Supreme Court - Daily Orders
Hardev vs The State Of Haryana on 27 February, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.51 COURT NO.14 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). 12395/2022
(Arising out of impugned final judgment and order dated 15-11-2022
in CRM-M No. 44900/2022 passed by the High Court Of Punjab &
Haryana At Chandigarh)
HARDEV Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
( IA No. 197799/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 27-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Bimlesh Kumar Singh, AOR
For Respondent(s) Mr. Bhanwar Pal Singh, DAG
Mr. Alok Sangwan, Sr. Adv.
Mr. Rovin Singh Solanki, Adv.
Mr. Chetan Jadon, Adv.
Dr. VPS Jadon, Adv.
Ms. Hemalata Singh, Adv.
Mr. Harsh Vardhan Rajawat, Adv.
Dr. Monika Gusain, AOR
Mr. Aman Preet Singh Rahi, Adv.
Mr. A. Venayagam Balan, AOR
Mr. Puneet Thakur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
While issuing notice this Court had directed the petitioner to report to the investigating officer on two consecutive dates.
Signature Not VerifiedDigitally signed by Harshita Uppal Date: 2023.02.27
Learned counsel appearing for the State submits that the 17:42:49 IST Reason: petitioner has in fact complied with the directions. 1 Having regard to these circumstances and the nature of the offence alleged against him, this Court is of the opinion that the petitioner deserves to be enlarged on bail and is accordingly directed to be enlarged on bail subject to such conditions as the Trial Court may impose.
The petition is disposed of on the above terms. All pending applications are disposed of.
(HARSHITA UPPAL) (MATHEW ABRAHAM)
SR. PERSONAL ASSISTANT COURT MASTER (NSH)
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