Supreme Court - Daily Orders
Omprakash Kashmirilal Punjabi vs The State Of Gujarat on 20 January, 2021
Bench: Indira Banerjee, Sanjiv Khanna
ITEM NO.12 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.313/2021
(Arising out of impugned final judgment and order dated 15-12-2020
in CRMA No.15981/2020 passed by the High Court of Gujarat at
Ahmedabad)
OMPRAKASH KASHMIRILAL PUNJABI Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(With appln.(s) for I.R. and IA No.3616/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.3615/2021-EXEMPTION FROM
FILING O.T.)
Date : 20-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Rahul Narayan, AOR
Mr. Shashwat Goel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 The High Court has refused the prayer of the petitioner for pre-arrest bail on the basis of a purported suicide note, observing there was need for custodial interrogation of the petitioner, the offence alleged being punishable under Section 306 of the I.P.C. Prima facie, the purported suicide note does not disclose abetment to suicide as such. In any case it does not appear that custodial interrogation of the petitioner is necessary.
2 Issue notice, returnable in two weeks.
Signature Not Verified3 No coercive steps shall be taken against the petitioner till the next date of Digitally signed by Chetan Kumar Date: 2021.01.20listing.
16:09:22 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master