Supreme Court - Daily Orders
Arun Kumar vs State Of Haryana on 16 April, 2021
Bench: Vineet Saran, V. Ramasubramanian
1
ITEM NO.31 Court 12 (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).2364/2021
(Arising out of impugned final judgment and order dated 24-02-2021
in CRMM No.1836/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ARUN KUMAR Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(IA No. 38422/2021 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT IA No. 38421/2021 - EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 16-04-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Abhimanyu Tewari, AOR
Mr. Rakesh Talukdar, Adv.
Mr. Ashray Chopra, Adv.
Mr. Ankit Jaglan, Adv.
For Respondent(s) Ms. Ruchi Kohli, AAG
Ms. Srishti Mishra, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Abhay Pratap, Adv.
Mr. Ajit Kumar Ekka, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents prays and are granted three weeks’ time to file counter Signature Not Verified affidavit. Rejoinder affidavit if any, be filed Digitally signed by GEETA AHUJA Date: 2021.04.17 12:04:25 IST Reason: within two weeks thereafter.
List thereafter.
2In the meanwhile, in the facts of the present case, it is directed that the petitioner shall not be arrested in FIR No.193 dated 8.12.2020 registered at P.S. Sadhaura, District Yamuna Nagar. The petitioner is directed to co-operate with the investigation and shall present himself as and when required by the investigating officer.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master