Supreme Court - Daily Orders
Shokeen vs The State Of Haryana on 26 August, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.37 COURT NO.12 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). 7309/2022
(Arising out of impugned final judgment and order dated 20-07-2022
in CRM-M No. 26950/2022 passed by the High Court Of Punjab &
Haryana At Chandigarh)
SHOKEEN & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.112750/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 26-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Sachin Shanmukham Pujari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioners, we are not inclined to interfere with the impugned judgment. However, we leave it open to the petitioners to surrender and apply for regular bail. The application for regular bail would be considered expeditiously and preferably on the same day.
Recording the aforesaid, the petition for special leave to appeal is dismissed.
Signature Not VerifiedDigitally signed by SONIA BHASIN Date: 2022.08.29
Pending application(s), if any, shall stand disposed 16:11:27 IST Reason: of.
(SONIA BHASIN) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR