Supreme Court - Daily Orders
Subhash Chand Aneja vs State Of Punjab on 30 April, 2014
æ’ IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 995 OF 2014
(arising out of SLP (Crl.) No. 3997 of 2013)
SUBHASH CHAND ANEJA APPELLANT
VERSUS
STATE OF PUNJAB RESPONDENT
O R D E R
Leave granted.
The appellant has preferred this appeal against the order dated 2nd April, 2013 passed by the High Court of Punjab and Haryana at Chandigarh in CRM. No.9962 of 2013. By the impugned order, the High Court rejected the prayer of the appellant for granting anticipatory bail in connection with FIR No.3 dated 11th January, 2013, registered at Police Station Sadar Jalalabad, District Fazilka.
On 9th May, 2013, notice was issued on respondent and the following interim order was passed :
"In the meanwhile, in case the petitioner is arrested in connection with FIR No.3, dated 11th January, 2013 of P.S. Sadar Jalalabad, District Fazilka, Punjab, he shall be released on bail to the satisfaction of the arresting authority."
On notice, respondent has appeared and not denied the averments made by the appellant. There is nothing to show that the appellant has misused the interim order passed by this Court on 9th May, 2013.
1Having heard the learned counsel for the parties and taking into consideration the facts and circumstances of the case, we allow the prayer, set aside the impugned order dated 2.4.2013 passed by the High Court of Punjab and Haryana at Chandigarh in CRM. M. No.9962 of 2013 and direct in the event of arrest, the appellant-Subhash Chander Aneja, S/o Shri Jamuna Dass be enlarged on bail in connection with FIR No.3 dated 11th January, 2013, registered at Police Station Sadar Jalalabad, District Fazilka, subject to his furnishing bail bond of Rs. 20,000/-(Rupees Twenty Thousand only) with two solvent sureties for the like amount to the satisfaction of the Trial Court.
However, he will cooperate with the police in the matter of investigation.
The appeal is allowed with the aforesaid observation.
...............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ..............................J. [RANJAN GOGOI] New Delhi;
April 30, 2014.
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ITEM NO.52 COURT NO.10 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).3997/2013 (From the judgement and order dated 02/04/2013 in CRM No.9962/2013 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH) SUBHASH CHAND ANEJA Petitioner(s) VERSUS STATE OF PUNJAB Respondent(s) (With appln(s) for stay of arrest and office report) Date: 30/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE RANJAN GOGOI For Petitioner(s) Mr. Vibhuti Sushant Gupta, Adv.
Mr. P.S. Khurana, Adv.
Dr. Kailash Chand,Adv.
For Respondent(s) Mr. Saurabh Ajay Gupta, Adv.
Mr. Saurabh Singhal, Adv.
Mr. Kuldip Singh,Adv.
UPON hearing counsel the Court made the following O R D E R The impugned order dated 2.4.2013 passed by the High Court of Punjab and Haryana at Chandigarh in CRM. M. No.9962 of 2013 is set aside and direct in the event of arrest, the appellant-Subhash Chander Aneja, S/o Shri Jamuna Dass be enlarged on bail in connection with FIR No.3 dated 11th January, 2013, registered at Police Station Sadar Jalalabad, District Fazilka, subject to his furnishing bail bond of Rs. 20,000/-(Rupees Twenty Thousand only) with two solvent sureties for the like amount to the satisfaction of the Trial Court.
The appeal is allowed in terms of the Signed Order.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
(Signed Order is placed on the file) 3 4