Supreme Court - Daily Orders
Ranjit Singh Bath vs Union Territory Chandigarh on 18 August, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.41 COURT NO.11 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). 7169/2023
(Arising out of impugned final judgment and order dated 21-03-2023
in CRMM No. 23275/2017 (O&M) passed by the High Court of Punjab &
Haryana at Chandigarh)
RANJIT SINGH BATH & ANR. Petitioner(s)
VERSUS
UNION TERRITORY CHANDIGARH & ANR. Respondent(s)
WITH
SLP(Crl) No. 9714/2023
(FOR ADMISSION)
Date : 18-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Surjit Singh Swaitch, Adv.
Mr./Ms. Lovleen Nanda, Adv.
Mr. Dinesh Verma, Adv.
Mr. Pritpal Singh Swaitch, Adv.
dMr. Subhasish Bhowmick, AOR
For Respondent(s) Mr. Kanu Agrawal, Adv.
Mr. Varun Chugh, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mr. D.P. Singh, Adv.
Mr. Manu Mishra, Adv.
Ms. Shreya Dutt, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified SLP (Crl.) No.7169/2023 Digitally signed by Deepak Guglani Date: 2023.08.18 18:09:30 IST Reason: Issue notice, returnable on 25th September, 2023. 1 Learned counsel appearing for respondent no.2 accepts notice. SLP (Crl) No.9714/2023 Issue notice, returnable on 25th September, 2023. Learned counsel appearing for respondent no.2 accepts notice. Liberty is granted to serve the Standing Counsel for the respondent-Union Territory, in addition. In the meanwhile, the petitioner shall not be arrested in connection with First Information Report (FIR)/Case No.201 dated 19.06.2017 registered at Police Station – Sector 34, Chandigarh, subject to condition that the petitioner shall always cooperate for investigation and shall appear for investigation as and when called upon to do so.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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