2023, absolute subject to the same terms and conditions.
The Appeal is accordingly allowed.” Pending application, if any, stands disposed of accordingly.
(ASHISH KONDLE) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) S.L.P. (CRIMINAL) NO.7795 OF 2023 3