Supreme Court - Daily Orders
Tarsem Singh vs The State Of Punjab on 25 March, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
1
ITEM NO.13 Court 14 (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). 2462/2022
(Arising out of impugned final judgment and order dated 22-02-2022
in CRMM No. 6863/2022 passed by the High Court of Punjab & Haryana
at Chandigarh)
TARSEM SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.37955/2022-FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.37956/2022-FOR
EXEMPTION FROM FILING O.T. and IA No.37958/2022-FOR PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 25-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. M. K. Ghosh, Adv,
Ms. Tina Garg, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and on perusal of the record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
However, looking to the totality of circumstances, it does appear appropriate and hence is provided that if the petitioner Signature Not Verified Digitally signed by Dr. surrenders before the Trial Court within two weeks from today and Mukesh Nasa Date: 2022.03.25 15:24:16 IST Reason: applies for bail with 48 hours’ advance notice to the public prosecutor, the Trial Court may consider the bail application 2 expeditiously and take a decision thereupon without being influenced by any observations made by the High Court in the impugned order dated 22.02.2022 or by dismissal of the present special leave petition.
For a period of two weeks from today or until disposal of the bail application by the Trial Court, whichever be the earlier, no coercive steps shall be taken against the petitioner. The petition stands dismissed, subject to the observations and concessions aforesaid.
All pending applications also stand disposed of.
(SHRADDHA MISHRA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)