Supreme Court - Daily Orders
Amanpreet Singh vs Republic Of India on 6 May, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 468/2021
[@ Special Leave to Appeal (Crl.) No(s). 3399/2021]
AMANPREET SINGH Appellant(s)
VERSUS
REPUBLIC OF INDIA Respondent(s)
O R D E R
Leave granted.
It cannot be disputed that the prosecution did not seek the interrogation of the appellant on or before filing of the charge sheet. Charge sheet has been filed. This being the position, learned counsel for the appellant confines the relief only to appear before the Trial Court and apply for regular bail and he be not arrested in that period of time.
In the given factual situation, we grant protection to the appellant for a period of 8 weeks, within which he may apply for regular bail before the Trial Court and obtain necessary orders.
The criminal appeal stands disposed of. Pending application, if any, stands disposed of.
..........................,J.
[SANJAY KISHAN KAUL] ..........................,J.
[HEMANT GUPTA] NEW DELHI;
Signature Not Verified MAY 06, 2021 Digitally signed by MEENAKSHI KOHLI Date: 2021.05.07 17:38:43 IST Reason: 1 ITEM NO.18 Court 7 (Video Conferencing) 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 Criminal Appeal No(s). 468/2021 @ Special Leave to Appeal (Crl.) No(s). 3399/2021 AMANPREET SINGH Appellant(s) VERSUS REPUBLIC OF INDIA Respondent(s)
(FOR I.R. and IA No. 52814/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 06-05-2021 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE HEMANT GUPTA For Appellant(s) Mr. R. Basant, Sr. Adv.
Mr. Ajay Khanna, Adv.
Mr. Archit Upadhayay, AOR Ms. Ankita Kedia, Adv.
For Respondent(s) Mr. S.V. Raju, ASG Mr. G.S. Makker, Adv.
Ms. Sairica Raju, Adv.
Mr. Annam Venkatesh, Adv.
Mr. B.K. Satija, Adv.
Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The criminal appeal stands disposed of in terms of the signed order.
Pending application, if any, stands disposed of. (MEENAKSHI KOHLI) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER [Signed order is placed on the file] 2