Supreme Court - Daily Orders
Tarsem Lal vs The State Of Punjab on 12 December, 2022
Bench: Ajay Rastogi, Bela M. Trivedi
1
ITEM NO.54 COURT NO.6 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). 5379/2020
(Arising out of impugned final judgment and order dated 18-09-2020
in CRMM No. 28491/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
TARSEM LAL & ANR. Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
IA No. 112399/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 12-12-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Ms. S. Janani, AOR
For Respondent(s) Ms. Rooh-e-hina Dua, AOR
Mr. Harshit Khanduja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The present petition has been filed seeking pre-arrest bail in reference to FIR No. 230/2020 dated 12.08.2020 registered at Police Station Dinanagar, District Gurdaspur, Punjab for offence under Sections 304B, 498A, 406 and 120B of IPC which was declined by the High Court under order impugned dated 18.09.2020. Signature Not Verified
The petitioners are the father-in-law and mother-in-law of the Digitally signed by Ashwani Kumar Date: 2022.12.12 deceased. So far as co-accused husband (Rikky) of the deceased is 18:08:08 IST Reason:
concerned he was arrested on 13.08.2020 and later released on bail. It is informed that after investigation closure report has been 2 filed by the Investigating Officer.
After hearing the learned counsel for the parties and taking into consideration the material on record and without expressing any opinion on merits/demerits of the matter, we are of the view that the petitioners have made out a case for grant of pre-arrest bail.
Ordered accordingly.
In the event of arrest, the petitioners shall be released on bail on furnishing a personal bond of Rs. 25,000/- each along with two sureties of the like amount to the satisfaction of the Investigating Officer/Court, as the case may be.
The Special Leave Petition stands disposed of accordingly. Pending application(s), if any, stands disposed of accordingly.
(VIRENDER SINGH) (ASHWANI THAKUR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS