Supreme Court - Daily Orders
Gauri Shankar Poddar vs State Of Haryana on 28 April, 2014
\214ITEM NO.3 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).10246/2013
(From the judgement and order dated 13/09/2013 in CRLM
No.24397/2013, of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
GAURI SHANKAR PODDAR Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(With appln(s) for stay and office report )
Date: 28/04/2014 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. Sharan Thakur, Adv.
Mr. P.S. Billimoria, Adv.
Mr. Ramesh Babu, Adv.
Mr. Vijay Kumar, Adv.
Dr. Sushil Balwada,Adv.
For Respondent(s)
Mr. Narender Hooda,AAG
Ms. Bano Deswal, AAG
Mr. Kamal Mohan Gupta, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
The appeal stands disposed of in terms of the signed order.
[ Neeta ] [ Usha Sharma]
Sr. P.A. Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 969 OF 2014 (Arising out of SLP(Crl.) No.10246 of 2013) GAURI SHANKAR PODDAR Appellant(s) VERSUS STATE OF HARYANA Respondent(s) O R D E R Leave granted.
Heard learned counsel for both the parties. Taking into consideration the fact that the main accused has already been granted bail and the appellant who was granted interim protection by this Court on 17th December, 2013 has not misused the order. We allow the prayer and direct that in the event of arrest the appellant Gauri Shankar Poddar, S/o Late Sh. Devi Dutt Poddar be enlarged on bail in connection with FIR No. 393 of 2012 dated 2.6.2012 registered at Police Station Samalkha, District Panipat, Haryana subject to furnishing bail bonds for the sum of Rs.20,000/- with two sureties of the like amount to the satisfaction of the Investigation Officer. However, the appellant be released on bail on following conditions:
(i) that the appellant shall make himself available for interrogation by a police officer as and when required;
(ii) that the appellant shall not leave India without the previous permission of the Court;-2-
The appeal stands disposed of with aforesaid observations directions.
............................J. ( SUDHANSU JYOTI MUKHOPADHAYA) ............................J. ( RANJAN GOGOI) NEW DELHI;
APRIL 28, 2014