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Rajesh Sharan vs The State Of Haryana on 21 September, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

                                                      1

     ITEM NO.7                       Court 1 (Video Conferencing)             SECTION II­B

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (Crl.)    No.6462/2021

     (Arising out of impugned final judgment and order dated 07­06­2021
     in CRM­M No. 22112/2021 passed by the High Court of Punjab &
     Haryana at Chandigarh)

     RAJESH SHARAN                                                         Petitioner(s)
                                                     VERSUS

     THE STATE OF HARYANA                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.107340/2021­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.107344/2021­EXEMPTION FROM
     FILING O.T.)

     Date : 21­09­2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                       Mr.   Manoj Kumar Dwivedi, Adv.
                                       Mr.   P.C. Patnaik, Adv.
                                       Mr.   Sanjay Kumar Chaubey, Adv.
                                       Mr.   Bhupesh Kumar Pathak, Adv.
                                       Mr.   Praveen Kumar Kashyap, Adv.
                                       Mr.   R. Kumar Sahu, Adv.
                                       Dr.   Sushil Balwada, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Court is convened through Video Conferencing.

Having heard learned counsel appearing for the petitioner and carefully perusing the material available on record, we see no Signature Not Verified Digitally signed by Vishal Anand reason to interfere with the impugned Order passed by the Date: 2021.09.21 16:35:18 IST Reason: High Court of Punjab & Haryana at Chandigarh dismissing the anticipatory bail application of the petitioner.

The Special Leave Petition is, accordingly, dismissed. Pending applications filed in the matter also stand disposed of.

  (VISHAL ANAND)                                   (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                            COURT MASTER (NSH)