Supreme Court - Daily Orders
Tarsem Jodhan vs The State Of Punjab on 15 December, 2022
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.36 COURT NO.5 SECTION IV-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 (C) No(s). 3764/2021
(Arising out of impugned final judgment and order dated 10-09-2020
in CWP-(PIL) No. 115/2020 passed by the High Court Of Punjab &
Haryana At Chandigarh)
TARSEM JODHAN & ANR. Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(IA No. 30567/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 30566/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 15-12-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Prashant Bhushan, AOR For Respondent(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Rahul Mehra, Sr. Adv.
Mr. Ajay Pal, AOR Mr. Mayank Dahiya, Adv.
Mr. Kuldeep Kuchaliya, Adv.
Ms. Priyanka C., Adv.
UPON hearing the counsel the Court made the following O R D E R Considering the reply filed on behalf of the State of Punjab, it appears that some further steps are taken to stop the illegal manufacture and transportation of spurious liquor and to stop the illegal Bhatthis. It is reported that now the local police shall be held responsible if any illegal Bhatthi in their Signature Not Verified area is found.Digitally signed by Neetu Sachdeva Date: 2022.12.19
It is also reported that even awareness programmes 16:20:26 IST Reason:
shall also be held and conducted.
Contd..
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Learned counsel appearing on behalf of the petitioners, however, has submitted that so far as the earlier incidents are concerned, in which number of persons died, the investigation is not in the right direction and the real culprit who actually manufactured and supplied the spurious liquor, no further steps are taken.
The aforesaid shall be considered on the next date of hearing. The State to file further counter affidavit on the investigation carried out so far on the earlier incidents in which number of persons died due to spurious liquor.
Put up on 10.02.2023.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR