Supreme Court - Daily Orders
Varinder Pal Singh @ V.P. Singh vs The State Of Punjab on 5 February, 2021
Bench: D.Y. Chandrachud, M.R. Shah
SLP(Crl) 965/2021
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ITEM NO.26 Court 6 (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
Petition(s) for Special Leave to Appeal (Crl.) No.965/2021
(Arising out of impugned final judgment and order dated 12-11-2020
in CRM-M No.36799/2020 passed by the High Court of Punjab & Haryana
at Chandigarh)
VARINDER PAL SINGH @ V.P. SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(With appln.(s) for and I.R. and IA No.14729/2021-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.14732/2021-EXEMPTION
FROM FILING O.T. and IA No.14734/2021-EXEMPTION FROM FILING
AFFIDAVIT)
Date : 05-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Ms. Rukhmini Bobde, Adv.
Mr. Kumar Shashank, Adv.
Mr. K.S. Nalwa, Adv.
Mr. Sameer Kumar, AOR
Mr. Shah Rukh Ahmad, Adv.
Mr. Aviral Kapoor, Adv.
Mr. Ankit Ambasta, Adv.
Ms. Priya, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2021.02.05
16:59:22 IST
Reason:
SLP(Crl) 965/2021
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UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed. However, upon the petitioner surrendering before the competent court and applying for regular bail, the application for bail be considered expeditiously in accordance with law.
3 The High Court in the concluding paragraph of its impugned order dated 12 November 2020 has clarified that the observations of the court are only for the purpose of deciding the application for anticipatory bail and shall not in any manner whatsoever reflect on the merits of the case. We, therefore, clarify that the application for regular bail shall be considered independently without treating the findings of the High Court as conclusive on whether regular bail should be granted.
3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master