Supreme Court - Daily Orders
Arun Kumar vs State Of Haryana on 24 January, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
SLPR 2364/2021
1
ITEM NO.3 COURT NO.1 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.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)
(With IA No.38422/2021 - APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT and IA No.38421/2021 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 24-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Ms. Ineka Tewari, Adv.
Mr. Neiketou Rio, Adv.
Mr. Tushar Bathija, Adv.
Mr. Siddhant Saroha, Adv.
For Respondent(s) Mrs. Ruchi Kohli, AAG
Ms. Srishti Mishra, Adv.
Signature Not Verified
Mr. Samar Vijay Singh, AOR
Digitally signed by Ms. Amrita Verma, Adv.
CHETAN KUMAR
Date: 2023.01.24
16:36:55 IST
Reason:
SLPR 2364/2021
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Ms. Sabarni Som, Adv.
Mr. Ajit Kumar Ekka, AOR
Mr. Abhay Pratap, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 The petitioner has been denied anticipatory bail in connection with FIR No 193 of 2020 registered on 8 December 2020 at PS Sadhaura, Yamuna Nagar for offences alleged under Section 376(2)(N) of the Indian Penal Code.
2 The allegation is that the petitioner had raped the complainant on a false pretext of marriage on 7 July 2018 and 14 November 2020. The FIR indicates that the parties are known to each other since 2004.
3 The petitioner was protected from arrest on 16 April 2021 when this Court issued notice.
4 Having regard to the facts and circumstances, we order and direct that in the event of the arrest of the petitioner, he shall be released on bail subject to such terms and conditions as may be imposed by the trial court in connection with FIR No 193 of 2020.
5 The petitioner shall cooperate in the investigation and shall make no attempt to contact the complainant.
6 The Special Leave Petition is accordingly disposed of.
7 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar