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Jagroop Singh @ Roopa vs The State Of Punjab on 30 July, 2021

Bench: Rohinton Fali Nariman, B.R. Gavai

                                                    1

     ITEM NO.28                   Court 2 (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(s).   4431/2021

     (Arising out of impugned final judgment and order dated 02-03-2021
     in CRMM No. 1239/2020 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     JAGROOP SINGH @ ROOPA                                               Petitioner(s)

                                                   VERSUS

     THE STATE OF PUNJAB                                                 Respondent(s)

     (IA No. 71264/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)
     (IA No. 71265/2021 - EXEMPTION FROM FILING O.T.)
     (IA No. 71263/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
     FACTS/ANNEXURES)

     Date : 30-07-2021 This matter was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                            HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                 Mr. Adarsh Priyadarshi, Adv.
                                       Ms. Shagufa Salim, AOR
                                       Mr. Jatin Choudhary, Adv.

     For Respondent(s)                 Mr. Shreeyash U. Lalit, Adv.
                                       Ms. Jaspreet Gogia, AOR

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

Having heard Mr. Adarsh Priyadarshi, learned counsel for the petitioner and Mr. Shreeyash U. Lalit, learned counsel appearing for the State, we are of the view that the petitioner be enlarged on bail, subject to usual conditions as may be imposed by the trial Signature Not Verified court. Ordered accordingly.

In view of above, the impugned order is set aside and the Special Leave Petition is disposed of.

Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA)                           (NISHA TRIPATHI)
  COURT MASTER                                  BRANCH OFFICER