Amritpal Singh vs State Of Punjab on 9 February, 2024

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Supreme Court - Daily Orders

Amritpal Singh vs State Of Punjab on 9 February, 2024

Bench: B.R. Gavai

                                                    1




     ITEM NO.6                            COURT NO.3                 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).    13239/2023

     (Arising out of impugned final judgment and order dated 13-09-2023
     in CRMM No. 32571/2023 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     AMRITPAL SINGH                                                    Petitioner(s)

                                                   VERSUS

     STATE OF PUNJAB                                                   Respondent(s)


     (IA No. 211480/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND IA No. 245946/2023 - INTERVENTION/IMPLEADMENT)

     Date : 09-02-2024 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE SANDEEP MEHTA


     For Petitioner(s)
                                     Miss Aanchal Jain, AOR
                                     Mr. Karan Dewan, Adv.
                                     Mr. Gopal Singh Nahel, Adv.


     For Respondent(s)
                                     Mr. Karan Sharma, AOR

                                     Mr. Birinder Pal, Adv.
                                     Mr. Ayush Goyal, Adv.
                                     Mr. Rishabh Jain, Adv.
                                     Mr. Rajiv Shankar Dvivedi, AOR

                             UPON hearing the counsel the Court made the following
Signature Not Verified

Digitally signed by
                                                  O R D E R

Deepak Singh Date: 2024.02.09 17:19:02 IST

1. Reason:

The application for impleadment is allowed.

2. This is a petition seeking bail. 2

3. Learned counsel for the respondent/State vehemently opposes the petition.

4. Taking into consideration the fact that the petitioner has been incarcerated in jail for a period of about one year and eleven months and that the evidence of victim has already been recorded, we are inclined to grant bail to the present petitioner.

5. The petitioner is directed to be released on bail in connection with FIR No. 60/2022 registered at Police Station City Kharar, District SAS Nagar, on such terms and conditions as may be imposed by the Trial Court.

6. However, in addition to the condition(s) that the learned Trial Court would impose, we direct that the petitioner shall not continue with the alleged activities.

7. The special leave petition is, accordingly, disposed.

8. Pending application(s), if any, stand disposed of.

(DEEPAK SINGH)                                 (ANJU KAPOOR)
COURT MASTER (SH)                              COURT MASTER (NSH)

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