Supreme Court - Daily Orders
Sumedh Singh Saini vs The State Of Punjab on 15 September, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.27 Court 5 (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).4336/2020
(Arising out of impugned final judgment and order dated 08-09-2020
in CRMM No.26304/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SUMEDH SINGH SAINI Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.90842/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.90843/2020-EXEMPTION FROM
FILING AFFIDAVIT and IA No.91107/2020-EXEMPTION FROM FILING
AFFIDAVIT and IA No.91105/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 91234/2020 - EXEMPTION FROM
FILING AFFIDAVIT, IA No. 91231/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 15-09-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. A.P.S. Deol, Sr. Adv.
Ms. Misha Rohatgi, AOR
Mr. Nakul Mohta, Adv.
Mr. Himmat S. Deol, Adv.
Mr. Jaibir Sethi, Adv.
For Respondent(s)
Mr. Sidharth Luthra, Sr. Adv.
Mr. Harin P. Raval, Sr. Adv.
Mr. Atul Nanda, AG
Mr. Sartej Singh Narula, Adv.
Ms. Diya Sodhi, Adv.
Ms. Anusha Nagarajan, adv.
Mr. Anmol Kheta, Adv.
Signature Not Verified
Ms. Sheezan Hashmi, Adv.
Digitally signed by
DEEPAK SINGH
Date: 2020.09.15
Mr. Karan Bharihoke, AOR
16:42:45 IST
Reason:
Mr. K.V. Viswanathan, Sr. Adv.
Mr. Avinash Menon, AOR
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UPON hearing the counsel the Court made the following
O R D E R
We have heard Shri Mukul Rohatgi, learned senior counsel, appearing for the petitioner, Mr. Sidharth Luthra, learned senior counsel, appearing for the State of Punjab and Mr. K.V. Viswanathan, learned senior counsel, appearing for the complainant. Let the complainant be impleaded as respondent no.2. Issue notice.
Let counter affidavit be filed within three weeks. One week's time is granted to file rejoinder affidavit thereafter. List after four weeks.
In the meantime, petitioner shall not be arrested in connection with FIR No.0077 of Police Station Mataur for offences under Sections 364, 201, 344, 330, 219, 120-B and 302 IPC subject to him cooperating with the investigation.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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