Supreme Court - Daily Orders
Vivek Tyagi vs The State Of Haryana on 18 May, 2021
Bench: Vineet Saran, B.R. Gavai
1
ITEM NO.29 Court 9 (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). 1389/2021
(Arising out of impugned final judgment and order dated 23-11-2020
in CRMM No. 37699/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
VIVEK TYAGI Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.21820/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.22039/2021-EXEMPTION FROM
FILING O.T. and IA No.22038/2021-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.21821/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 18-05-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Rajeev Maheshwaranand Roy, AOR
For Respondent(s) Mr. Vishal Mahajan, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Mohd. Irshad Hanif, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel for the parties and also on perusal of the records, we are satisfied that, prima facie, the case for grant of bail has been made out by the petitioner.
Accordingly, we allow the application and direct that the Signature Not Verified petitioner be released on bail on such terms and conditions to be Digitally signed by ASHWANI KUMAR Date: 2021.05.18 17:48:16 IST Reason: imposed by the trial court.
2In view of above, the Special Leave Petition is disposed of.
Pending interlocutory application, if any, stands disposed of.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)