Supreme Court - Daily Orders
Gurnam Singh @ Gagan vs State Of Punjab on 18 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
1
ITEM NO.50 COURT NO.4 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(s) for Special Leave to Appeal (Crl.) No(s). 4590/2015
(Arising out of impugned final judgment and order dated 18/02/2015
in CRMM No. 31036/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
GURNAM SINGH @ GAGAN Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with interim relief and office report)
Date : 18/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Manoj Swarup, Adv.
Mr. Akshat Goel, Adv.
Ms. Prerna Mann, Adv.
for Mr. Ajay Kumar,AOR
For Respondent(s) Mr. Jayant K. Sud, AAG
Ms. Jasleenm Chahal, Asst.AG
Mr. Kuldip Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, wherein emphatic reliance was placed on a decision rendered by this Court in State of Rajasthan v. Parmanand and another reported in (2014) 5 SCC 345, and more particularly, to the conclusions drawn in paragraph 19 thereof, we are satisfied, that the petitioner has Signature Not Verified made out a claim for being granted the concession of bail. Digitally signed by Parveen Kumar Chawla Date: 2015.09.18 18:36:37 IST Reason:
We accordingly grant bail to the petitioner, to the satisfaction of the trial Court, in the case arising out of F.I.R. 2 No.100 dated 14.08.2013 registered with Police Station – Sarhali, Taran Taran, Punjab.
The special leave petition stands disposed of.
(Rajinder Kaur) (Parveen Kr. Chawla) Court Master AR-cum-PS