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Supreme Court - Daily Orders

Ajay Kumar Chopra vs State Of Punjab on 27 July, 2015

Bench: Jagdish Singh Khehar, Adarsh Kumar Goel

                                                                                                  1

     ITEM NO.10                               COURT NO.4                       SECTION IIB

                                 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).     5732/2015

     (Arising out of impugned final judgment and order dated 06/07/2015
     in CRM No. 3667/2015 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     AJAY KUMAR CHOPRA                                                          Petitioner(s)

                                                        VERSUS

     STATE OF PUNJAB                                                            Respondent(s)
     (with interim relief and office report)

     Date : 27/07/2015 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL


     For Petitioner(s)                  Mr. Sanjay Agnihotri, Adv.
                                        For Mr. Avinash Gautam,AOR

     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                              O R D E R

The High Court in the impugned order, inter alia, recorded as under:

“Without expressing any opinion on merits of the case, the petition is allowed. Petitioner is ordered to be released on bail, on his furnishing bank guarantee of 20 lacs and surety of moveable property of 20 lacs, to the satisfaction of trial Court/Duty Magistrate, Tarn Taran. The petitioner is directed to furnish heavy surety for the reason that brother of petitioner is already absconding and there is likelihood of absconding of the Signature Not Verified petitioner as stated by learned State counsel assisted by learned counsel for the complainant.” Digitally signed by Parveen Kumar Chawla Date: 2015.07.27 16:49:11 IST Reason: It is the submission of the learned counsel for the petitioner, that the surety of moveable property of twenty lacs be 2 converted into surety of immovable property of twenty lacs, as it is impossible for the petitioner to furnish surety of moveable property, as directed by the High Court.
We find justification in the contention advanced at the hands of the learned counsel for the petitioner. We accept the prayer made by the learned counsel and order, that the petitioner shall be released on bail on his furnishing bank guarantee of twenty lacs, and surety of immoveable property of twenty lacs, to the satisfaction of the trial Court.
The instant petition stands disposed of in the aforesaid terms.
(Renuka Sadana)                        (Parveen Kr. Chawla)
 Court Master                               AR-cum-PS